Prasannakumari M.M vs The State Of Kerala
2021 Latest Caselaw 22778 Ker

WP(C) NO. 20413 OF 2021         1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                    WP(C) NO. 20413 OF 2021
PETITIONER/S:

          PRASANNAKUMARI M.M.,
          AGED 51 YEARS,
          W/O. T.R. RAJITH, HEADMISTRESS (NOT APPROVED),
          S.V.U.P SCHOOL, KONDAZHI, THRISSUR - 679106. RESIDING
          AT THERUPARAMBIL, WADAKKANCHERRY, THRISSUR - 680582,

          BY ADVS.
          U.BALAGANGADHARAN
          S.ANJUSHA



RESPONDENT/S:

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

    2     THE DIRECTOR OF GENERAL EDUCATION,
          (FORMER DIRECTOR OF PUBLIC INSTRUCTIONS),
          THIRUVANANTHAPURAM - 695001.

    3     THE DISTRICT EDUCATIONAL OFFICER,
          (D.E.O), CHAVAKKAD, THRISSUR - 680014.

    4     THE ASSISTANT EDUCATIONAL OFFICER
          (A.E.O), WADAKKANCHERRY, THRISSUR - 680582.

    5     THE MANAGER,
          MANAGER, S.V.U.P SCHOOL, KONDAZHI, THRISSUR - 679106.

          SRI BIJOY CHANDRAN, SR GP


     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. 20413 OF 2021                 2



                                    JUDGMENT

A 'Not Press memo' has been filed by the petitioner stating that the

petitioner is not desirous of prosecuting this writ petition.

In view of the above, this writ petition is dismissed as not pressed.

SD/-

RAJA VIJAYARAGHAVAN V JUDGE IAP