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Manoj A vs State Of Kerala
2021 Latest Caselaw 14522 Ker

Citation : 2021 Latest Caselaw 14522 Ker
Judgement Date : 13 July, 2021

Kerala High Court
Manoj A vs State Of Kerala on 13 July, 2021
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE T.R.RAVI
         TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                           WP(C) NO. 11824 OF 2021
PETITIONER:

              MANOJ A.
              AGED 42 YEARS
              S/O. ANANTHAKRISHNAN, PWD CONTRACTOR,
              KALLAMKULAMKALAM, PERUVEMBA VILLAGE,
              PERUVEMBA P.O., PALAKKAD TALUK,
              PALAKKAD DISTRICT-678 531.

              BY ADVS.
              SRI.JACOB SEBASTIAN
              SRI.K.V.WINSTON
              SMT.ANU JACOB


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY TO GOVERNMENT,
              PUBLIC WORKS DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.

     2        THE SUPERINTENDING ENGINEER (ROADS DIVISION),
              OFFICE OF THE SUPERINTENDING ENGINEER,
              PUBLIC WORKS DEPARTMENT, NORTH ZONE,
              PWD COMPLEX, MANANCHIRA, KOZHIKODE-673 001.

     3        THE EXECUTIVE ENGINEER
              PWD ROAD DIVISION, PALAKKAD-678 001.

     4        THE ADDITIONAL CHIEF SECRETARY
              FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.


              SMT. VINITHA BALAKRISHNAN, GP

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.11824 of 2021
                                    2




                          JUDGMENT

Dated this the 13th day of July 2021

Counsel for the petitioner prays that the

petitioner may be permitted to withdraw this writ

petition. Permission is granted. The writ petition is

dismissed as withdrawn.

Sd/-

T.R.RAVI

JUDGE sn WP(C)No.11824 of 2021

APPENDIX OF WP(C) 11824/2021

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE SELECTION NOTICE NO.

DC/2018/1/1953 DATED 06/05/2021 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE CERTIFICATE AND LETTER DATED 02/06/2021 ISSUED BY THE THIRD RESPONDENT.

EXHIBIT P3 A TRUE COPY OF GO(RT) NO. 3834/2020 DATED 23/06/2020.

EXHIBIT P4 A TRUE COPY OF THE LETTER DATED 28/07/2020 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED 17/01/2020 IN WPC NO.53/2020 OF THIS HONOURABLE COURT.

EXHIBIT P6 A TRUE COPY OF THE JUDGMENT DATED AUGUST 25, 2020 IN WPC NO.17718/2020 AND CONNECTED CASES.

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE

 
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