K.Manju George vs The State Of Kerala
2021 Latest Caselaw 1150 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                      WP(C).No.32074 OF 2011(H)


PETITIONER:

               K.MANJU GEORGE, WIFE OF DELJO JOHN, AGED 26 YEARS,
               FORMERLY HIGH SCHOOL ASSISTANT (ENGLISH),
               HIGH SCHOOL, THIRUVALAYANNUR (RESIDING AT KOLLANNUR
               HOUSE, KOONAMMOOCHI, THRISSUR -680 504).

               BY ADV. SRI.U.BALAGANGADHARAN

RESPONDENTS:

      1        THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
               GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        THE DEPUTY DIRECTOR OF EDUCATION,
               THRISSUR AT AYYANTHOLE-680 003.

      3        THE DISTRICT EDUCATIONAL OFFICER,
               CHAVAKKAD, THRISSUR DISTRICT-680 506.

      4        THE MANAGER, HIGH SCHOOL, THIRUVALAYANNUR,
               KALLUR-VADAKKEKKAD, THRISSUR DISTRICT, PIN-679 562.

               BY ADVS. SRI.K.B.GANGESH
                        SRI.JIJO PAUL
                        SRI.P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING
 WP(C).No.32074 OF 2011(H)

                                  -2-


                               JUDGMENT

Dated this the 12th day of January 2021

The learned counsel for the petitioner

submits that he has been instructed not to press

this writ petition. Consequently, this writ

petition is dismissed as being not pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv