Devadarshan.M(Minor) vs The General Co-Ordinator
2022 Latest Caselaw 538 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                      WP(C) NO. 1542 OF 2017
PETITIONER:

            DEVADARSHAN.M(MINOR)
            XI STANDARD, G.HS.S., KOKKALLUR, REPRESENTED BY
            HIS FATHER, BABU M., MAMMILI HOUSE, P.O.KAVIL,
            NADUVANNUR VIA, KOZHIKODE DIST.-673614
            BY ADV SRI.R.K.MURALEEDHARAN

RESPONDENTS:

    1       THE GENERAL CO-ORDINATOR
            57TH KERALA SCHOOL KALOLSAVAM 2016-17, DIRECTOR OF
            PUBLIC INSTRUCTIONS, THIRUVANANTHAPURAM

    2       THE GENERAL CONVENOR
            57TH KERALA SCHOOL KALOLSAVAM 2016-17, ADDITIONAL
            DIRECTOR OF PUBLIC INSTRUCTIONS(GENERAL),
            THIRUVANANTHAPURAM

    3       THE DEPUTY DIRECTOR OF EDUCATION
            KOZHIKODE, KOZHIKODE DISTRICT.

OTHER PRESENT:

            SRI.ASHWIN SETHUMADHAVAN, SR.GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   13.01.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.1542/2017

                                 2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                   W.P.(C).No.1542 of 2017
            ----------------------------------------------
          Dated this the 13th day of January, 2022


                          JUDGMENT

The learned counsel for the petitioner submitted that

the matter is not pressed.

Hence this writ petition is dismissed not pressed.

sd/-

                                         P.V.KUNHIKRISHNAN
JV                                              JUDGE