Sandeep Murukan vs State Of Kerala
2021 Latest Caselaw 15598 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. 5482 OF 2018
PETITIONER

             SANDEEP MURUKAN, AGED 28 YEARS, S/O.MURUKAN, PELAPPILLY
             HOUSE, KOOVAPPADY PO,                   PERUMBAVOOR-
             683544.

             BY ADV. SRI.P.THOMAS GEEVERGHESE


RESPONDENTS:

    1        STATE OF KERALA, REPRESENTED BY ITS SECRETARY, GENERAL
             EDUCATION DEPARTMENT, 2ND FLOOR, SECRETARIAT ANNEX,
             THIRUVANANTHAPURAM-695001.

    2        DIRECTOR OF PUBLIC INSTRUCTION,
             JAGATHI, THIRUVANANTHAPURAM, KERALA-695014.

    3        DEPUTY DIRECTOR OF EDUCATION, ERNAKULAM,
             2ND FLOOR, CIVIL STATION, KAKKANAD-682030.

    4        DISTRICT EDUCATIONAL OFFICER,
             KOTHAMANGALAM-686 691.

    5        ANILKUMAR K.A. S/O.K.G.APPUKUTTAN,
             KALAPPURACKAL HOUSE, EDAVOOR P.O,
             ERNAKULAM-683544.

    6        THE MANAGER, GVHS KOOVAPPADY-683544.

             BY ADVS.
             SRI.PAULSON THOMAS
             SRI.B.K.GOPALAKRISHNAN
             SRI.C.RAJENDRAN

     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. 5482 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