Saiju V vs State Of Kerala
2021 Latest Caselaw 2702 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

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

                       WP(C).No.1800 OF 2021(Y)


PETITIONER:

               SAIJU V.
               AGED 36 YEARS
               S/O. JAYAN, KUNNUMPURATHU VEEDU, NADUVILACHERRY,
               KANAJAVELI P. O., KOLLAM - 691602. (DRIVER,
               THRIKKARUVA GRAMA PANCHAYATH, KOLLAM)

               BY ADVS.
               SRI.PRATHEESH.P
               SMT.S.REKHA KUMARI
               SMT.S.SEETHA
               SMT.ANJANA KANNATH

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT, PERSONAL
               AND ADMINISTRATIVE REFORMS DEPARTMENT, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      2        THE SECRETARY TO GOVERNMENT
               LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      3        THRIKKARUVA GRAMA PANCHAYATH
               ASHTAMUDI ROAD, THRIKKARUVA, KANJAVELY - 691 601,
               REPRESENTED BY ITS SECRETARY.


OTHER PRESENT:

               GP BIJOY CHANDRAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1800 OF 2021

                             2

                        JUDGMENT

The learned counsel for the petitioner seeks leave to

withdraw this writ petition. Permission is granted. The writ

petition is dismissed as withdrawn without prejudice to the

contentions and the right of the petitioner to approach the

appropriate forum.

Sd/-

ANU SIVARAMAN

JUDGE Bng/22.01.2021