Dr.Rejani vs State Of Kerala
2021 Latest Caselaw 13734 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
         FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                         WP(C) NO. 7320 OF 2014
PETITIONER/S:
           DR.REJANI
           W/O.SHIBU, ASSISTANT PROFESSOR, VAIDYARATNAM P S VARIER,
           AYURVEDA COLLEGE, KOTTAKKAL, MALAPPURAM, R/A.ROOM NO
           202,STANDARD HOUSE, AREEKKAL, EDARICODE P O, MALAPPURAM

            BY ADVS.
            SRI.B.MOHANLAL
            SMT.P.S.PREETHA



RESPONDENT/S:

     1      STATE OF KERALA
            REP BY THE SECRETARY TO GOVERNMENT, HEALTH AND FAMILY
            WELFARE DEPARTMENT, SECRETARAIT, THIRUVANANTHAPURAM, PIN-
            695001

     2      THE DIRECTOR
            AYURVEDIC MEDICAL EDUCATION, AROGYA BHAVAN, AYURVEDA
            COLLEGE JUNCTION, VANCHIYOOR P O, THIRUVANANTHAPURAM

     3      THE EXECUTIVE DIRECTOR
            KERALA AYURVEDIC STUDIES AND RESEARCH SOCEITY, KOTTAKKAL
            P O, MALAPPURAM, PIN-676503

            BY ADVS.
            GOVERNMENT PLEADER
            SHRI.JAWAHAR JOSE


OTHER PRESENT:
           GP SRI B HARISH KUMAR


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7320 OF 2014
                                     2




                            JUDGMENT

Counsel for the petitioner submits that during the

pendency of the writ petition, he has been promoted. He seeks

permission to withdraw the writ petition with a liberty to assail

the effective date of the promotion.

Writ petition is permitted to be withdrawn with the liberty

aforementioned.

Sd/-

sab                                        AMIT RAWAL

                                              JUDGE
 WP(C) NO. 7320 OF 2014

APPENDIX OF WP(C) 7320/2014

PETITIONER ANNEXURE

P1:-THE TRUE COPY OF THE ORDER NO E1- 2355/05/KASRS DTD 6/12/2005 ISSUED BY THE 3RD RESPONDENT

P2:-THE TRUE COPY OF THE GO(MS)NO 602/2010/H & FWD DTD 13/9/2010 ISSUED BY THE GOVERNMENT

P3:-THE TRUE COPY OF THE GO(P)NO 573/2012/FIN DTD 16/10/2012 ISSUED BY THE GOVERNMENT

P4:-THE TRUE COPY OF THE ORDER NO E4/3737/DAME DTD 1/7/2013 ISSUED BY THE 2ND RESPONDENT

P5:-THE TRUE COPY OF THE APPLICATION DTD 9/12/2013 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT THROUGH PROPER CHANNEL

P6:-THE TRUE COPY OF THE ORDER NO E4/6962/2013/DA,E DTD 11/12/2013 ISSUED BY THE 2ND RESPONDENT

P7:-THE TRUE COPY OF THE COMMUNICATION NO E4/6962/2013/DAME DTD 8/1/2014 ISSUED BY THE 2ND RESPONDENT TO THE IST RESPONDENT