Rex Varghese vs State Of Kerala
2022 Latest Caselaw 10801 Ker

WP(C) NO. 33601 OF 2022            1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                    WP(C) NO. 33601 OF 2022
PETITIONER/S:

           REX VARGHESE
           AGED 28 YEARS
           S/O. VARGHESE P.J, POZHOLIPARAMBIL HOUSE,
           DOOR NO.407, PRASANNA VIHAR,
           HIGH COURT JUNCTION,
           ERNAKULAM DISTRICT, PIN - 682031

           BY ADVS.
           ARUN MATHEW VADAKKAN
           ABDUL RASHIQ A.


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT,
          ANNEX-II, THIRUVANANTHAPURAM DISTRICT,
          PIN - 695001

    2     THE DIRECTOR OF GENERAL EDUCATION,
          GENERAL EDUCATION DEPARTMENT,
          GOVERNMENT OF KERALA,
          JAGATHY, THIRUVANANTHAPURAM,
          PIN - 695005

    3     DEPUTY DIRECTOR OF EDUCATION
          2ND FLOOR,CIVIL STATION, THRIKKAKARA,
          KAKKANAD, ERNAKULAM DISTRICT,
          PIN - 682030

    4     DISTRICT EDUCATIONAL OFFICER
          OFFICE OF THE DEO,
          KOTHAMANGALAM,ERNAKULAM DISTRICT,
          PIN - 686691
 WP(C) NO. 33601 OF 2022                2



     5       THE MANAGER,
             MGM HIGHER SECONDARY SCHOOL,
             KURUPPAMPADY, KOTHAMANGALAM,
             ERNAKULAM DISTRICT, PIN - 683545



             SMT. MARY BEENA JOSEPH, SR. GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.10.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 33601 OF 2022                     3




                                 JUDGMENT

When this matter is taken up for consideration, Sri. Arun Mathew

Vadakkan, the learned counsel appearing for the petitioner, submitted that

the petitioner be permitted to withdraw this writ petition reserving his right to

move afresh at a later stage if he is in any way aggrieved.

Reserving such right, this writ petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS