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Aleena Sebastian vs State Of Kerala
2024 Latest Caselaw 27414 Ker

Citation : 2024 Latest Caselaw 27414 Ker
Judgement Date : 11 September, 2024

Kerala High Court

Aleena Sebastian vs State Of Kerala on 11 September, 2024

                                                  2024:KER:69248
                               1
WP(C) No.8111 of 2022


       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

            THE HONOURABLE MR. JUSTICE P.M.MANOJ

   WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH

                         BHADRA, 1946

                    WP(C) NO. 8111 OF 2022

PETITIONER:
      ALEENA SEBASTIAN, AGED 30 YEARS
      W/O.JOYAL JOSE, LPST (LOWER PRIMARY SCHOOL
      TEACHER) NAAMALP SCHOOL, THELPARA,
      POOKKOOTTUPADAM, KAVALAMUKKATTA P.O., MALAPPURAM
      DISTRICT, RESIDING AT KALLUDICKAL HOUSE,
      POOKKOTTUMPADAM P.O., MALAPPURAM DISTRICT - 679
      332.

         BY ADV T.ANCY
RESPONDENTS:
  1 STATE OF KERALA, SECRETARY TO GOVERNMENT, GENERAL
      EDUCATION DEPARTMENT, DEPARTMENT SECRETARIAT,
      THIRUVANANTHAPURAM - 695 001.
  2 THE DIRECTOR OF GENERAL EDUCATION, DPI JUNCTION,
      JAGATHY, THIRUVANANTHAPURAM - 695 014.
  3 THE DEPUTY DIRECTOR OF EDUCATION
      AUPS MALAPPURAM, NH 213, DOWN HILL, MALAPPURAM
      DISTRICT - 676 505.
  4 THE ASSISTANT EDUCATIONAL OFFICER
      NILAMBOOR, MALAPPURAM DISTRICT - 679 329.
  5 THE SUB TREASURY OFFICER
      NILAMBUR, VALANCHERY - NILAMBUR RD., NILAMBUR,
      MALAPPURAM DISTRICT - 679 329.
         ADV NISHA BOSE-SR GP
     THIS    WRIT   PETITION   (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 11.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                       2024:KER:69248
                                  2
WP(C) No.8111 of 2022


                          JUDGMENT

Dated this the 11th day of September, 2024

When the matter taken up for consideration today,

the learned counsel for the petitioner seeks permission to

withdraw this writ petition with liberty to approach this

Court again, if necessary.

Permission granted and the writ petition is

dismissed as withdrawn reserving the right of the petitioner

to approach this Court again, if necessary.

sd/-

P.M.MANOJ JUDGE das 2024:KER:69248

APPENDIX OF WP(C) 8111/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 16/3/2021 IN WRIT PETITION, NO.6652/2021.

Exhibit P2 TRUE COPY OF THE ORDER NO.C/17410/2021 DATED 27/08/2021 OF THE 4TH RESPONDENT.

 
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