Dr. P. G. Romeo vs Union Of India
2021 Latest Caselaw 22745 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
     FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                         WP(C) NO. 18610 OF 2021
PETITIONER/S:
           DR. P. G. ROMEO
           AGED 60 YEARS
           S/O. P. GOVINDAN, PARACKAL HOUSE, 2ND CROSS TEMPLE ROAD,
           KOONAMTHAI, EDAPPALLY P. O., ERNAKULAM - 682012.

           BY ADVS.
           V.JAYAPRADEEP
           ANN SUSAN GEORGE
           O.A.NURIYA
           D.S.LOKANATHAN
           ALAN PRIYADARSHI DEV


RESPONDENT/S:

     1     UNION OF INDIA
           REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HIGHER
           EDUCATION, MHRD, LAL BAHADUR SASTRI SMRITI, MAULANA AZAD
           ROAD, BAL BHAWAN, MAN SINGH ROAD AREA, NEW DELHI -
           110001.

     2     CENTRAL UNIVERSITY OF KERALA
           REP. BY ITS REGISTRAR, TEJASWINI HILLS, PERIYE, KASARAGOD
           - 671316.

           BY ADV SRI.V.SAJITH KUMAR, SC, CENTRAL UNIVERSITY OF
           KERALA


OTHER PRESENT:

           SRI P VIJAYAKUMAR ASGI


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18610 OF 2021
                                   2



                          JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission is granted. Accordingly,

this writ petition is dismissed as withdrawn.

Sd/-

sab                                             AMIT RAWAL

                                                  JUDGE