Reena Francis K.H vs State Of Kerala
2023 Latest Caselaw 535 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                         WP(C) NO. 566 OF 2023
PETITIONER:

          REENA FRANCIS K.H
          AGED 33 YEARS
          W/O DINTO DOMINIC, VAZHAPPILLY HOUSE,
          ERANELLUR VILLAGE, TALAPPILLY TALUK,
          THRISSUR DISTRICT , PIN - 680501
          BY ADV AAMIR SOHRAB M. M.
RESPONDENTS:

    1     STATE OF KERALA
          DEPARTMENT OF GENERAL EDUCATION,
          REPRESENTED BY ITS PRINCIPAL SECRETARY, ROOM NO.138,
          1ST FLOOR, NORTH BLOCK, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
    2     DIRECTOR OF GENERAL EDUCATION
          HOUSING BOARD BUILDING, SANTHI NAGAR,
          THIRUVANANTHAPURAM, PIN - 695001
    3     KERALA PUBLIC SERVICE COMMISSION
          REPRESENTED BY ITS CHAIRMAN, THULASI HILLS,
          PATTOM PALACE P.O, THIRUVANANTHAPURAM, PIN - 695004
          SRI.P.C.SASIDHARAN, SC, KPSC
          ADV.V.K.SUNIL-SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 566 OF 2023

                                    2




                              JUDGMENT

Dated this the 11th day of January, 2023

It is submitted by the learned counsel for the petitioner that the

writ petition may be permitted to be withdrawn.

This writ petition is, accordingly, dismissed as withdrawn,

without prejudice to the contentions of the petitioner and her right to

move the appropriate forum in accordance with law.

Sd/-

ANU SIVARAMAN JUDGE NP