V.K. Jayagovindan vs State Of Kerala
2024 Latest Caselaw 32381 Ker

Kerala High Court

V.K. Jayagovindan vs State Of Kerala on 8 November, 2024

                                            2024:KER:83512
WP(C) NO. 15344 OF 2023

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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

  FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA,

                           1946

                  WP(C) NO. 15344 OF 2023

PETITIONER:

          V.K. JAYAGOVINDAN,
          AGED 81 YEARS
          S/O. LATE V.R. KRISHNAN EZHUTHACHAN,
          MANAGER, A.U.P. SCHOOL, AMBALAPAD,
          KUNDUKKAD.P.O., THRISSUR DISTRICT,
          RESIDING AT VADAKKOTTU NELLIPARAMBIL HOUSE,
          AVINISSERI.P.O., THRISSUR-, PIN - 680306

          BY ADVS.
          ELVIN PETER P.J.
          K.R.GANESH
          GOURI BALAGOPAL
          ABHIJITH.K.ANIRUDHAN
          SREELEKSHMI A.S.
          ANU JOSEPH


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-, PIN - 695001
                                                      2024:KER:83512
WP(C) NO. 15344 OF 2023

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    2          THE DIRECTOR OF GENERAL EDUCATION
               DIRECTORATE OF GENERAL EDUCATION,
               THIRUVANANTHAPURAM - 695014

    3          THE DEPUTY DIRECTOR OF EDUCATION
               AYYANTHOLE, THRISSUR - 680003

    4          THE ASSISTANT EDUCATIONAL OFFICER
               WADAKKANCHERRY, THRISSUR DISTRICT-680582

    5          SMT.REKHA.N.R.,
               L.P.S.T. (ON PROTECTION), G.L.P.S.,
               ERUMAPETTI, THRISSUR DISTRICT - 680584

               BY ADVS.

               K.S.BHARATHAN
               ALPHIN ANTONY(K/625/2014)
               HASNA NAZAR(K/00000302/2023)
               VISAKH ANTONY(K/573/2014)
               RANCE R.(K/1560/2021)
               AADITHYAN S.MANNALI(K/631/2014)
               K.G. SAROJINI - GOVERNMENT PLEADER


        THIS    WRIT   PETITION   (CIVIL)   HAVING    BEEN   FINALLY
HEARD ON 08.11.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                2024:KER:83512
WP(C) NO. 15344 OF 2023

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                          JUDGMENT

The learned Counsel for the petitioner seeks

permission to withdraw this writ petition, without prejudice to

the right of the petitioner to approach this Court again on the

same cause of action.

Permission grated. Accordingly, this writ petition is

dismissed as withdrawn subject to the above.

Sd/-

ZIYAD RAHMAN A.A., JUDGE scs 2024:KER:83512 WP(C) NO. 15344 OF 2023

APPENDIX OF WP(C) 15344/2023

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 01.06.2007 APPOINTING THE 5TH RESPONDENT AS L.P.S.A. IN THE A.U.P. SCHOOL, AMBALAPAD

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 06.12.2011OF THE 4TH RESPONDENT

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 21.05.2015 IN W.P.(C) NO. 2576/2012

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 11.01.2016 ISSUED BY THE 4TH RESPONDENT

EXHIBIT P5 TRUE COPY OF THE SAID JUDGMENT DATED 05.09.2016 IN W.P.(C) NO. 29411/2016

EXHIBIT P6 TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT DATED 07.04.2017.

EXHIBIT P7 TRUE COPY OF THE ORDER DATED 08.11.2022 ISSUED BY THE 4TH RESPONDENT

EXHIBIT P8 A TRUE COPY OF THE DECISION REPORTED IN 2004 (2) KLT 899

EXHIBIT P9 TRUE COPY OF THE STAFF FIXATION ORDER DATED 08.08.2022 ISSUED 4TH RESPONDENT

EXHIBIT P10 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

2024:KER:83512 WP(C) NO. 15344 OF 2023

EXHIBIT P11 TRUE COPY OF THE SAID ORDER DATED 19.04.2023 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P12 TRUE COPY OF THE SAID REVISION PETITION FILED BY THE PETITIONER ON 29.04.2023 BEFORE THE 2ND RESPONDENT.