V.Santhosh vs Cochin Devaswom Board
2021 Latest Caselaw 15671 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                        WP(C) NO. 14834 OF 2021
PETITIONER:

            V.SANTHOSH
            AGED 46 YEARS
            S/O.SARASWATHI AMMA, DEVASWOM OFFICER,
            THRIPUNITHURA DEVASWOM, ERNAKULAM DISTRICT

            BY ADVS.
            M.RAMESH CHANDER (SR.)
            K.A.SANJEETHA
            BONNY BENNY


RESPONDENTS:

    1       COCHIN DEVASWOM BOARD,
            REPRESENTED BY ITS SECRETARY,
            DEVASWOM BOARD BUILDING, ROUND NORTH, THRISSUR-680001

    2       COMMISSIONER,
            OFFICE OF THE COMMISSIONER, COCHIN DEVASWOM BOARD,
            DEVASWOM BOARD BUILDING, ROUND NORTH, THRISSUR-680001

    3       ASSISTANT DEVASWOM COMMISSIONER,
            COCHIN DEVASWOM BOARD, THRIPUNITHURA GROUP,
            THRIPUNITHURA -682301

    4       M.SUDHEER,
            DEVASWOM OFFICER, RAVIPURAM DEVASWOM,
            ERNAKULAM-682015

            SRI.K.P.SUDHEER, SC
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14834 OF 2021

                                      2




                              JUDGMENT

The learned counsel for the petitioner seeks leave to withdraw the

writ petition.

Permission is granted. This writ petition is, accordingly, dismissed as

withdrawn.

Sd/-

ANU SIVARAMAN JUDGE NP