T.S.Padmaja vs State Of Kerala
2023 Latest Caselaw 4983 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                              &
         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                    WA NO. 217 OF 2020
AGAINST THE JUDGMENT IN WP(C) 27387/2016 DATED 11.11.2019
                  OF HIGH COURT OF KERALA
APPELLANT/PETITIONER:

         T.S.PADMAJA
         AGED 48 YEARS
         W/O. K.S.JAYAKUMAR, HIGHER SECONDARY SCHOOL
         TEACHER (MALAYALAM), VIVEKODAYAM BOYS HIGHER
         SECONDARY SCHOOL, THRISSUR DISTRICT-680 001.
         BY ADVS.
         KALEESWARAM RAJ
         VARUN C.VIJAY
         A.ARUNA
         MAITREYI SACHIDANANDA HEGDE


RESPONDENTS/RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT,
          THIRUVANANTHAPURAM-695 001.
    2     THE DIRECTOR OF HIGHER SECONDARY EDUCATION
          HOUSING BOARD BUILDINGS, SANTHI NAGAR,
          THIRUVANANTHAPURAM-695 001.
    3     THE REGIONAL DIRECTOR OF HIGHER SECONDARY
          EDUCATION ERNAKULAM AT EDAPPALLY-682 024.
    4     THE MANAGER
          VIVEKODAYAM BOYS HIGHER SECONDARY SCHOOL,
          THRISSUR DISTRICT-680 001.
    5     N.VENUGOPALAN
          HSST (MATHEMATICS), VIVEKODAYAM BOYS HIGHER
          SECONDARY SCHOOL, THRISSUR DISTRICT-680 001.
 WA NO. 217 OF 2020                 2



     6      A.RAJI
            (HSST (HINDI), VIVEKODAYAM BOYS HIGHER SECONDARY
            SCHOOL, THRISSUR DISTRICT-680 001.
     7      S.SHYLAJA
            HSST (CHEMISTRY), VIVEKODAYAM BOYS HIGHER
            SECONDARY SCHOOL, THRISSUR DISTRICT-680 001.
            BY ADVS G.SREEKUMAR (CHELUR)
            A.J.VARGHESE SR.GOVERNMENT PLEADER


         THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
13.04.2023,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WA NO. 217 OF 2020                     3




           P.B.SURESH KUMAR & SOPHY THOMAS, JJ.
               -----------------------------------------------
                     Writ Appeal No.217 of 2020
               -----------------------------------------------
             Dated this the 13th day of April, 2023.


                            JUDGMENT

The learned counsel for the appellant seeks permission

to withdraw the writ appeal.

Having regard to the facts and circumstances of the

case, the permission sought for is granted and the writ appeal is

dismissed as withdrawn, leaving open the contentions of the parties.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

SOPHY THOMAS, JUDGE.

Mn