Jacob Thomas vs The Principal, Cochin Refineries ...
2021 Latest Caselaw 14365 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR. JUSTICE AMIT RAWAL
         THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                                 WP(C) NO. 527 OF 2018
PETITIONER:

              JACOB THOMAS
              AGED 71 YEARS
              AGED 71, S/O K.J. THOMAS, KOCHUPURACKAL,T.C.30/53(1),
              SUGATHAN ROAD, KUDAVOOR,ANAYARA P.O., THIRUVANANTHAPURAM-
              695029.

              BY ADVS.
              SRI.RENJITH B.MARAR
              SRI.R.ANAS MUHAMMED SHAMNAD
              SMT.LAKSHMI.N.KAIMAL
              SRI.T.U.SUJITH KUMAR
              SRI.P.S.SYAMKUTTAN
              SRI.P.VISHNU PAZHANGANAT



RESPONDENTS:

     1        THE PRINCIPAL, COCHIN REFINERIES SCHOOL
              COCHIN REFINERIES SCHOOL, AMBALAMUGAL, ERNAKULAM-682302.

     2        CHAIRMAN
              BOARD OF GOVERNORS, COCHIN REFINERIES EDUCATIONAL AID
              SOCIETY, AMBALAMUGAL,ERNAKULAM-682302.

     3        BHARAT PETROLEUM CORPORATION LIMITED
              KOCHI REFINERY, AMBALAMUGAL, ERNAKULAM-682 302
              REPRESENTED BY ITS CHAIRMAN AND MANAGINGDIRECTOR.

              BY ADVS.
              SRI.BRIJESH MOHAN
              SRI.P.BENNY THOMAS
              SRI.K.JAJU BABU SR.
              SRI.NEMISH NIRANJAN ZAVERI
              SRI.D.PREM KAMATH
              SRI.RIBIN BENNY




     THIS     WRIT    PETITION    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 527 OF 2018
                                 2


                           JUDGMENT

The learned counsel for the petitioner submits that this writ

petition is not pressed. Recording the submission, the writ

petition is dismissed as not pressed.

Sd/-

AMIT RAWAL JUDGE nak