C.C.Mini vs The State Of Kerala
2021 Latest Caselaw 2673 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                       WP(C).No.8111 OF 2020(L)


PETITIONER:

               C.C.MINI
               AGED 53 YEARS
               W/O. M.J. ROY, LOWER PRIMARY SCHOOL ASSISTANT,
               NATIONAL LOWER PRIMARY SCHOOL,
               KOLATHUR, MALAPPURAM DISTRICT 679 338.

               BY ADVS.
               SRI.V.A.MUHAMMED
               SRI.M.SAJJAD

RESPONDENTS:

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

      2        THE DIRECTOR OF GENERAL EDUCATION,
               JAGATHY, THIRUVANANTHAPURAM 695 014.

      3        THE DEPUTY DIRECTOR OF EDUCATION,
               DOWN HILL, MALAPPURAM 676 519.

      4        THE ASSISTANT EDUCATIONAL OFFICER,
               MALAPPURAM 676 505.

      5        THE MANAGER,
               NATIONAL LOWER PRIMARY SCHOOL, KOLATHUR,
               MALAPPURAM DISTRICT 679 338.

               R5 BY ADV. SRI.S.PRASANTH (AYYAPPANKAVU)
               R5 BY ADV. SMT.VARSHA BHASKAR



               SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8111 OF 2020                     2

                                   JUDGMENT

The learned counsel for the petitioner,

after arguing this matter for some time,

sought permission to withdraw this writ

petition to approach this Court again, on

being alerted by the learned counsel for the

Manager that, pending this lis, another

person has been appointed as the Headmaster

and that his approval is still pending.

2. Shri.M.Sajjad, learned counsel for

the petitioner, prayed that this writ

petition be allowed to be withdrawn with

liberty to his client to approach this Court

to challenge the appointment of the person

now appointed as the Headmaster.

In the afore circumstances, this writ

petition will stand dismissed as having been

withdrawn with the afore requested liberty

being reserved to the petitioner.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

Mc/25.1.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PORTION OF THE SENIORITY LIST AS ON 01.01.2019.

EXHIBIT P2 TRUE COPY OF THE G.O. (MS) NO.

242/2020/G.EDN DATED 15.01.2020.

EXHIBIT P3 TRUE COPY OF THE REQUEST MADE BY THE PETITIONER BEFORE THE MANAGER DATED 11.03.2020.

RESPONDENT'S/S EXHIBITS:

EXHIBIT R5(a) TRUE COPY OF THE APPOINTMENT ORDER DATED 1/4/2020 ISSUED BY THE 5TH RESPONDENT

EXHIBIT R5(b) TRUE COPY OF THE CERTIFICATE ID 107350#136 dated 13/3/2020 ISSUED BY THE KERALA PUBLIC SERVICE COMMISSION

EXHIBIT R5(c) TRUE COPY OF THE CERTIFICATE ID107350#1#36 DATED 13/3/2020 ISSUED BY THE KERALA PUBLIC SERVICE COMMISSION

EXHIBIT R5(d) TRUE COPY OF THE LETTER DATED 11/5/2020 SENT BY THE 5TH RESPONDENT TO THE PETITIONER