Fr.Saju.M.D vs Director Of Higher Secondary ...
2022 Latest Caselaw 11055 Ker

WP(C) NO. 6037 OF 2022            1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                     WP(C) NO. 6037 OF 2022


PETITIONER/S:

          FR.SAJU.M.D.
          AGED 50 YEARS, S/O M.K. DEVASSY,
          THE CORPORATE MANAGER, SACRED HEART CORPORATE
          EDUCATIONAL AGENCY OF CMI SCHOOLS, RAJAGIRI.P.O.,
          KALAMASSERY, ERNAKULAM DISTRICT,
          PIN-683104.

          BY ADVS.
          C.A.CHACKO
          C.M.CHARISMA


RESPONDENT/S:

    1     THE DIRECTOR OF HIGHER SECONDARY EDUCATION
          DIRECTORATE OF HIGHER SECONDARY EDUCATION,
          HOUSING BOARD BUILDING, SANTHI NAGAR,
          THIRUVANANTHAPURAM, PIN - 695001

    2     REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
          EDUCATION
          OFFICE OF REGIONAL DEPUTY DIRECTOR OF HIGHER
          SECONDARY EDUCATION, EDAPPALLY, EDAPPALLY.P.O.,
          ERNAKULAM, PIN - 682024

          BY ADV.SMT MARY BEENA JOSEPH, SR. GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6037 OF 2022                       2




                                  JUDGMENT

When this writ petition was taken up for consideration, Sri. Chacko, the

learned counsel appearing for the petitioner, submitted that during the

pendency of this writ petition, orders have been issued, and in that view of the

matter, this writ petition be dismissed as withdrawn, reserving the right of the

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Reserving such right, this writ petition is dismissed as withdrawn.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