K.Ibrahim vs State Of Kerala
2021 Latest Caselaw 21544 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                          WP(C) NO. 7512 OF 2016
PETITIONER:

             K.IBRAHIM
             MANAGER, AKM HIGHER SECONDARY SCHOOL, KOTTOOR,
             INDIANOOR, KOTTAKKAL, MALAPPURAM DISTRICT.
             BY ADVS.
             SRI.AUGUSTINE JOSEPH
             SRI.GEORGE RENOY
             SRI.K.S.ROCKEY
             SRI.TONY AUGUSTINE


RESPONDENTS:

      1      STATE OF KERALA
             REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
             DEPARTMENT, GOVERNMENT SECRTARIAT,
             THIRUVANANTHAPURAM-695 001.
      2      THE DIRECTOR OF PUBLIC INSTRUCTIONS
             THIRUVANANTHAPURAM-695 014.
      3      THE DISTRICT EDUCATIONAL OFFICER,
             MALAPPURAM.- 676505




OTHER PRESENT:

             SRI PREMCHAND R NAIR-SR GP



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    29.10.2021,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 7512 OF 2016
                                2




                          JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition, without prejudice to his right to

move the respondents with an appropriate representation.

Permission granted. Writ petition is dismissed as withdrawn,

subject to the above liberty to file a representation.

Sd/-

MOHAMMED NIAS C.P.

JUDGE dlk 29.10.2021