Anjali V Krishna vs Director Of General Education
2023 Latest Caselaw 12644 Ker

Kerala High Court

Anjali V Krishna vs Director Of General Education on 22 November, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                          WP(C) NO. 38821 OF 2023
PETITIONER:

              ANJALI V KRISHNA
              AGED 15 YEARS
              D/O. SUDHISH KUMAR, AMBALATHAZHATH HOUSE, TV PURAM P.O,
              VAIKKOM, KOTTAYAM, REP. BY HER FATHER AND, LAWFUL
              GUARDIAN, SUDHISH KUMAR, AGED 46, S/O. PURUSHOTHAMAN.,
              PIN - 686606
              BY ADV MANU ROY


RESPONDENTS:

     1        DIRECTOR OF GENERAL EDUCATION
              JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
     2        THE DEPUTY DIRECTOR OF EDUCATION
              PALACE ROAD, KOTTAYAM, PIN - 686001
     3        DISTRICT EDUCATION OFFICER
              NEAR GOVT. HIGH SCHOOL, KADUTHURUTHY, KOTTAYAM, PIN -
              686604
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 38821 OF 2023
                                  2



                               JUDGMENT

When this matter was called today, Sri.Manu

Roy - learned counsel for the petitioner,

submitted that this writ petition is not being

pressed because the information based on which

this file seems to be incorrect.

In the afore circumstances, this writ

petition is dismissed as being not pressed.

DEVAN RAMACHANDRAN JUDGE SAS WP(C) NO. 38821 OF 2023

APPENDIX OF WP(C) 38821/2023

PETITIONER'S EXHIBITS:

Exhibit P1 A TRUE COPY OF CERTIFICATE OF MERIT FOR BHARATHANATYAM DATED NIL.

Exhibit P2 A TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT DATED 17-11-2023