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Toc H Institute Of Science And ... vs State Of Kerala
2024 Latest Caselaw 27109 Ker

Citation : 2024 Latest Caselaw 27109 Ker
Judgement Date : 6 September, 2024

Kerala High Court

Toc H Institute Of Science And ... vs State Of Kerala on 6 September, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA NO. 1359 OF 2024            1
                                                  2024:KER:68188
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
             THE HONOURABLE MR. JUSTICE AMIT RAWAL
                               &
            THE HONOURABLE MR. JUSTICE EASWARAN S.
   FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946
                      WA NO. 1359 OF 2024

      AGAINST THE JUDGMENT IN WP(C) NO.38182 OF 2023 OF HIGH
COURT OF KERALA

APPELLANT(S)/1st RESPONDENT/WRIT PETITIONER:
          TOC H INSTITUTE OF SCIENCE AND TECHNOLOGY,
          ARAKKUNNAM P.O., ERNAKULAM-682313 REPRESENTED BY ITS
          DIRECTOR AND MANAGER, TOCH PUBLIC SCHOOL SOCIETY,
          SRI. KURIAN THOMAS, SON OF P.THOMAS, AGED 51 YEARS,
          RESIDING AT 39/3612, MEDAYIL PUTHAN PURAYIL HOUSE,
          SREEKANDATHU ROAD, AMBADI LANE, P.O. RAVIPURAM,
          ERNAKULAM, PIN - 682016


          BY ADVS.
          P.K.RAMKUMAR
          K.V.VINOD KUMAR
          SUBIN P.M.



RESPONDENT(S)/APPLICANT & 2ND RESPONDENT/RESPONDENTS IN WP(C)
NO.38152/2023:
     1    STATE OF KERALA
          REPRESENTED BY ITS SECRETARY , DEPARTMENT OF LABOUR ,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
          695001

    2     SHAJI K.M.,
          KOLLAMPARAMBIL HOUSE , MULAKKULAM P.O., PERUVA,
          KOTTAYAM, PIN - 686610


OTHER PRESENT:

          SR GP SRI T K VIPINDAS

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 1359 OF 2024                2
                                                          2024:KER:68188
                              JUDGMENT

Amit Rawal, J.

After arguing for some time, counsel for the petitioner seeks

liberty of this Court for withdrawal of the writ appeal with a liberty to

move an appropriate application before the Single Bench. Ordered

accordingly.

SD/-

AMIT RAWAL JUDGE

SD/-

sab                                          EASWARAN S.
                                                 JUDGE
 

 
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