Sreepriya S vs The State Of Kerala
2023 Latest Caselaw 8564 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945
                          WP(C) NO.1856 OF 2023
PETITIONER :-

            SREEPRIYA S.,
            W/O.PRAVEEN P., MANGALASSERILVISAKH, KADUVINAL P.O.,
            VALLIKKUNNAM, ALAPPUZHA - 690 501
            (JUNIOR LANGUAGE TEACHER (SANSKRIT)
            R.R.UPPER PRIMARY SCHOOL, ULLANNOOR)

            BY ADV S.SUBHASH CHAND


RESPONDENTS :-

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

    2       THE DIRECTOR OF GENERAL EDUCATION
            (FORMERLY THE DIRECTOR OF PUBLIC INSTRUCTIONS),
            OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
            THIRUVANANTHAPURAM, PIN - 695 014.

    3       THE DEPUTY DIRECTOR (EDUCATION),
            OFFICE OF THE DEPUTY DIRECTOR (EDUCATION),
            PATHANAMTHITTA AT THIRUVALLA, PIN - 689 101.

    4       THE DISTRICT EDUCATIONAL OFFICER
            OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
            THIRUVALLA, PIN - 689 101.

    5       THE MANAGER
            R.R. UPPER PRIMARY SCHOOL, ULLANNOOR - 689 503.

    6       THE ASSISTANT EDUCATIONAL OFFICER
            OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
            ARANMULA - 689 532.

            BY ADVS.
            SMT.NISHA BOSE, SR.GP
            SMT.SRUTHI S. SEKHAR

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.1856 OF 2023

                                -: 2 :-


                            JUDGMENT

Dated this the 7th day of August, 2023

The learned counsel for the petitioner seeks leave to withdraw

the writ petition on the ground that there are mistakes which have

occurred in the filing of the writ petition. The writ petition is,

accordingly, dismissed as withdrawn without prejudice to the

petitioner's right to move afresh with proper pleadings and

materials on record.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/10.8.2023