V. P Randhya vs The Deputy Director Of Education
2024 Latest Caselaw 28977 Ker

Kerala High Court

V. P Randhya vs The Deputy Director Of Education on 3 October, 2024

                                                          2024:KER:73290

WPC.No.30831/24                        1


             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.30831 OF 2024

PETITIONERS:

           V.P RANDHYA,
           AGED 39 YEARS,
           POURNAMI, IRINGAL, VATAKARA, KOYILANDY TALUK,
           KOZHIKKODE DISTRICT, PIN - 673 521.

           BY ADV.ARAVINDA KUMAR BABU T.K.


RESPONDENTS:

     1     THE DEPUTY DIRECTOR OF EDUCATION,
           MANANCHIRA, KOZHIKODE, PIN - 673 001.

     2     THE DISTRICT EDUCATION OFFICER,
           VATAKARA, KOZHIKODE DISTRICT, PIN - 673 101.

     3     ASSISTANT EDUCATION OFFICER,
           MELADI, KOZHIKODE DISTRICT, PIN - 673 522.

     4     THE MANAGER,
           TRIKKOTTUR AUP SCHOOL, THIKKODI PO,
           KOZHIKODE DISTRICT, PIN - 673 529.



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.10.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                                2024:KER:73290

WPC.No.30831/24                           2



                              JUDGMENT

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.

Accordingly, this writ petition is dismissed as

withdrawn, subject to the above right.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/3.10.24