Santhosh K vs State Of Kerala
2023 Latest Caselaw 6337 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                 WP(C) NO. 10612 OF 2023
PETITIONER:

         SANTHOSH K
         AGED 44 YEARS
         S/O NARAYANAN P U, PADATH HOUSE,
         PANAYILKULAM POST,
         ERNAKULAM DISTRICT., PIN - 683511
         BY ADVS.AJIT G ANJARLEKAR
         G.P.SHINOD
         GOVIND PADMANAABHAN
         ATUL MATHEWS
         GAYATHRI S.B.

RESPONDENTS:
    1    STATE OF KERALA
         REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2    THE DIRECTOR OF GENERAL EDUCATION
         OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
         JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
    3    THE ASSISTANT EDUCATIONAL OFFICER
         OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
         PALODE, THIRUVANANTHAPURAM, PIN - 695562
    4    THE MANAGER
         KRISHNA VILASOM UPPER PRIMARY SCHOOL,
         PANGODU P. O, THIRUVANANTHAPURAM, PIN - 695609
    5    NOWSHAD A G
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, PANAYIL VEEDU,
         MANACODE PANGODE POST, KALLARA,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695609
         BY ADVS.S.Shanavas Khan Shahul Hameed
         S.INDU(K/002856/1999)
         KALA G.NAMBIAR(K/515/2006)
         ADV.SURYA BINOY, GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.06.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.10612 of 2023

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                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.10612 of 2023
             ----------------------------------------------
            Dated this the 12th day of June, 2023


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that he is

not pressing this writ petition.

Therefore, this writ petition is dismissed as not

pressed.

sd/-

                                           P.V.KUNHIKRISHNAN
JV                                                JUDGE