Nidhina. T.S vs State Of Kerala
2022 Latest Caselaw 7965 Ker

WP(C) NO. 14607 OF 2021             1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                        WP(C) NO. 14607 OF 2021


PETITIONER/S:

             NIDHINA. T.S.
             AGED 33 YEARS
             W/O. ABHILASH V.A, H.S.T. (MALAYALAM), S.N.M.H.S.S.,
             MOOTHAKUNNAM P.O., ERNAKULAM 683 516.

             BY ADVS.
             K.S.SAJEEV KUMAR
             BISMI.T.A


RESPONDENT/S:

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

    2        DIRECTOR OF GENERAL EDUCATION,
             DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
             THIRUVANANTHAPURAM 695 014.

    3        DEPUTY DIRECTOR OF EDUCAION,
             OFFICE OF THE DEPUTY DIRECTION OF EDUCATION,
             ERNAKULAM 682 011.

    4        DISTRICT EDUCATION OFFICER,
             OFFICE OF THE DISTRICT EDUCATION OFFICER,
             ALUVA 683 101.

    5        THE MANAGER,
             S.N.M.H.S.S. MOOTHAKUNNAM,
             ERNAKULAM 683 516.

    6        THE HEAD MISTRESS,
             S.N.M.H.S.S. MOOTHAKUNNAM,
             ERNAKULAM 683 516.
 WP(C) NO. 14607 OF 2021              2


           BY ADVS.
           K.B.GANGESH

           SMT. NISHA BOSE, SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14607 OF 2021                   3




                                   JUDGMENT

When this matter was taken up, Sri. K.S. Sajeev Kumar, the learned

counsel appearing for the petitioner submitted that he has filed I.A. No.1 of

2022 seeking permission to withdraw this writ petition reserving the right of the

petitioner to move afresh at a later stage, if so advised.

I.A. No.1 of 2022 will stand allowed and reserving the right of the

petitioner as prayed for, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF WP(C) 14607/2021

PETITIONER(S) EXHIBITS :

Exhibit P1 A COPY OF THE JUDGMENT DATED 22.3.2019 IN WPC NO. 8793/19 PASSED BY THIS HONBLE COURT.

Exhibit P2 A COPY OF THE APPEAL DATED 21.09.2020 BEARING NO. C-51/2020 SUBMITTED BY THE 5TH RESPONDENT TO THE 3RD RESPONDENT.

Exhibit P3 A COPY OF THE ORDER NO.

B3/14493/20/D.D.E/K.DIS DATED 15.03.2021 ISSUED BY 3RD RESPONDENT.

RESPONDENT(S) EXHIBITS : NIL