S.Subhadra Amma vs State Of Kerala
2021 Latest Caselaw 7149 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                      WP(C).No.25377 OF 2012(V)


PETITIONER:

               S.SUBHADRA AMMA, HEADMISTRESS-IN-CHARGE,
               KALLUVATHUKKAL PANCHAYAT HIGH SCHOOL,
               KALLUVATHUKKAL (PO), KOLLAM DISTRICT.

               BY ADVS.
               SRI.M.V.THAMBAN
               SRI.B.BIPIN
               SRI.R.REJI
               SMT.THARA THAMBAN

RESPONDENTS:

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

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS,
               THIRUVANANTHAPURAM, PIN-695001.

      3        THE DEPUTY DIRECTOR (EDUCATION),
               KOLLAM, PIN-691001.

      4        THE DISTRICT EDUCATIONAL OFFICER,
               KOLLAM, PIN-691001.

      5        THE SECRETARY, KALLUVATHUKKAL GRAMA PANCHAYAT,
               KALLUVATHUKKAL (PO), KOLLAM DISTRICT, PIN-691578.

      6        LILLYKUTTY JOSEPH, HEADMISTRESS,
               KALLUVATHUKKAL PANCHAYAT HIGH SCHOOL,
               KALLUVATHUKKAL (PO), KOLLAM DISTRICT, PIN-691578.

               BY ADV.SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25377 OF 2012(V)

                              -2-




                         JUDGMENT

Dated this the 1st day of March 2021

The learned counsel for the petitioner -

Sri.B.Bipin, seeks permission to withdraw this

writ petition with liberty to approach this Court

again appropriately.

This request is granted; consequently, this

writ petition is dismissed as having been

withdrawn, reserving liberty to the petitioner to

approach this Court again.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv