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Abdul Kabeer M vs The State Of Kerala
2021 Latest Caselaw 19837 Ker

Citation : 2021 Latest Caselaw 19837 Ker
Judgement Date : 23 September, 2021

Kerala High Court
Abdul Kabeer M vs The State Of Kerala on 23 September, 2021
WP(C) NO. 19274 OF 2021                1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                      WP(C) NO. 19274 OF 2021
PETITIONER/S:
          ABDUL KABEER M.,
          LAB TECHNICAL ASSISTANT, B Y K VOCATIONAL HIGHER
          SECONDARY SCHOOL, VALAVANNUR, MALAPPURAM 676 551.

           BY ADVS.
           V.A.MUHAMMED
           M.SAJJAD
           V.RAJASEKHARAN NAIR
           P.A.JENZIA


RESPONDENT/S:

     1       THE STATE OF KERALA
             REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
             GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
             ANNEXE II, THIRUVANANTHAPURAM 695 001.

     2       THE DIRECTOR OF GENERAL EDUCATION,
             VOCATIONAL HIGHER SECONDARY WING, HOUSING BOARD
             BUILDING, SANTHI ANGAR, THIRUVANANTHAPURAM 695 001.

     3       THE ASSISTANT DIRECTOR,
             VOCATIONAL HIGHER SECONDARY REGIONAL OFFICE,
             KUTTIPPURAM, MALAPPURAM DISTRICT 679 571.

     4       THE MANAGER,
             B Y K VOCATIONAL HIGHER SECONDARY SCHOOL,
             VALAVANNUR, MALAPPURAM 676 551.

     5       THE PRINCIPAL,
             B Y K VOCATIONAL HIGHER SECONDARY SCHOOL,
             VALAVANNUR, MALAPPURAM 676 551.

             SMT. NISHA BOSE, SR. GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.09.2021,   THE   COURT    ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 19274 OF 2021                   2



                                    JUDGMENT

When this matter was taken up, it is submitted by Sri.M.Sajjad, the

learned counsel appearing for the petitioner that since the Government has

considered Exhibit-P5 representation and has passed an order, this writ

petition be closed, reserving the right of the petitioner to challenge the said

order.

Reserving the said right, this writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE DSV

APPENDIX OF WP(C) 19274/2021

PETITIONER(S) EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE G.O.(MS) NO.

124/07/G.EDN. DATED 23.06.2007 OF THE GOVT.

EXHIBIT P2 TRUE COPY OF THE LETTER NO.

58245/SC2/2001/G.EDN. DATED 02.02.2002 OF THE GOVERNMENT ALONG WITH TYPED COPY.

EXHIBIT P3 TRUE COPY OF THE LETTER NO.E3/5148/2019 DATED 05.07.2019 OF THE DIRECTOR.

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 01.10.2020 SUBMITTED BY SRI. NOUSHAD.

EXHIBIT P4 (a) TRUE COPY OF THE LETTER NO.E3/2292/2020 DATED 22.10.2020 OF THE STATE PUBLIC INFORMATION OFFICER.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE GOVERNMENT DATED 18.01.2021.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.

2457/2021 DATED 01.02.2021.

EXHIBIT P7 TRUE COPY OF THE ARGUMENT NOTES SUBMITTED BEFORE THE GOVERNMENT.

EXHIBIT P8 TRUE COPY OF THE NOTIFICATION APPEARED IN MATHRUBHOOMI DAILY DATED 08.09.2021.

EXHIBIT P9 TRUE COPY OF THE NOTIFICATION APPEARED IN SUPRABHATHAM DAILY DATED 08.09.2021.

EXHIBIT P10 TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.34060/2018 DATED 17.10.2018.

RESPONDENT(S) EXHIBITS : NIL

 
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