Abdul Gaffar vs State Of Kerala
2021 Latest Caselaw 20368 Ker

WP(C) NO. 13975 OF 2021         1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                    WP(C) NO. 13975 OF 2021
NAME AND ADDRESS OF THE PETITIONERS:

           ABDUL GAFFAR,
           AGED 49 YEARS
           S/O.ABOOBACKER, PATHUKANDATHIL HOUSE,
           PERUMBADAPPU P.O., MALAPPURAM DISTRICT-679 580.

           BY ADVS.
           C.A.MAJEED
           K.H.ASIF
           MOLTY MAJEED
           P.B.UNNIKRISHNAN NAIR
           RUBEN GEORGE ROCK



NAME AND ADDRESS OF THE RESPONDENTS:



    1      STATE OF KERALA,
           REPRESENTED BY PRINCIPAL SECRETARY,
           GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
           THIRUVANANTHAPURAM-695 001.

    2      THE ASSISTANT EDUCATIONAL OFFICER,
           AEO OFFICE, PONNANI, MALAPPURAM DISTRICT-679 576.

    3      PUTHENPALLY JARAM MADRASSA & HOSPITAL PARIPALANA
           COMMITTEE, PERUMPADAPPU P.O., MALAPPURAM-679 580,
           REPRESENTED BY ITS SECRETARY.

    4      THE MANAGER, CORPORATE EDUCATIONAL AGENCY,
           PUTHENPALLY JARAM MADRASSA & HOSPITAL PARIPALANA
           COMMITTEE, PERUMPADAPPU P.O., MALAPPURAM-679 580.

           BY ADVS.
           P.B.KRISHNAN
           P.B.SUBRAMANYAN
           SABU GEORGE
           MANU VYASAN PETER
 WP(C) NO. 13975 OF 2021          2




             SRI BIJOY CHANDRAN, SR. GP




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   30.09.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 13975 OF 2021                3

                                   JUDGMENT

When this matter was taken up, Sri. Asif K.H., the learned counsel

appearing for the petitioner, submitted that he has instructions from his

party to withdraw this writ petition reserving the right of the petitioner to

move afresh at a later stage, if so warranted.

Reserving the right as prayed for, this writ petition is dismissed as

withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS