Anand N.V vs A.P.M.Mohammed Hanish I.A.S
2021 Latest Caselaw 18830 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                   CON.CASE(C) NO. 1286 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 29514/2018 OF HIGH
                    COURT OF KERALA, ERNAKULAM
PETITIONERS:

            ANAND N.V.
            AGED 25 YEARS
            S/O.VINU N.D., OFFICE ATTENDANT (PEON), PAPPU
            MASTER MEMORIAL UPPER PRIMARY SCHOOL,
            CHENTRAPPINNI, THRISSUR DISTRICT - 683 550,
            RESIDING AT NAYANKARA, KOZHIKKADEN HOUSE,
            P.O.PADIYOOR, THRISSUR - 680 688.

            BY ADV M.R.ANISON



RESPONDENT:

            A.P.M.MOHAMMED HANISH I.A.S
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, SECRETARY TO GOVERNMENT, GENERAL
            EDUCATION DEPARTMENT, GOVT. SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION     ON   09.09.2021,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.1286/2021      2

                           JUDGMENT

After arguing this matter for some time, the

learned counsel for the petitioner sought permission

to withdraw this Writ Petition, with liberty to his

client to approach this court again.

This request is granted. Consequently, this Writ

Petition is dismissed as having been withdrawn;

however, reserving full liberty to the petitioner to

approach this court again, if he is so advised.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/22.9

APPENDIX OF CON.CASE(C) 1286/2021

PETITIONER ANNEXURE

Annexure A1 A TRUE COPY OF THE COMMON JUDGMENT DATED 02/03/2021 IN WP(C) NO.29514/2018(L).

Annexure A2 A TRUE COPY OF THE NOTICE BEARING NO.AC2/180/2021/G.EDN. DATED 08/06/2021 ISSUED BY THE RESPONDENT.