Akhila N vs State Of Kerala Represented By Chief ...
2024 Latest Caselaw 33381 Ker

Kerala High Court

Akhila N vs State Of Kerala Represented By Chief ... on 15 November, 2024

                                                          2024:KER:85725

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

 FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                      WP(C) NO. 39971 OF 2024

PETITIONER/S:
          AKHILA N.,AGED 28 YEARS,D/O. LATE SREE
          KRISHNADASAN, RESIDING AT SREYAS,
          KOVILAKATTHUMURI, NALAMBOOR P.O., PIN - 679329

           BY ADVS.
           THANUJA ROSHAN
           C.P.PRIYAMOL


RESPONDENT/S:
    1     STATE OF KERALA REPRESENTED BY CHIEF SECRETARY
          GOVT. SECRETARIAT, THIRUVANANTHAPURAM, PIN -
          695001

     2     THE SECRETARY, DEPARTMENT OF GENERAL EDUCATION
           ROOM NO: 206, 2ND FLOOR, SOUTH SANDWICH BLOCK,
           SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

     3     DIRECTOR OF GENERAL EDUCATION
           GENERAL EDUCATION DEPARTMENT, JAGATHI,
           THIRUVANANTHAPURAM, PIN - 695014

     4     DEPUTY DIRECTOR OF EDUCATION
           PADMAVILASOM ROAD, FORT P.O., THIRUVANANTHAPURAM,
           PIN - 695023

             Adv.V.K.Sunil, Sr.G.P
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   15.11.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.C No. 39971 of 2024



                                2
                                                  2024:KER:85725

                          JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this writ petition without prejudice to the right of the

petitioner to approach the appropriate Forum.

Permission is granted and accordingly, this writ petition is

dismissed as withdrawn subject to the above right.

Sd/-

ZIYAD RAHMAN A.A. JUDGE rpk