Aadarsh R.Nath vs The State Of Kerala
2024 Latest Caselaw 28808 Ker

Kerala High Court

Aadarsh R.Nath vs The State Of Kerala on 3 October, 2024

                                            2024:KER:73404
WP(C) NO. 27573 OF 2023

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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                  WP(C) NO. 27573 OF 2023

PETITIONER:

          AADARSH R.NATH
          AGED 21 YEARS
          SON OF REGHUNATH.G
          L.D.CLERK, MAHATMA HIGHER SECONDARY SCHOOL FOR
          BOYS, CHENNITHALA, CHENNITHALA.P.O,
          ALAPPUZHA DISTRICT - 690105 (RESIDING AT
          LEKSHMI NIVAS, PONAKAM, PUNNAMOODU, MAVELIKARA,
          ALAPPUZHA DISTRICT - 690101)

          BY ADVS.
          V.A.MUHAMMED
          V.RAJASEKHARAN PILLAI


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE DIRECTOR OF GENERAL EDUCATION
          (HIGHER SECONDARY WING), HOUSING BOARD BUILDING
          THIRUVANANTHAPURAM, PIN - 695014
                                                      2024:KER:73404
WP(C) NO. 27573 OF 2023

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    3          THE REGIONAL DEPUTY DIRECTOR OF HIGHER
               SECONDARY EDUCATION, CHENGANNUR,
               ALAPPUZHA DISTRICT, PIN - 689121

    4          THE MANAGER
               MAHATMA HIGHER SECONDARY SCHOOL FOR BOYS,
               CHENNITHALA, CHENNITHALA.P.O,
               ALAPPUZHA DISTRICT, PIN - 690105

    5          THE PRINCIPAL
               MAHATMA HIGHER SECONDARY SCHOOL FOR BOYS,
               CHENNITHALA, CHENNITHALA.P.O, ALAPPUZHA
               DISTRICT, PIN - 690105

               BY ADV
               ADV PREMCHAND R NAIR-SR GP


        THIS    WRIT   PETITION   (CIVIL)   HAVING    BEEN   FINALLY
HEARD ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                     2024:KER:73404
WP(C) NO. 27573 OF 2023

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                            JUDGMENT

In the light of the memo dated 25.09.2024 filed by the

learned Counsel for the petitioner, this writ petition is dismissed as

not pressed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs 2024:KER:73404 WP(C) NO. 27573 OF 2023

APPENDIX OF WP(C) 27573/2023

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 22.02.2022

Exhibit P-2 TRUE COPY OF THE ORDER OF THE RDD, CHENGANNUR VIDE NO.1402/C9/2022/RDD/CNGR DATED 21.03.2022

Exhibit P-3 TRUE COPY OF THE DECISION REPORTED IN 2009 (3) KHC 610 (STATE OF KERALA AND ANOTHER V. SAJI T M AND ANOTHER) DATED 16.07.2009

Exhibit P-4 TRUE COPY OF THE JUDGMENT IN W.A.NO.1465/2013 DATED 03.06.2015

Exhibit P-5 TRUE COPY OF THE G.O.(RT) 4935/2022/G.EDN DATED 19.08.2022

Exhibit P-6 TRUE COPY OF THE JUDGMENT IN THE W.A.NO.745/2018 DATED 15.01.2020

Exhibit P-7 TRUE COPY OF THE S.L. APPEALS NO.9529-

Exhibit P-8 TRUE COPY OF THE DECISION REPORTED IN 2021 (3) KLT 65 = 2021 KHC 5048 (VIVEK NAIR S AND OTHERS V. STATE OF KERALA AND OTHERS)