Ravi Mohan R vs State Of Kerala
2021 Latest Caselaw 22747 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. 31734 OF 2019

PETITIONER/S:
                RAVI MOHAN R.,
                509, UMBUKATTU, MADAPPALLY P.O., CHANGANASSERY,          KOTTAYAM-686
                546.

                BY ADVS.
                K.P.PRADEEP
                SRI.SANAND RAMAKRISHNAN
                SRI.T.T.BIJU
                SMT.T.THASMI
                SMT.NANDINI R.S.


RESPONDENT/S:
      1       STATE OF KERALA,
              REPRESENTED BY ITS SECRETARY TO HIGHER EDUCATION, GOVERNMENT
              SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2         DIRECTOR OF COLLEGIATE EDUCATION,
                DIRECTORATE OF COLLEGIATE EDUCATION, 6TH FLOOR, VIKAS BHAVAN,
                THIRUVANANTHAPURAM-695 033.

      3         PRINCIPAL ACCOUNTANT GENERAL(A AND E),
                KERALA, THIRUVANANTHAPURAM, M.G.ROAD, THIRUVANANTHAPURAM-695 001.

      4         THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, KOTTAYAM,
                VAYASKARAKUNNU, PALACE ROAD, KOTTAYAM-686 001.

      5         NSS HINDU COLLEGE,
                PERUNNA, CHANGANASSERY, KOTTAYAM-686 102, REPRESENTED BY ITS
                PRINCIPAL.

      6         THE PRINCIPAL, NSS HINDU COLLEGE,
                PERUNNA, CHANGANASSERY, KOTTAYAM-686 102.

                BY ADVS.
                GOVERNMENT PLEADER
                SRI.P.GOPAL
                SRI.B.MURALEEDHARAN


OTHER PRESENT:
              GP SRI JIMMY GEORGE


      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. 31734 OF 2019
                                         2




                           JUDGMENT

The learned counsel for the petitioner submits that this writ

petition is not pressed. Recording the submission, the writ

petition is dismissed as not pressed.

Sd/-

sab                                          AMIT RAWAL, JUDGE