Aseena P vs State Of Kerala
2021 Latest Caselaw 20570 Ker

WP(C) NO. 4542 OF 2018      1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                     WP(C) NO. 4542 OF 2018
PETITIONER/S:

          ASEENA P,
          W/O LATE MAHARAJ, AGED 49 YEARS, MAHABOOB MANZIL,
          PATHANAPURAM VILLAGE, PATHANAPURAM TALUK, KOLLAM

          BY ADV SRI.AJAYA KUMAR. G



RESPONDENT/S:

    1     STATE OF KERALA,
          REPRESENTED BY DEPUTY SECRETARY, GENERAL EDUCATION
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM 695 001.

    2     DIRECT OF PUBLIC INSTRUCTIONS,
          JAGATHY, THIRUVANANTHAPURAM, PIN 695 014.

    3     THE DEPUTY DIRECTOR OF EDUCATION,
          THEVALLY, KOLLAM, PIN 691 009.

    4     THE DISTRICT EDUCATIONAL OFFICER,
          PUNALUR, KOLLAM, PIN 691 305.

    5     KRM EDUCATIONAL AND CHARITABLE TRUST
          HAVING ITS HEAD OFFICE AT NADUKUNNU HIGH SCHOOL
          COMPOUND, PATHANAPURAM P.O, KOLLAM 689 695.

    6     R. MEHABOOB,
          S/O K. RASAVU MOHAMMED, POURNAMI, MANCHALLOOR MURI,
          NEAR PANCHAYATH OFFICE, PATHANAPURAM P.O,
          PATHANAPURAM VILLAGE, PATHANAPURAM TALUK, KOLLAM 689
          695.
 WP(C) NO. 4542 OF 2018       2

     *     ADDITIONAL RESPONDENTS 7 TO 9 ARE IMPLEADED:

 ADDL.R7   MINNETH BEEGOM,
           MEHABOOB MANZIL, PATHANAPURAM P O., KOLLAM,
           PIN - 689695.

 ADDL.R8   ASHNA FATHIMA,
           POURNAMI, PATHANAPURAM PO., KOLLAM, PIN - 689695.

 ADDL.R9   RIVA R.KUMAR,
           KRISHNAGUDY, MAJALLOOR, PATHANAPURAM PO., KOLLAM,
           PIN - 689695.

    *      ADDITIONAL RESPONDENTS 7 TO 9 ARE IMPLEADED AS PRE
           THE ORDER DATED 21.06.2018 IN I.A.No.10630 of 2018.

           BY ADVS.
           SRI.GEORGE POONTHOTTAM (SR.)
           SMT.NISHA GEORGE, SR. GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4542 OF 2018                   3

                                      JUDGMENT

A memo has been filed by the learned counsel appearing for the petitioner,

stating that he has instructions from his party to withdraw this petition.

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

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

DSV/-