Sindhu Prabhakar vs State Of Kerala
2021 Latest Caselaw 8406 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                       WP(C).No.9374 OF 2012(V)


PETITIONER:

               SINDHU PRABHAKAR, PRINCIPAL IN CHARGE (UNDER
               APPROVED), VOCATIONAL HIGHER SECONDARY SCHOOL,
               KUZHIKKALIDAVAKA, KARIPINPUZHA, PANGODE P.O., KOLLAM.

               SRI.A.N.RAJAN BABU
               SRI.P.GOPALAKRISHNAN (MVA)

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY, GENERAL EDUCATION
               DEPARTMENT, GOVERNMENT SECRETARIAT ANNEX,
               THIRUVANANTHAPURAM.

      2        THE DIRECTOR OF VOCATIONAL HIGHER SECONDARY
               EDUCATION, THIRUVANANTHAPURAM-695024.

      3        THE MANAGER, V.H.S.S. KUZHIKALIDAVAKA, KARIPINPUZHA,
               PANGOD P.O., KOLLAM.

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

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9374 OF 2012(V)

                                     2


                               JUDGMENT

Dated this the 12th day of March 2021

The learned counsel for the petitioner submits that he is

not pressing this writ petition. This submission is recorded.

Accordingly this writ petition is dismissed as not pressed.

                                         Sd/- DEVAN RAMACHANDRAN

Stu                                                JUDGE