Dr.Rosamma Mathew vs State Of Kerala
2022 Latest Caselaw 6943 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 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944

                            RP NO. 427 OF 2022

 AGAINST JUDGMENT DATED 15.12.2021 IN WA 1170/2021 OF HIGH COURT

                                    OF KERALA

REVIEW PETITIONER/RESPONDENT:

               DR.ROSAMMA MATHEW, AGED 58 YEARS
               W/O.T.V.SONY, THUNDIYIL HOUSE, AMALAGIRI P.O.,
               KOTTAYAM - 686 561 (RETIRED ASSOCIATE PROFESSOR IN
               HISTORY, K.E.COLLEGE, MANNANAM).


               BY ADVS.
               SRI.P.K.SURESH KUMAR (SR.)
               SRI.M.S.RADHAKRISHNAN NAIR


RESPONDENTS/APPELLANTS:

    1          STATE OF KERALA
               REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO
               GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.


    2          THE SPECIAL SECRETARY TO GOVERNMENT
               HIGHER EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.


    3          THE DIRECTOR OF COLLEGIATE EDUCATION
               VIKAS BHAVAN, THIRUVANANTHAPURAM - 695 001.


    4          THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
               VAYASCKARA KUNNU, KOTTAYAM - 686 001.


               BY SR. GOVERNMENT PLEADER SRI.BIJOY CHANDRAN


        THIS    REVIEW   PETITION    HAVING     COME   UP   FOR   ADMISSION   ON

14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     :2:
R.P.No.427/2022
in
W.A.No.1170 of 2021




                               ORDER

A.K.Jayasankaran Nambiar, J.

The learned Senior counsel for the review petitioner seeks

permission to withdraw the Review Petition without prejudice to the

right of the review petitioner to agitate issues not urged or decided in

the judgment under review in fresh proceedings, if so advised.

Permission is granted. The Review Petition is dismissed as withdrawn

without prejudice to the right of the petitioner reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

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