Madhusudhanan Asari vs State Of Kerala
2021 Latest Caselaw 1550 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                     WP(C).No.28444 OF 2019(E)

PETITIONER:
              MADHUSUDHANAN ASARI, AGED 52 YEARS, S/O.GANGHADHARAN
              ASARI, THAZHEPACHAVEEDU,
              USHASIL, ANADU VILLAGE, NEDUMANGADU,
              THIRUVANANTHAPURAM DISTRICT.

              BY ADV. SRI.ANIL KUMAR M.SIVARAMAN

RESPONDENTS:
       1     STATE OF KERALA, REPRESENTED BY THE EX. OFFICIO
             PRINCIPAL SECRETARY, SCIENCE AND TECHNOLOGY
             DEPARTMENT AND EXECUTIVE VICE PRESIDENT, KERALA STATE
             COUNCIL FOR SCIENCE, TECHNOLOGY AND ENVIRONMENT
             (KSCSTE), SASTRA BHAVAN, PATTOM, THIRUVANANTHAPURAM-
             695004.

      2       THE MEMBER SECRETARY, KERALA STATE COUNCIL FOR
              SCIENCE, TECHNOLOGY AND ENVIRONMENT (KSCSTE), SASTRA
              BHAVAN, PATTOM, THIRUVANANTHAPURAM-695004.

      3       THE REGISTRAR, JAWAHARLAL NEHRU TROPICAL BOTANIC
              GARDEN AND RESEARCH INSTITUTE, KARIMANCODE, PALODE,
              THIRUVANANTHAPURAM-695562.

      4       THE DIRECTOR, JAWAHARLAL NEHRU TROPICAL BOTANIC
              GARDEN AND RESEARCH INSTITUTE, KARIMANCODE, PALODE,
              THIRUVANANTHAPURAM-695562.

      5       SUNIL KUMAR T.S., OFFICE ASSISTANT, JAWAHARLAL NEHRU
              TROPICAL BOTANIC GARDEN AND RESEARCH INSTITUTE,
              KARIMANCODE, PALODE, THIRUVANANTHAPURAM-695562.

      6       B.R.DINESH, RECORD KEEPER, JAWAHARLAL NEHRU TROPICAL
              BOTANIC GARDEN AND RESEARCH INSTITUTE, KARIMANCODE,
              PALODE, THIRUVANANTHAPURAM-695562.

              SRI. P.M.MANOJ - SR.GP,
              SRI. P.C.SASIDHARAN - SC(R2),
              SRI. C.K.KARUNAKARAN - SC (R3 AND R4)

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28444 OF 2019(E)

                                    2




                              JUDGMENT

Dated this the 14th day of January 2021

After arguing this matter for some time, the learned

counsel for the petitioner sought permission to withdraw this

writ petition to approach this Court again, if so advised.

This writ petition is, therefore, closed with the afore

requested liberty being reserved to the petitioner.

                                        Sd/- DEVAN RAMACHANDRAN

    Stu                                          JUDGE