Manager, Vv Ups Chennara vs State Of Kerala
2022 Latest Caselaw 11057 Ker

WP(C) NO. 35239 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. 35239 OF 2022


PETITIONER/S:

    1     MANAGER,
          VV UPS CHENNARA,CHENNARA P.O.,
          CHENNARA - 676 501.
          RESIDING AT MAULANA HOUSE,
          P.O. KUTTAYI, (VIA) TIRUR,
          MALAPPURAM 676562.
          REP.BY MOHAMMED YASEEN.P.P

    2     MUBEENA.C.T
          ARABIC TEACHER (JR), VV UPS CHENNARA,
          CHENNARA P.O., CHENNARA - 676 501.

          BY ADVS.
          M.A.FAYAZ
          M.VISHNUPRIYA
          C.B.ABHINAVA


RESPONDENT/S:


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

    2     DIRECTOR GENERAL OF EDUCATION, JAGATHI,
          THIRUVANANTHAPURAM - 695 001.

    3     DEPUTY DIRECTOR OF EDUCATION MALAPPURAM,
          0/0 THE DEPUTY DIRECTOR OF EDUCATION
          MALAPPURAM MALAPPURAM- 676 519.
 WP(C) NO. 35239 OF 2022                2


     4       DISTRICT EDUCATIONAL OFFICER TIRUR
             O/O THE DISTRICT EDUCATIONAL OFFICER TIRUR,
             MALAPPURAM - 676 101

     5       ASSISTANT EDUCATIONAL OFFICER TIRUR
             0/0. THE ASSISTANT EDUCATIONAL OFFICER TIRUR,
             TIRUR - 676 101.



             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. 35239 OF 2022                        3




                                  JUDGMENT

When this writ petition was taken up for consideration, Sri. M.A. Fayaz,

the learned counsel appearing for the petitioners, submitted that this writ

petition be dismissed as withdrawn, reserving the right of the petitioners to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Reserving such right, this writ petition is dismissed as withdrawn.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