N.M.Suguna vs State Of Kerala
2022 Latest Caselaw 8956 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944

                   WP(C) NO. 4437 OF 2013

PETITIONER/S:

          N.M.SUGUNA
          AGED 43 YEARS
          TEACHER (BIOLOGY),
          MEDICAL COLLEGE PUBLIC SCHOOL,
          PARIYARAM, KANNUR DISTRICT.

          BY ADVS.
          SRI.KRB.KAIMAL (SR.)
          SRI.B.UNNIKRISHNA KAIMAL


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          DEPARTMENT OF CO-OPERATION, SECRETARIAT,
          THIRUVANANTHAPURAM. 695 001.

    2     THE ACADEMY OF MEDICAL SCIENCES
          PARIYARAM, KANNUR-670 502,
          REPRESENTED BY ITS DIRECTOR.

    3     THE CENTRAL BOARD OF SECONDARY EDUCATION
          REPRESENTED BY ITS SECRETARY, "SHIKSHA KENDRA", 2,
          COMMUNITY CENTRE, PREET VIHAR, DELHI-110 092.

    4     THE PRINCIPAL
          MEDICAL COLLEGE PUBLIC SCHOOL,
          PARIYARAM, KANNUR-670 502.

    5     SHRI.SANTHOSH NAMBIAR
          TEACHER-VICE PRINCIPAL, MEDICAL COLLEGE PUBLIC SCHOOL,
          PARIYARAM, KANNUR DISTRICT, PIN-670 502.

          BY ADVS.
          GOVERNMENT PLEADER
          SMT.BINDUMOL JOSEPH
          SMT.BINDUMOL JOSEPH
          SRI.RAJAN P.KALIYATH
          SRI.B.S.SYAMANTHAK

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 4437 OF 2013

                                       2


                                 JUDGMENT

When this matter was taken up, Sri. B. Unnikrishnan Kaimal, the

learned counsel appearing for the petitioner, submitted that he has

instructions from his party not to prosecute this writ petition. It is

submitted that the writ petition be dismissed granting liberty to the

petitioner to initiate appropriate proceedings at a later stage, if so advised,

Reserving the right of the petitioner, this writ petition is dismissed as

withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs