Manager vs State Of Kerala
2021 Latest Caselaw 15584 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                       WP(C) NO. 36058 OF 2018
PETITIONER:

           MANAGER, GANAPATHY VILASAM HIGH SCHOOL, KOOVAPPADY,
           KOOVAPPADY P.O, ERNAKULAM DISTRICT, PIN- 683 544.

           BY ADV. PAULSON THOMAS


RESPONDENTS:

    1      STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
           GOVERNMENT, GENERAL EDUCATION, SECRETARIAT,
           THIRUVANANTHAPURAM - 695 001.

    2      DIRECTOR OF PUBLIC INSTRUCTIONS,
           THIRUVANANTHAPURAM, PIN-695001.

    3      DEPUTY DIRECTOR OF EDUCATION, ERNAKULAM.

    4      DISTRICT EDUCATIONAL OFFICER, KOTHAMANGALAM.

    5      SANDEEP MURUKAN, FULL TIME MENIAL, GANAPATHY VILASAM
           HIGH SCHOOL KOOVAPPADY, KOOVAPPADY P.O.,
           ERNAKULAM DISTRICT, PIN-683544.

    6      ANIL KUMAR K.A., S/O.APPUKKUTTAN, KALAPPURACKAL HOUSE,
           EDAVOOR P.O., ERNAKULAM, PIN-683 544.


           BY ADVS.
           SRI.P.THOMAS GEEVERGHESE
           SRI.C.RAJENDRAN
           SRI.B.K.GOPALAKRISHNAN
           SRI.TONY THOMAS (INCHIPARAMBIL)
           SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36058 OF 2018
                             -2-

                          JUDGMENT

The learned counsel for the petitioner

submits that he has been instructed not to press

this writ petition. Consequently, this writ

petition is dismissed as being not pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv