Archa B vs The State Of Kerala
2022 Latest Caselaw 1805 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                     WP(C) NO. 2615 OF 2016
PETITIONER/S:

            ARCHA B.
            AGED 55 YEARS
            AGED 16 YEARS,S/O.BABU,MAMAPUZHAPKAL HOUSE,
            ARATTUTHARA.P.O, NARAYANA VIHAR,KALPETTA,WAYANAD
            DISTRICT, REPRESENTED BY HIS FATHER BABU AGED 55
            YEARS,MAMPUZHAPKAL HOUSE,ARATTUTHARA P.O, NARAYANA
            VIHAR ,KALPETTA,WYNAD DISTRICT
            BY ADV SRI.M.R.SASITH

RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT ,EDUCATION
            DEPARTMENT, THIRUVANANTHAPURAM,PIN 695 001.
    2       THE GENERAL CONVENER
            KERALA STATE SCHOOL KALA MELA
            2015,THIRUVANANTHAPURAM-695001
    3       THE DEPUTY DIRECTOR OF EDUCATION
            KALPETTA,WYNAD DISTRICT -695001
OTHER PRESENT:

            SMT.VIDYA KURIAKOSE, GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   16.02.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.2615/2016

                                2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                   W.P.(C).No.2615 of 2016
            ----------------------------------------------
         Dated this the 16th day of February, 2022


                         JUDGMENT

The learned counsel for the petitioner submitted that

he is not intending to pursue the matter any further.

Therefore, this writ petition is dismissed as not

pressed.

sd/-

                                         P.V.KUNHIKRISHNAN
JV                                              JUDGE