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A.M.Narayanan vs The State Of Kerala
2021 Latest Caselaw 19735 Ker

Citation : 2021 Latest Caselaw 19735 Ker
Judgement Date : 17 September, 2021

Kerala High Court
A.M.Narayanan vs The State Of Kerala on 17 September, 2021
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE AMIT RAWAL
         FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                             WP(C) NO. 35289 OF 2019
PETITIONER:

              A.M.NARAYANAN
              AGED 49 YEARS
              SON OF KRISHNAN NAMBOODIRI (LATE), DEMONSTRATOR IN CIVIL
              ENGINEERING, SWAMI NITHYANANDA POLYTECHNIC COLLEGE,
              P.O.KANHANGAD, KASARAGODE DISTRICT-671315.

              BY ADVS.
              V.A.MUHAMMED
              SRI.V.RAJASEKHARAN NAIR


RESPONDENTS:

     1        THE STATE OF KERALA,
              REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
              HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     2        THE DIRECTOR OF TECHNICAL EDUCATION,
              P.O.FORT, THIRUVANANTHAPURAM-695023.

     3        THE CHAIRMAN,
              MANAGING BODY, SWAMI NITHYANANDA POLYTECHNIC COLLEGE,
              P.O.KANHANGAD, KASARGODE DISTRICT-671315 (RESIDING AT
              KHODAYS HOUSE, NO.9, SESADRI ROAD, GANDHI NAGAR BANGALORE,
              KARNATAKA STATE - 560002)

     4        THE PRINCIPAL,
              SWAMI NITHYANANDA POLYTECHNIC COLLEGE, P.O.KANHANGAD,
              KASARAGODE DISTRICT-671315.

     5        THE JOINT DIRECTOR,
              REGIONAL DIRECTORATE OF TECHNICAL EDUCATION, KOZHIKODE-
              673020.



              GP SRI JIMMY GEORGE



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35289 OF 2019
                                 2


                           JUDGMENT

The learned counsel for the petitioner submits that this writ

petition is not pressed. Recording the submission, the writ

petition is dismissed as not pressed.

Sd/-

AMIT RAWAL JUDGE nak

 
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