State Of Kerala vs Madhusoodanan . M
2022 Latest Caselaw 9123 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                             &
          THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                    WA NO. 317 OF 2022
AGAINST THE JUDGMENT IN WP(C) 21172/2021 DATED 06.01.2022
                  OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 4 IN W.P.(C):

    1     STATE OF KERALA REPRESENTED BY THE SECRETARY TO
          GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT (ANNEX-II)
          THIRUVANANTHAPURAM - 695001
    2     THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHY,THYCAUD P.O, THIRUVANANTHAPURAM - 695014
    3     THE DEPUTY DIRECTOR, WAYANAD,
          OFFICE OF DEPUTY DIRECTOR OF EDUCATION, CIVIL
          STATION, KALPETTA, WAYANAD, PIN - 673122
    4     THE ASSISTANT EDUCATIONAL OFFICER, VYTHIRI,
          KALPETTA P. O., WAYANAD DISTRICT - 673122
          BY ADV A.J.VARGHESE,SR.GOVERNMENT PLEADER
RESPONDENTS/PETITIONER & 5TH RESPONDENT IN W.P.(C):

    1     MADHUSOODANAN . M
          AGED 57 YEARS,
          S/O PARAMESWARAN NAMBOOTHIRI, RETIRED
          HEADMASTER, VALAL U. P. SCHOOL, KOTTATHARA,
          MADAKKUNNU P.O., WAYANAD DISTRICT - 673122,
          RESIDING AT MOOTHEDATHILLAM, MADAKKUNNU P. O.,
          KALPETTA, WAYANAD DISTRICT - 673122
    2     THE HEAD MASTER
          VALAL U. P. SCH OOL, KOTTATHARA, MADAKKUNNU P.
          O., WAYANAD, DISTRICT - 673122
          BY ADVS.
          MURALI PALLATH
          JOHN MATHEW (THEREZHATH)
      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Writ Appeal No.317 of 2022               2




                P.B.SURESH KUMAR & C.S.SUDHA, JJ.
                 -----------------------------------------------
                     Writ Appeal No.317 of 2022
                 -----------------------------------------------
               Dated this the 27th day of July, 2022.


                                 JUDGMENT

P.B.Suresh Kumar, J.

After arguing the matter for quite some time, having

convinced that this court is not inclined to accept the various

arguments raised based on the additional documents produced in

the appeal, the learned Government Pleader sought permission to

withdraw the appeal with liberty to move the learned Single Judge

for review of the impugned judgment.

Having regard to the facts and circumstances of the

case, the writ appeal is permitted to be withdrawn with the liberty

sought for by the learned Government Pleader.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

Mn