P. P. Saidalavi vs State Of Kerala
2021 Latest Caselaw 891 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

                                &

               THE HONOURABLE MR. JUSTICE T.R.RAVI

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                      OP(KAT).No.200 OF 2020

 AGAINST THE ORDER/JUDGMENT IN OA (EKM) 683/2020 DATED 05-06-2020
OF KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM (ADDITIONAL
                         BENCH, ERNAKULAM)


PETITIONERS/APPLICANTS IN THE O.A.:

      1      P. P. SAIDALAVI
             AGED 52 YEARS, S/O. MOHAMMED,
             PARAPPURATH PURAYA, KAKKOVE P. O.,
             MALAPPURAM DISTRICT - 673 633.,
             NOW WORKING AS TEACHER AT G.M.U.P. SCHOOL,
             KONDOTTY.

      2      VEERANKUTTY P.
             AGED 54 YEARS, S/O. MOHAMMED,
             PULPPADAN HOUSE, CHIRAYIL P. O.,
             MALAPPURAM DISTRICT - 673 638,
             NOW WORKING AS TEACHER AT G.M.U.P. SCHOOL,
             CHIRAYIL, KONDOTTY.

      3      K. C. IBRAHIM
             AGED 50 YEARS, S/O. K. C. ALAVAI MOULAVI,
             CHAREKKUZHY HOUSE, PULIKKAL P. O.,
             MALAPPURAM DISTRICT - 673 637,
             NOW WORKING AS TEACHER AT G.M.L.P. SCHOOL,
             MELANGADI, KONDOTTY.

             BY ADVS.
             SRI.P.A.MOHAMMED SHAH
             SRI.K.ARJUN VENUGOPAL
             SHRI.ASWIN KUMAR M J
             SHRI. ARUN ROY


RESPONDENTS/RESPONDENTS IN THE OA:

      1      STATE OF KERALA
             REPRESENTED BY SECRETARY, GENERAL EDUCATION
             DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.
 OP(KAT).No.200 OF 2020

                                   2




        2        KERALA PUBLIC SERVICE COMMISSION
                 PATTOM PALACE POST OFFICE,
                 THIRUVANANTHAPURAM, KERALA - 695 004,
                 REPRESENTED BY ITS SECRETARY.

        3        DEPUTY DIRECTOR OF EDUCATION
                 MALAPPURAM, MALAPPURAM DISTRICT - 676 519.



                 SRI.B.VINOD, SR.GOVT.PLEADER


     THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(KAT).No.200 OF 2020

                                                 3




                 ALEXANDER THOMAS & T.R.RAVI, JJ.
                 =============================
                      O.P (KAT) No. 200 of 2020
                 =============================
                   Dated this the 11th day of January, 2021

                                       JUDGMENT

ALEXANDER THOMAS, J.

The prayers in the aforecaptioned original petition (KAT) filed under

Article 226 & 227 of the Constitution of India are as follows:

"i) Call for the records leading to Exhibit P2 and quash or set aside the same and stay the operation of Annexure A12 order in Original Application pending disposal of the original Application;

And

ii) Pass such further orders as this Honourable Court may be pleased to pass on the facts and circumstances of the case."

2. Sri.P.A.Mohammed Shah, learned counsel appearing for the

petitioners would submit on the instructions from the parties that leave may be

granted to withdraw the above original petition.

Recording the abovesaid submission of the learned counsel for the

petitioners, the above original petition will stand dismissed as withdrawn.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

T.R.RAVI, JUDGE

Pn