K.R. Sunilkumar vs State Of Kerala
2021 Latest Caselaw 10453 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                      WP(C).No.31265 OF 2014(G)

PETITIONER:
              K.R. SUNILKUMAR
              AGED 49 YEARS
              ASSISTANT MANAGER, GURUVAYOOR DEVASWOM BOARD, (UNDER
              ORDER OF SUSPENSION) (RESIDING AT SREE PADMA,
              KARAKKAD ROAD, GURUVAYOOR, THRISSUR-680101)

              BY ADV. SRI.P.C.SASIDHARAN

RESPONDENTS:
       1     STATE OF KERALA,
             REPRESENTED BY ITS SECRETARY TO GOVERNMENT REVENUE
             DEVASWOM DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
             695001.

      2       THE GURUVAYOOR DEVASWOM COMMISSIONER,
              SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

      3       THE GURUVAYOOR DEVASWOM MANAGING COMMITTEE,
              REPRESENTED BY ITS ADMINISTRATOR, GURUVAYOOR,
              THRISSUR-680101.

      4       THE CHAIRMAN,
              GURUVAYOOR DEVASWOM, MANAGING COMMITTEE, GURUVAYOOR,
              THRISSUR-680101.
      5       RAJU,
              FOREMAN, GURUVAYOOR DEVASWOM BOARD, (MEMBER, MANAGING
              COMMITTEE OF GURUVAYOOR DEVASWOM), GURUVYAOOR,
              THRISSUR-680101.
              R1 BY GOVERNMENT PLEADER
              R1 BY ADV. SRI.AJEESH K.SASI
              R1 BY ADV. SMT.M.M.DEEPA
              R1 BY ADV. SRI.P.GOPAL
              R1 BY ADV. SRI.K.JAJU BABU SR.
              R1 BY ADV. SRI.P.VIJAYA BHANU SR.
              R1 BY ADV. SMT.M.U.VIJAYALAKSHMI

OTHER PRESENT:
             BIJOY CHANDRAN GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021,THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.31265 OF 2014(G)

                                2

                          JUDGMENT

Dated this the 26th day of March 2021

It is submitted by the learned counsel for the petitioner

that the petitioner has filed an I.A No.1 of 2021 to withdraw

this writ petition. The said I.A is allowed. This writ petition is

dismissed as withdrawn.

Sd/-

ANU SIVARAMAN

JUDGE Bng/27.03.2021