Neetha Mathew vs The State Of Kerala
2021 Latest Caselaw 15230 Ker

WP(C) NO. 13470 OF 2021

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                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                          WP(C) NO. 13470 OF 2021
PETITIONER:

              NEETHA MATHEW
              AGED 25 YEARS
              VELLARUMKUZHY HOUSE, CHEENKALLEL-KALLIDUKKI ROAD,
              MONIPPALLY P.O, KOTTAYAM DISTRICT, PIN CODE 686636.

              BY ADVS.
              S.PRASANTH
              ARUN ROY
              SHAHIR SHOWKATH ALI
              HELEN P.A.
              ASWIN KUMAR M J
              K.ARJUN VENUGOPAL


RESPONDENTS:

     1        THE STATE OF KERALA
              REPRESENTED BY IT'S CHIEF SECRETARY, SECRETARIAT
              BUILDING, THIRUVANANTHAPURAM-695 001

     2        THE KERALA STATE PUBLIC SERVICE COMMISSION
              REPRESENTED BY ITS SECRETARY, KERALA STATE PUBLIC SERVICE
              COMMISSION, PATTOM P.O, THIRUVANANTHAPURAM-695 004

     3        PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT,
              GOVERNMENT OF KERALA, REPRESENTED BY IT'S ADDITIONAL
              CHIEF SECRETARY, SECRETARIAT BUILDING,
              THIRUVANANTHAPURAM-695 001

              SRI.T.RAJASEKHARAN NAIR- SR. G.P.
              SRI.P.C.SASIDHARAN, SC
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13470 OF 2021

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                                JUDGMENT

From the prayers raised in this writ petition, it is clear that this

matter is one which has to be filed before the KAT, since the prayers are

clearly within the jurisdiction of the KAT. The learned counsel for the

petitioner seeks leave to withdraw this writ petition.

This writ petition is, accordingly, dismissed as withdrawn.

Sd/-

ANU SIVARAMAN JUDGE NP