Krishnan K vs The State Of Kerala
2022 Latest Caselaw 12042 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944

                    WP(C) NO. 19072 OF 2021

PETITIONER/S:

            KRISHNAN K
            AGED 57 YEARS
            SON OF ACHUTHAN K (LATE),
            RESIDING AT PRANAVAM, VALIYAPOYIL P.O.
            OLATT, KASARAGOD-670 310.

            BY ADVS.
            V.A.MUHAMMED
            M.SAJJAD

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,
            JAGATHY, THIRUVANANTHAPURAM-695 014.

    3       THE DEPUTY DIRECTOR OF EDUCATION
            CIVIL STATION, KASARGODE-671 123.

    4       THE DISTRICT EDUCATIONAL OFFICER
            KANHANGAD, KASARGODE DISTRICT-671 315.

    5       THE ASSISTANT EDUCATIONAL OFFICER,
            CHERUVATHUR, KASARAGOD DISTRICT-671 313.

    6       THE HEADMASTER,
            KOVVAL AUP SCHOOL, CHERUVATHUR,
            KASARGODE-671 313.
 WP(C) NO. 19072 OF 2021

                              2



    7      SRI. DAMODARAN V.V,
           GREESHMA NIVAS, KEECHERY,
           P.O.ANCHAMPEEDIKA,
           KANNUR DISTRICT-670 331.

           BY ADVS.
           KALEESWARAM RAJ
           VARUN C.VIJAY
           THULASI K. RAJ

           SMT MARY BEENA JOSEPH SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 19072 OF 2021

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                                 JUDGMENT

When this matter was taken up for consideration, Sri. Rajasekharan

Nair, the learned counsel appearing for the petitioner, submitted that the

petitioner be permitted to withdraw this writ petition reserving his right 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Reserving such right, the writ petition is dismissed as withdrawn.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

avs WP(C) NO. 19072 OF 2021

APPENDIX OF WP(C) 19072/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED DATED 30.3.2017

Exhibit P1(A) TRUE COPY OF THE SALE DEED DATED 30.3.2017

Exhibit P2 TRUE COPY OF THE DECISION REPORTED IN 2014 KHC 69 DECIDED ON 23.1.2014

Exhibit P3 TRUE COPY OF THE BYE-LAW OF THE SCHOOL

Exhibit P4 TRUE COPY OF THE ORDER NO B2/18029/18/K.DIS DATED 10.1.2019 OF THE DDE, KASARGODE

Exhibit P5 TRUE COPY OF THE ORDER NO B5/2796/2019/K.DIS DATED 15.6.2019 OF THE DEO, KANHANGAD

Exhibit P6 TRUE COPY OF THE ORDER NO G5/63849/2017/DGE/K.DIS DATED 20.12.2019 OF THE 2ND RESPONDENT

Exhibit P7 TRUE COPY OF THE GO(RT0 NO 3979/2021/G.EDN DATED9.9.2021 OF THE GOVT

Exhibit P8 TRUE COPY OF THE GO(RT) NO 570/2019/G.EDN DATED 14.2.2019 OF THE GOVT

Exhibit P8(A) TRUE COPY OF THE GO(RT) NO 2309/2019/G.EDN DATED 13.6.2019 OF THE GOVT

Exhibit P8(B) TRUE COPY OF THE GO(RT) NO 4165/2019/G.EDN DATED 14.10.2019 OF THE GOVT

Exhibit P(C) TRUE COPY OF THE GO(RT0 NO 538/2020/G.EDN DATED 29.1.2020 OF THE GOVT

Exhibit P9 TRUE COPY OF THE JUDGMENT IN OPC NO 3285/2012 DATED 15.11.2012

Exhibit P9(A) TRUE COPY OF THE JUDGMENT IN WA NO 1372/2020 DATED 21.10.2020 WP(C) NO. 19072 OF 2021

RESPONDENT EXHIBITS

Exhibit R7(A) TRUE COPY OF THE LETTER NO. G1/63849/2017/DPI DATED 08/12/2017 ISSUED BY THE DIRECTOR OF GENERAL EDUCATION TO THE ASSISTANT EDUCATIONAL OFFICER, CHERUVATHOOR

Exhibit R7(B) TRUE COPY OF THE COVERING LETTER JANUARY, 2019 BY THE 7TH RESPONDENT TO THE DIRECTOR