R.Maheswari vs The Director Of General Education
2021 Latest Caselaw 21550 Ker

WP(C) NO. 2409 OF 2021                 1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                         WP(C) NO. 2409 OF 2021
PETITIONER/S:

             R.MAHESWARI,
             AGED 51 YEARS,
             PRINCIPAL, DEVI VILASOM VOCATIONAL HIGHER SECONDARY
             SCHOOL, (02139) THALAVOOR, KOTTARAKKARA, KOLLAM
             DISTRICT - 691 508.

             BY ADVS.
             M.R.ANISON
             SMT.V.BHARGAVI
             SMT.P.A.RINUSA



RESPONDENT/S:

      1      THE DIRECTOR OF GENERAL EDUCATION,
             DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
             THIRUVANANTHAPURAM - 695 001.

      2      THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
             EDUCATION,
             OFFICE OF REGIONAL DEPUTY DIRECTOR OF HIGHER
             SECONDARY EDUCATION, CORPORATION BUILDING, PALAYAM,
             THIRUVANANTHAPURAM - 695 033.

      3      STATE OF KERALA,
             REP. BY ITS SECRETARY TO GOVERNMENT, GENERAL
             EDUCATION DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.




             SMT NISHA BOSE, 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. 2409 OF 2021                    2

                                  JUDGMENT

The prayer in this writ petition is for a declaration that the petitioner is

entitled to get appointment to the Principal post in the Devi Vilasom Vocational

Higher Secondary School, Thalavoor, and for a further direction to the

respondents to pass orders on the proposal submitted by the Manager.

2. The learned Government Pleader has placed on record, the order

passed by the Directorate rejecting the request.

3. Smt. P.A. Rinusa, the learned counsel appearing for the petitioner,

submits that in view of the above, the petitioner be permitted to withdraw this

writ petition reserving her right to challenge the order dated 22.04.2021, if the

petitioner is in any way aggrieved.

Reserving such right, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS