Siddeek P K vs The State Of Kerala
2022 Latest Caselaw 7623 Ker

WP(C) NO. 15300 OF 2022         1




              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944


                      WP(C) NO. 15300 OF 2022
PETITIONER:

          SIDDEEK P K
          AGED 50 YEARS
          S/O. USSAIN, FTM, KUTTAMBUR HSS, KUTTAMBUR P.O,
          PUNNASSERY, (VIA) NARIKKUNI, KOZHIKKODE-673 585

          BY ADVS.
          T.T.MUHAMOOD
          A.RENJIT
          V.E.ABDUL GAFOOR
          A.MOHAMMED SAVAD




RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
          EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001

    2     THE DIRECTOR OF GENERAL EDUCATION,
          (HIGHER SECONDARY WING), HOUSING BOARD BUILDING,
          THIRUVANANTHAPURAM-695 001

    3     THE REGIONAL DEPUTY DIRECTOR OF
          HIGHER SECONDARY EDUCATION, OFFICE OF THE RDD,
          KOZHIKODE-673 001

    4     THE MANAGER
          KUTTAMBUR HIGHER SECONDARY SCHOOL, KUTTAMBUR
          KOZHIKKODE-673 585
 WP(C) NO. 15300 OF 2022          2

     5       P.K SEEMA
             OCHITHAYATH HOUSE, P.O PUNNASSERY(VIA) NARIKKUNI,
             KOZHIKKODE-673 585

             BY ADVS.
             K.SANEESH KUMAR
             M.A.FAYAZ
             M.VISHNUPRIYA
             C.B.ABHINAVA
             V.B.SANTHINI


             SMT NISHA BOSE, SR GOVERNMENT PLEADER




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.06.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 15300 OF 2022               3




                                  JUDGMENT

A memo has been filed by the learned counsel appearing for the

petitioner stating that the matter has been settled out of court.

In that view of the matter, the writ petition is dismissed as not pressed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP