Thiruvithamcore Devaswom Board ... vs The Travancore Devaswom Board
2023 Latest Caselaw 9005 Ker

W.P(C) No.10076/2012                        1

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                             WP(C) NO. 10076 OF 2012
PETITIONER:

           THIRUVITHAMCORE DEVASWOM BOARD EMPLOYEES FEDERATION
           HEAD OFFICE, TRIVANDRUM-695 003,
           REPRESENTED BY THE GENERAL SECRETARY,
           SRI. MADHU C.WARRIER,
           NEDUMANNU, WARRIAM, VEERANAKAVU,
           KATTAKKADA, THIRUVANANTHAPURAM.

           BY ADVS.
           SRI.C.S.MANILAL
           SRI.S.NIDHEESH

RESPONDENTS:

    1      THE TRAVANCORE DEVASWOM BOARD
           REPRESENTED BY THE SECRETARY, NANTHENCODE,
           TRIVANDRUM.-695003

    2      THE SECRETARY
           TRAVANCORE DEVASWOM BOARD, NANTHENCODE,
           TRIVANDRUM.-695003

    3      THE DEVASWOM COMMISSIONER
           TRAVANCORE DEVASWOM BOARD, NANTHENCODE,
           TRIVANDRUM-695003.

    4      THIRUVITHAMCORE DEVASWOM EMPLOYEES FRONT
           REPRESENTED BY THE SECRETARY,
           TRIVANDRUM-695003.

           BY ADVS.
           SRI.G.BIJU
           SRI.P.GOPAL

        THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.10076/2012                                  2




                                 MOHAMMED NIAS C.P., J

                       ............................................................

                                 W.P(C) No.10076 of 2012
                         .............................................................

                        Dated this the 14th day of August, 2023


                                             JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw

the writ petition, without prejudice to the right of the petitioner to approach

the first respondent in case there is any subsisting grievance. Permission

granted. The writ petition is dismissed as withdrawn.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

okb/