Dr.N.Gopalakrishna Pillai vs The Director
2022 Latest Caselaw 8505 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                        WP(C) NO. 4714 OF 2021
PETITIONER:

          DR.N.GOPALAKRISHNA PILLAI,
          LECTURER IN MUSIC, DISTRICT INSTITUTE OF EDUCATION AND
          TRAINING (DIET), CHENGANNUR, ALAPPUZHA DISTRICT,
          RESIDING AT MANKKALA HOUSE, THITTAMMEL,
          CHENGANNUR-689121.

          BY ADV S.SUJIN



RESPONDENTS:

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

    2     THE STATE OF KERALA, REPRESENTED BY THE SECRETARY,
          GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695001.

          BY ADV.SRI.JOSHY THANNICKKAMATTAM, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4714 OF 2021
                           -2-

                         JUDGMENT

    The       learned        Senior       Counsel       -

Sri.N.N.Sugunapalan,      instructed    by   Sri.S.Sujin

appearing for the petitioner, argued this matter

for some time; but when confronted by the learned

Government Pleader, showing Ext.R1(b) order

issued on 18.05.2019 against his client, sought

permission to withdraw this writ petition.

2. The learned Senior Counsel submitted that

he was not aware that Ext.R1(b) had been issued;

but that, in any event of the matter, same is

illegal and unlawful. He, therefore, prayed that

either his client be allowed liberty to amend this

writ petition or to file a fresh one, carrying the

challenge against Ext.R1(b).

3. In the afore circumstances, I am certainly

of the firm view that, instead of making amendment

to this writ petition, it will be better for the WP(C) NO. 4714 OF 2021

petitioner to approach this Court with a fresh

one, challenging Ext.R1(b) appropriately.

Resultantly, I close this writ petition with

liberty being reserved to the petitioner to file a

fresh one assailing Ext.R1(b); for which purpose,

all his contentions are left open.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 4714 OF 2021

APPENDIX OF WP(C) 4714/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 27/10/2010 IN WPC NO. 14673 OF 2009.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 27/03/2012 IN WA 2004 OF 2010.

RESPONDENT EXHIBITS

EXHIBIT R1(A): TRUE COPY OF THE RELEVANT PAGES OF THE GO(P) NO.57/2011/G.EDN DATED 26.02.2011

EXHIBIT R1(B): A TRUE COPY OF THE GO(RT) NO.1783/2019/GEDN DATED 18.05.2019

//TRUE COPY// P.A. TO JUDGE