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Anas.M vs State Of Kerala
2021 Latest Caselaw 13301 Ker

Citation : 2021 Latest Caselaw 13301 Ker
Judgement Date : 24 June, 2021

Kerala High Court
Anas.M vs State Of Kerala on 24 June, 2021
WP(C) NO. 1674 OF 2021

                                       1


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                          WP(C) NO. 1674 OF 2021
PETITIONER:

              ANAS.M,
              AGED 27 YEARS
              S/O.MOHAMMED KUNJU, THATTARAYYATHU HOUSE, PALACKAL,
              THEVALAKKARA, KOLLAM, PIN-690524,
              WORKING AS UPSA, I.I.U.P.SCHOOL, NADUVILEKKARA,
              KOLLAM DISTRICT-690524.

              BY ADV SHANKAR V.



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE PRINCIPAL SECRETARY,
              GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     2        DIRECTORATE OF GENERAL EDUCATION,
              HOUSING BOARD BUILDING, SHANTHI NAGAR,
              THIRUVANANTHAPURAM-695001, REPRESENTED BY ITS DIRECTOR.

     3        THE ASSISTANT EDUCATIONAL OFFICER,
              CHAVARA, KOLLAM-691583

     4        I.I.U.P.SCHOOL,
              NADUVILEKKARA, THEVALAKARA P.O., KOLLAM DISTRICT-690524,
              REPRESENTED BY ITS MANAGER.

     5        THE DISTRICT EDUCATIONAL OFFICER,
              KOLLAM, PIN-691013.

              BY ADVS.
              SMT.NISHA BOSE, SR. GP
              SRI.V.A.MUHAMMED
              SRI.M.SAJJAD


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1674 OF 2021

                                        2




                                    JUDGMENT

The learned counsel for the petitioner submits that a petition has been

filed seeking withdrawal of the writ petition.

The writ petition is, therefore, dismissed as withdrawn. It is made clear

that this Court has not decided on any of the contentions raised by the

petitioner in the writ petition.

Sd/-

ANU SIVARAMAN JUDGE NP

 
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