Joseph Sebastian vs State Of Kerala
2022 Latest Caselaw 1032 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.

     TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943

                        WA NO. 128 OF 2022

AGAINST THE JUDGMENT dated 14.12.2021 IN WP(C) 12996/2019 OF HIGH

                           COURT OF KERALA

APPELLANT/PETITIONER:

          JOSEPH SEBASTIAN
          AGED 58 YEARS, S/O.M.S.DAVIS             RESIDING AT
          MUZHANGUTHARA HOUSE        VIA.SOUTH CHITTOOR, KOTHAD,
          ERNAKULAM-682

          BY ADV SRI.RAJESH P.NAIR(K/001311/2003)

RESPONDENTS/RESPONDENTS:

       1. STATE OF KERALA,
       REPRESENTED BY THE SECRETARY TO GOVERNMENT,
       HIGHER EDUCATION DEPARTMENT,
       GOVERNMENT SECRETARIAT,
       THIRUVANANTHAPURAM, PIN - 695 001.
       2. THE DIRECTOR OF COLLEGIATE EDUCATION,
       VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695 001.
       3. THE ACCOUNTANT GENERAL (H AND E) KERALA,
       OFFICE OF THE ACCOUNTANT GENERAL (A AND E),
       THIRUVANANTHAPURAM, PIN- 695 009.
       4. THE DISTRICT TREASURY OFFICER,
       DISTRICT TREASURY, THIRUVANANTHAPURAM - 695 001.
       5. THE ST.ALBERTS COLLEGE, ERNAKULAM - 682 018,
       REPRESENTED BY ITS MANAGER.
       6. THE PRINCIPAL, THE ST.ALBERTS COLLEGE,
       ERNAKULAM - 682 018.


       BY GOVT.PLEADER SRI.BIJOY CHANDRAN


      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  :2:
W.A.No.128 of 2022




                            JUDGMENT

A.K.Jayasankaran Nambiar, J.

The learned counsel for the appellant seeks permission to

withdraw the Writ Appeal. Permission granted, and the Writ Appeal is

dismissed as withdrawn.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

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