K.Manju George vs Rajana Anto
2022 Latest Caselaw 4412 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                 &
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                        WA NO. 471 OF 2022
AGAINST THE INTERIM ORDER DATED 14.02.2022 IN WP(C) 30787/2021
                     OF HIGH COURT OF KERALA
APPELLANT/5TH RESPONDENT:

            K.MANJU GEORGE, AGED 35 YEARS
            HIGH SCHOOL ASSISTANT (ENGLISH), HIGHER SECONDARY
            SCHOOL, THIRUVALAYANNOOR, KALLUR-VADAKKEKAD,
            THRISSUR - 679562

            BY ADV U.BALAGANGADHARAN

RESPONDENT/PETITIONER IN WP(C)/RESPONDENTS:

 1    P.RAJANA ANTO, W/O JAISON, AGED 38 YEARS, PULIKOTTIL,
      CHITTATTUKARA, THRISSUR-680 511, (HIGH SCHOOL
      ASSISTANT(ENGLISH), HIGHER SECONDARY SCHOOL,
      THIRUVALAYANNUR, KALLUR-VADAKKEKKAD, THRISSUR


 2    THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
      GOVERNMENT, GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
      THIRUVANANTHAPURAM-695 001.


 3    THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
      THIRUVANANTHAPURAM-695 014.


 4    THE DISTRICT EDUCATIONAL OFFICER, CHAVAKKAD,
      THRISSUR -680 506.


 5    THE MANAGER, HIGHER SECONDARY SCHOOL, THIRUVALAYANNUR,
      KALLUR-VADAKKEKKAD, THRISSUR-679 562,

      BY SR.GOVT.PLEADER SRI.A.J.VARGHESE
      SRI.V.A MUHAMMED
      SRI.R.PRADEEP KUMAR

      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     :2:
W.A.No.471 of 2022




                             JUDGMENT

A.K.Jayasankaran Nambiar, J.

The learned counsel for the appellant seeks permission to

withdraw the Writ Appeal without prejudice to her right to move the

learned Single Judge for an early hearing of the Writ Petition or

through a petition for modification of the interim order impugned in

this Writ Appeal. The Writ Appeal is dismissed as withdrawn without

prejudice to the right of the appellant reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

mns