N.Balakrishna Panicker vs Director Of Collegiate Education
2021 Latest Caselaw 13320 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
        THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                         WP(C) NO. 17468 OF 2015
PETITIONER:

              N.BALAKRISHNA PANICKER,
              AGED 50 YEARS,
              S/O NARAYANA PANICKER, UPPER DIVISION CLERK,
              N.S.S TRAINING COLLEGE, CHANGANACHERRY,
              KOTTAYAM DISTRICT,    PIN 686 102,
              RESIDING AT ELANJIPARAMBIL HOSUE, VAZHAPPALLY P.O,
              CHANGANACHERRY, KOTTAYAM DISTRICT PIN 686 103

              BY ADVS.
              SRI.S.JAYAKRISHNAN
              SRI.S.PARAMESWARA PRASAD
              SRI.S.SUBHASH CHAND



RESPONDENTS:

    1      DIRECTOR OF COLLEGIATE EDUCATION,
           THIRUVANANTHAPURAM PIN 695 001.

    2      THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
           KOTTAYAM PIN 686 001.

    3      THE SECRETARY,
           N.S.S COLLEGE, CENTRAL COMMITTEE, N.S.S HEAD OFFICE,
           CHANGANACHERRY, KOTTAYAM DISTRICT - PIN 686 102

    4      THE PRINCIPAL,
           N.S.S. TRAINING COLLEGE, CHANGANACHERRY,
           KOTTAYAM DISTRICT PIN 686 102

    5      V.M. ANILKUMAR,
           UPPER DIVISION CLERK, N.S.S HINDU COLLEGE,
           CHANGANACHERRY, KOTTAYAM DISTRICT PIN 686 102
 WP(C) NO. 17468 OF 2015    -2-



    6    SASI.S.,
         UPPER DIVISION CLERK, N.S.S HINDU COLLEGE,
         CHANGANACHERRY, KOTTAYAM DISTRICT PIN 686 102

         BY ADVS.
         GOVERNMENT PLEADER
         SRI.BECHU KURIAN THOMAS
         SRI.ENOCH DAVID SIMON JOEL
         SRI.P.GOPAL



OTHER PRESENT:

         SR GP SMT REKHA C NAIR



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. 17468 OF 2015     -3-



                          JUDGMENT

The learned counsel for the petitioner submits that

this writ petition is not pressed. Recording the submission,

the writ petition is dismissed as not pressed.

Sd/-

AMIT RAWAL JUDGE

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