Dr.A.Shershah vs The State Of Kerala
2022 Latest Caselaw 10045 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.
 WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                        RP NO. 791 OF 2022
   AGAINST THE JUDGMENT IN WA 1497/2021 OF HIGH COURT OF
                                KERALA
REVIEW PETITIONER/28THE RESPONDENTS:

            DR.A.SHERSHAH,
            S/O.AMANULLA, ASSOCIATE PROFESSOR (RETIRED),
            DEPARTMENT OF PHYSICAL EDUCATION,
            TKM COLLEGE OF ARTS AND SCIENCE, KOLLAM,
            RESIDING AT HEMDALA, VATTAPALAMOODU,
            SREENIVASAPURAM P.O., VARKALA,
            THIRUVANANTHAPURAM - 695 145.
            BY ADV M.S.RADHAKRISHNAN NAIR

RESPONDENT/APPELLANT:

            THE STATE OF KERALA
            REPRESENTED BY THE PRINCIPAL SECRETARY,
            DEPARTMENT OF HIGHER EDUCATION,
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.




            BY GP SRI.BIJOY CHANDRAN


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP No.791 of 2022
                                               :2:




        A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
                ------------------------------------------------------------------
                                       RP No.791 of 2022
                               --------------------------------------------
                         Dated this the 31st day of August, 2022

                                          ORDER

A.K.Jayasankaran Nambiar.J

The learned counsel for the review petitioner seeks permission to

withdraw the Review Petition without prejudice to the right of the review

petitioner to agitate issues not urged or decided in the judgment under

review in fresh proceedings, if so advised. Permission is granted. The

Review Petition is dismissed as withdrawn without prejudice to the right of

the petitioner reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR, JUDGE Sd/-

MOHAMMED NIAS C.P., JUDGE

dlk 31.8.2022