Priyadharshani V.B. vs The State Of Kerala
2021 Latest Caselaw 10472 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                      WP(C).No.41968 OF 2018(R)


PETITIONER:

               PRIYADHARSHANI V.B., AGED 48 YEARS
               W/O.C.R.AJITH KUMAR, CHANDIRUTHIL HOSE,
               THAMARAYOR(PO), THRISSUR DISTRICT,
               PIN-680505.

               BY ADVS.
               SHRI.JAWAHAR JOSE
               SMT.CISSY MATHEWS
               SRI.SARUN RAJAN


RESPONDENTS:

      1        THE STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF HOME AFFAIRS, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.

      2        THE HIGH COURT OF KERALA,
               REPRESENTED BY ITS REGISTRAR (RECRUITMENT AND
               COMPUTERIZATION), 4TH FLOOR, HIGH COURT BUILDING,
               HIGH COURT CAMPUS, KOCHI, PIN-682031.

               BY ADVS.
               ELVIN PETER P.J.
               SRI. SUNIL KUMAR KURIAKOSE - GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 41968/18
                                     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
       RR                                        JUDGE