Keerthy M.V vs State Of Kerala
2021 Latest Caselaw 23038 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
    TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                       WP(C) NO. 26224 OF 2021
PETITIONER/S:
           KEERTHY M.V
           AGED 35 YEARS
           W/O. SHIBI.C., MANAKKATT HOUSE, PANANGAD P.O. THRISSUR-
           680 665, ( WORKING AS ASSISTANT PROFESSOR OF PHYSICS,
           SARBTM GOVERNMENT COLLEGE, KOYILANDY)

           BY ADV M.S.RADHAKRISHNAN NAIR


RESPONDENT/S:
     1     STATE OF KERALA
           REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM-695 001

     2     THE PRINCIPAL SECRETARY TO GOVERNMENT,
           FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695
           001

     3     THE PRINCIPAL SECRETARY TO GOVERNMENT,
           HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
           THIRUVANANTHAPURAM-695 001

     4     THE DIRECTOR OF COLLEGIATE EDUCATION,
           OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS
           BHAVAN, THIRUVANANTHAPURAM-695 033

     5     THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
           OFFICE OF THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
           MANANCHIRA, KOZHIKODE-673 001

     6     THE ACCOUNTANT GENEAL ( A & E) KERALA,
           OFFICE OF THE ACCOUNTANT GENERAL, BRANCH OFFICE,
           KOTTAYAM, NAGAMPADAM, S.H.MOUNT P.O., KOTTAYAM-686 006


OTHER PRESENT:
           GP SRI JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26224 OF 2021
                                 2

                          JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition without prejudice her right to be

made before the Kerala Administrative Tribunal. Permission is

granted. Accordingly, this writ petition is dismissed as

withdrawn with the aforementioned liberty.

Sd/-

sab                                   AMIT RAWAL

                                             JUDGE
 WP(C) NO. 26224 OF 2021

APPENDIX OF WP(C) 26224/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER NO.GE 10/F/K-

153/642, DATED 1.11.2021 ISSUED BY THE 6TH RESPONDENT

Exhibit P2 TRUE COPY OF LETTER NO.49047/R4/89/FIN DATED 8.5.1990 ISSUED BY THE FINANCE DEPARTMENT