Pettus Mathew vs State Of Kerala
2021 Latest Caselaw 7429 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

                      WP(C).No.29613 OF 2017(B)


PETITIONER:

               PETTUS MATHEW, W/O.O.M.ELDHO,
               OLAMALAKUZHY HOUSE, KUNNACKAL P.O.,
               VALAKOM, ERNAKULAM-682316.

               BY ADVS.
               SRI.KALEESWARAM RAJ
               KUM.A.ARUNA
               KUM.THULASI K. RAJ
               SRI.VARUN C.VIJAY

RESPONDENTS:

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

      2        DIRECTOR OF PUBLIC INSTRUCTIONS
               THRIUVANANTHAPURAM-695001.

      3        DIRECTOR OF HIGHER SECONDARY EDUCATION
               THIRUVANANTHAPURAM-695001.

      4        DIRECTOR OF VOCATIONAL HIGHER SECONARY EDUCATION
               THIRUVANANTHAPURAM-695001.

      5        THE CORPORATE MANAGER,
               MAR STEPHEN VOCATIONAL HIGHER SECONDARY SCHOOL,
               VALAKOM, KUNNACKAL P.O., MUVATTUPUZHA,
               ERNAKULAM-682316.

               BY ADVS.
               SRI.SAJI.P.JOSEPH
               SRI.K.T.SAJU
               SRI. P.M.MANOJ - SR.GP


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 29613/17
                                      2




                                  JUDGMENT

The learned counsel for the petitioner

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withdrawn, reserving liberty to the petitioner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
      RR                                           JUDGE
 WPC 29613/17



                           APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 18.8.2011 PERTAINING TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 18.9.2012 IN W.P.(C) NO.21680/2012.

EXHIBIT P3 TRUE COPY OF G.O.(RT) NO.1603/2013/G. EDN. DATED 9.4.2013.

EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS DATED 26.4.2013.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 25.11.2016 SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 1.12.2016 IN W.P.(C) NO.38310/2016.

EXHIBIT P7 TRUE COPY OF G.O.(RT) NO.2262/2017/G.EDN. DATED 10.7.2017.