Sanooja vs State Of Kerala
2022 Latest Caselaw 7857 Ker

WP(C) NO. 1258 OF 2022                 1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                        WP(C) NO. 1258 OF 2022
PETITIONERS:

    1       SANOOJA, AGED 36 YEARS, W/O.MURALI K.M.,
            UPPER PRIMARY SCHOOL TEACHER, S.N.U.P.SCHOOL,
            NANMBARA, MALAPPURAM -676320, RESIDING AT SREELAKSHMI,
            MANOIT HOUSE, OLAKKARA P.O., THIRURANGADI,
            MALAPPURAM-676306.

    2*      RESHMI B., AGED 34 YEARS, W/O. SUJITH S.,
            UPPER PRIMARY SCHOOL TEACHER, S.N.U.P.SCHOOL,
            NANMBARA, MALAPPURAM -676320, RESIDING AT D3,
            UNIVERSITY FAMILY QUARTERS, CALICUT UNIVERSITY (PO),
            MALAPPURAM-673635.

            * WITHDRAWN VIDE ORDER DATED 22.06.2022 IN IA NO.
            3/2022.

            BY ADVS.
            U.BALAGANGADHARAN
            S.P.ARAVINDAKSHAN PILLAY
            N.SANTHA
            V.VARGHESE
            PETER JOSE CHRISTO
            S.A.ANAND
            K.N.REMYA
            L.ANNAPOORNA
            VISHNU V.K.
            ABHIRAMI K. UDAY



RESPONDENTS:

    1       STATE OF KERALA, REPRESENTED BY SECRETARY,
            GENERAL EDUCATION DEPARTMENT,
            GOVERNMENT SECRETARIAT (ANNEX),
            THIRUVANANTHAPURAM-695001.

    2       THE DIRECTOR OF GENERAL EDUCATION,
            JAGATHY, THIRUVANANTHAPURAM-695001.

    3       THE DISTRICT EDUCATIONAL OFFICER,
            THIROORANGADI, MALAPPURAM-673001.

    4       THE ASSISTANT EDUCATIONAL OFFICER,
            THANOOR, MALAPPURAM-673001.
 WP(C) NO. 1258 OF 2022            2


    5     THE MANAGER,
          S.N.U.P.SCHOOL, NANMBARA,
          MALAPPURAM-676320.



          R1 TO R4 SMT NISHA BOSE, SR GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1258 OF 2022                       3




                                    JUDGMENT

A memo has been filed by the 1st petitioner seeking withdrawal of the writ

petition with liberty to move afresh, at a later stage, if so advised.

Reserving such right, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS