Siju C.P vs State Of Kerala
2021 Latest Caselaw 7393 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                       WP(C).No.28845 OF 2020(E)


PETITIONER:

               SIJU C.P.
               AGED 47 YEARS
               ASSISTANT SECTION OFFICER, SREE SANKARACHARYA
               SANSKRIT UNIVERSITY, KALADAY, ERNAKULAM DISTRICT.

               BY ADVS.
               DR.K.P.SATHEESAN (SR.)
               SRI.P.MOHANDAS (ERNAKULAM)
               SRI.K.SUDHINKUMAR
               SRI.S.K.ADHITHYAN
               SRI.SABU PULLAN
               SRI.GOKUL D. SUDHAKARAN

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY, HIGHER EDUCATION
               DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      2        THE SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      3        KERALA UNIVERSITY OF HEALTH SCIENCES
               REPRESENTED BY ITS REGISTRAR, MEDICAL COLLEGE P.O.,
               THRISSUR - 680 596.

      4        SREE SANKARACHARYA SANSKRIT UNIVERSITY
               REPRESENTED BY ITS REGISTRAR, KALADY,
               ERNAKULAM - 683 574.

      5        THE CHIEF SECRETARY
               GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695001.

      6        ADDL R6 DILEEP KUMAR M.K.
               AGED 35 YEARS
               S/O. K.KUNJAN, RESIDING AT TC 42/660, INDU NIVAS,
               MUTTATHARA, VALLAKKADAVU P.O.,
               THIRUVANANTHAPURAM - 695008.
 WP(C).No.28845 OF 2020(E)

                                2

       7      ADDL R7 ASWATHY P.S.
              AGED 26 YEARS
              W/O.SREENATH V.S. RESIDING AT THIRUVATHIRA,
              KOCHOTTUKONAM, MARIAPURAM P.O.,
              NEYYATTINKARA, PIN - 695122. ADDL. R6 AND R7 ARE
              IMPLEADED AS PER ORDER DATED 04.02.2021 IN IA
              1/2021 IN WPC NO.28845/2020.

              R1 BY GOVERNMENT PLEADER
              R3 BY SHRI.P.SREEKUMAR, SC, KERALA UNIVERSITY OF
              HEALTH SCIENCES
              R4 BY ADV. SRI.S.PRASANTH (AYYAPPANKAVU)
              R6-7 BY ADV. SRI.P.RAMAKRISHNAN
              R6-7 BY ADV. SMT.PREETHI RAMAKRISHNAN (P-212)
              R6-7 BY ADV. SRI.T.C.KRISHNA
              R6-7 BY ADV. SRI.C.ANIL KUMAR
              R6-7 BY ADV. SMT.ASHA K.SHENOY
              R6-7 BY ADV. SRI.PRATAP ABRAHAM VARGHESE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28845 OF 2020(E)

                                    3




                               JUDGMENT

Dated this the 3rd day of March 2021

The learned counsel for the petitioner seeks leave to

withdraw this writ petition with liberty to challenge the

Government Order dated 17.02.2021.

Permission granted. This writ petition is closed as

infructuous, with liberty as stated above.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C).No.28845 OF 2020(E)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MINUTES OF THE MEETING OF THE REGISTRARS' OF THE UNIVERSITY CONVENED BY THE MINISTER FOR EDUCATION DATED 23/03/2017.

EXHIBIT P2 TRUE COPY OF THE ORDER G.O.(MS) NO.123/2017/H.EDN. DATED 9/5/2017.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 31/01/2019 IN WP(C) NO.35651/2017.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 19/02/2020 IN W.A.NO.790/2019.

EXHIBIT P5 TRUE COPY OF THE GOVERNMENT ORDER G.O.

(MS) NO.403/2020/HEDN DATED 23/11/2020 ISSUED BY THE 1ST RESPONDENT. WP(C).No.28845 OF 2020(E)

WP(C).No.28845 OF 2020(E)