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Binu Babu vs State Of Kerala
2021 Latest Caselaw 13796 Ker

Citation : 2021 Latest Caselaw 13796 Ker
Judgement Date : 2 July, 2021

Kerala High Court
Binu Babu vs State Of Kerala on 2 July, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                      WP(C) NO. 12638 OF 2021
PETITIONERS :-

    1       BINU BABU, AGED 37 YEARS
            S/O.BABU SAMUEL, RESIDING @ NALUTHUNDIL THAZHETHIL,
            KANNAMCODE, ADOOR P.O,
            PATHANAMTHITTA DISTRICT - 691 523.

    2       NAJIMI N.A., AGED 41 YEARS
            D/O.ABDUL VAHAB, TC 4/635(5), SVLRA, KOWDIAR,
            TRIVANDRUM - 695 003

    3       SINDHU P.R, AGED 44 YEARS
            D/O.RAVI, PEECHEDATH HOUSE, ANTHIKAD P.O,
            THRISSUR - 680 641

    4       APARNA C.V., AGED 37 YEARS
            D/O.VALAPPAN NAIR, REVATHY, GANDHIPURAM,
            SREEKARYAM P.O - 695 017

    5       SIMIMOL M.C, AGED 38 YEARS
            D/O.M.M CHAKKAPPAN, PALAPARAMBIL HOUSE,
            U.C.COLLEGE. P.O, PIN - 683 102

    6       NISHA DEVI S, AGED 40 YEARS
            D/O.SUBRAMANIAN P.K, PINDANIPARAMBIL HOUSE,
            KURUMASSRY P.O, ERNAKULAM - 683 579

    7       SHEEJA T.R., AGED 40 YEARS
            D/O. T.N RAMAKRISHNAN, KALLARKUTTY HOUSE,
            KOOVAPADY P.O, ERNAKULAM - 683 544

    8       TESS GEORGE, AGED 38 YEARS
            D/O. GEORGE VARGHESE, VATTAVALAYIL, PURAPUZHA P.O,
            THODUPUZHA, IDUKKI - 685 583

    9       RETHIKA P.R, AGED 38 YEARS
            D/O.REGHU P.K, PUTHEN MADATHIL HOUSE, PERINJANAM,
            THRISSUR - 680 686.
 WP(C) NO. 12638 OF 2021
                            -: 2 :-


    10    PREEMU S CHERUTHARA, AGED 37 YEARS
          D/O.C.K SOMA SHEKARAN NAIR, THOPPU VILA VEEDU,
          MRA 51, MANNAMMOOLA, PEROORKADA, TRIVANDRUM - 695 005

    11    DR. SOFIYA A, AGED 42 YEARS
          D/O.E. MEERA SAHIB, SEERA, NEMOM P.O,
          TRIVANDRUM - 695 020.

    12    RESHMA M.M, AGED 38 YEARS
          D/O.A. KELU, NO. 5/58 RGHS, MELAVANOOR, KARAMANA,
          TRIVANDRUM - 695 002.

    13    JOJAN DEVASIYA, AGED 38 YEARS
          S/O. DEVASIYA, VALLIKUNNEL HOUSE, KADANAD P.O,
          AIMCOMPU, KOTTAYAM - 686 653.

    14    SHEENA S.A, AGED 42 YEARS
          D/O. M. SHREEDHARAN, SABU NIVAS, MEKKOLA,
          MANCHAVILAM P.O, DHANUVACHAPURAM - 695 503.

    15    DEEPTHY MATHEWS, AGED 38 YEARS
          D/O. THOMAS MATHEW, KOLLAKOMBIL HOUSE,
          PULIMOODU JUNCTION, PULIYARAKONAM,
          TRIVANDRUM - 695 573.

    16    ANUPAMA V.G, AGED 37 YEARS
          D/O. LATE R. VIJAYAM SRISABARI, KAITHODE P.O,
          NILAMEL, KOLLAM - 691 535.

    17    MANOJ S KRISHNAN, AGED 41 YEARS
          S/O. KRISHNANKUTTY, PUNNAVILA , ANAD P.O,
          TRIVANDRUM - 695 541.

          BY ADVS.
          SRI.R.KISHORE (KALLUMTHAZHAM)
          SRI.G.KIRAN
 WP(C) NO. 12638 OF 2021
                            -: 3 :-

RESPONDENTS :-

    1     STATE OF KERALA
          TO BE REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
          TRIVANDRUM - 695 001

    2     PRINCIPAL SECRETARY,
          DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
          TRIVANDRUM - 695 001

    3     PRINCIPAL SECRETARY,
          DEPARTMENT OF LABOUR AND EMPLOYMENT, SECRETARIAT,
          TRIVANDRUM - 695 001

    4     PRINCIPAL SECRETARY,
          HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
          TRIVANDRUM - 695 001

    5     KERALA PUBLIC SERVICE COMMISSION
          PATTOM, TRIVANDRUM - 695 001

          BY SRI.T.RAJASEKHARAN NAIR, SR.GP
          BY SRI.P.C.SASIDHARAN, SC, KPSC


     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. 12638 OF 2021
                                -: 4 :-

                             JUDGMENT

The learned counsel for the petitioners seeks leave to withdraw

the writ petition and to file a fresh writ petition with proper

pleadings. Permission is granted. This writ petition is, accordingly,

dismissed as withdrawn without prejudice to the right of the

petitioners to approach this Court with proper pleadings, if so

advised.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/5.7.2021

 
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