St. Francis Assisi U.P. School vs State Of Kerala
2022 Latest Caselaw 5992 Ker

WP(C) NO. 16415 OF 2021           1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                      WP(C) NO. 16415 OF 2021
PETITIONER:

          ST. FRANCIS ASSISI U.P. SCHOOL
          REPRESENTED BY ITS MANAGER, FR. JIMMY GEORGE,
          S/O.K.C. VARKEY, AGED 43 YEARS, RESIDING AT ST.MARY'S
          ROMAN CATHOLIC CHURCH, MEKKAD P.O, ERNAKULAM.

          BY ADV K.V.RASHMI



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
          EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - 695001.

    2     DIRECTOR OF GENERAL EDUCATION
          DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
          THIRUVANANTHAPURAM -695014.

    3     DEPUTY DIRECTOR OF GENERAL EDUCATION
          COLLECTORATE, ERNAKULAM - 682030.

    4     THE DISTRICT EDUCATIONAL OFFICER,
          ALUVA - 683101.



          SMT NISHA BOSE, SR GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16415 OF 2021                   2



                                   JUDGMENT

A memo has been filed by Smt.Rashmi.K.V, the learned counsel

appearing for the petitioner, stating that the petitioner does not intend to

pursue the remedies sought for in this writ petition.

In view of the memo filed, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP