The Manager vs State Of Kerala
2022 Latest Caselaw 11424 Ker

WP(C) NO. 38984 OF 2022             1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                    WP(C) NO. 38984 OF 2022


PETITIONER/S:

          THE MANAGER,
          V.V. HIGHER SECONDARY SCHOOL,
          THAMARAKULAM, CHARUMMOOD P.O.,
          ALAPPUZHA - 690 505.

          BY ADVS.
          M.U.VIJAYALAKSHMI
          BRIJESH MOHAN


RESPONDENT/S:

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

    2     THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM-695014.

    3     THE DEPUTY DIRECTOR OF EDUCATION,
          ALAPPUZHA, CIVIL STATION,
          ALAPPUZHA - 688 001.

    4     THE DISTRICT EDUCATIONAL OFFICER,
          MAVELIKKARA OFFICE OF THE DISTRICT EDUCATIONAL
          OFFICER, MAVELIKKARA, ALAPPUZHA- 690 101.

    5     SMT. ARCHANAMOL A.T.,
          UPPER PRIMARY SCHOOL TEACHER (UPST),
          V.V. HIGHER SECONDARY SCHOOL, THAMARAKULAM,
          CHARUMMOOD P.O., ALAPPUZHA 690 505.
 WP(C) NO. 38984 OF 2022                2



     6       SMT. S. SREELEKSHMI,
             PULITHITTA, VEDARAPLAVU,
             CHARUMMOODU P.O, ALAPPUZHA 690 505.




             SMT. NISHA BOSE, SR. GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   02.12.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 38984 OF 2022                     3




                                  JUDGMENT

When this writ petition was taken up for consideration, Smt. M.U.

Vijayalakshmi, the learned counsel appearing for the petitioner, sought

permission to withdraw the writ petition with liberty to move afresh at a later

stage, if so advised.

Reserving such right, the writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS