K.K.Yousuf vs The State Of Kerala
2021 Latest Caselaw 830 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                       WP(C).No.21111 OF 2020(L)


PETITIONER/S:

      1         K.K.YOUSUF
                AGED 59 YEARS
                S/O. KUNJIKOCHU, RESIDING AT ASIF MANZIL,
                KIZHAKKEKKARA, MASJID ROAD, EDAPALLY-682 033.

      2         ASIF K YOUSUF,
                AGED 31 YEARS
                S/O. K.K. YOUSUF, RESIDING AT ASIF MANZIL,
                KIZHAKEKKARA, MASJID ROAD, EDAPALLY-682 033

                BY ADVS.
                SMT.O.A.NURIYA
                SRI.HARIS BEERAN
                SRI.K.JAJU BABU (SR.)

RESPONDENTS:

      1         THE STATE OF KERALA
                REPRESENTED BY ITS CHIEF SECRETARY,
                GOVERNMENT OF KERALA, SECRETARIAT,
                THIRUVANANTHAPURAM-695 001

      2         DR. ASHA THOAMS IAS.,
                ADDITIONAL CHIEF SECRETARY,
                DEPARTMENT OF PERSONNEL AND ADMINISTRATIVE REFORMS,
                GOVERNMENT OF KERALA, SECRETARIAT,
                THIRUVANANTHAPURAM,695 001

      3         DISTRICT COLLECTOR,
                ERNAKULAM, COLLECTORATE,KAKKANAD-682030

      4         TAHSILDAR,
                KANAYANNUR TALUK, KANAYANNUR TALUK OFFICE,
                NEAR SUBHASH PARK, MARINE DRIVE-682 011

      5         ADDL.R5. DEPARTME OF PERSONEL AND TRAINING
                (REPRESENTED BY BY ITS SECREARY)
                MINISTRY OF PERSONEL, PUBLIC GRIEVANCES AND
                PERNSIONS, GOVERNMENT OF INDIA, NORTH BLOCK,
                NEW DELHI-110001.
                (IMPLEADED AS PER ORDER DATED 14-10-2020 IN IA
                                 2

WP(C).No.21111 OF 2020(L)

              1/2020).

              R1-4 BY GOVERNMENT PLEADER, SMT.VINITHA.B
              R5 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                 3

WP(C).No.21111 OF 2020(L)




                            JUDGMENT

Dated this the 8th day of January 2021

The learned counsel for the petitioner filed

a memo seeking permission to withdraw the writ

petition with liberty to file a fresh petition in

view of the subsequent orders. Permission granted.

This writ petition is dismissed as withdrawn with

liberty to file a fresh writ petition.

Sd/-

P.V.ASHA

JUDGE hmh