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Kerala High Court

Meha M vs The State Of Kerala on 13 January, 2015

Author: P.R.Ramachandra Menon

Bench: P.R.Ramachandra Menon

       

  

   

 
 
                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT:

                 THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON

               TUESDAY,THE 13TH DAY OF JANUARY 2015/23RD POUSHA, 1936

                                 WP(C).No. 1200 of 2015 (Y)
                                 -------------------------------------

PETITIONER(S):
-----------------------

        1. MEHA M., AGED 15 YEARS,
            STUDENT (MINOR), REPRESENTED BY HER NEXT FRIEND: MOTHER,
            BINDU, D/O.T.GOVINDAN, AGED 36 YEARS, MUTTATHIL HOUSE,
            KOVVAPPURAM POST, UNHIMANGALAM, KANNUR - 670 309.

        2. PRIYATHA VIJAYAGOPALAN, AGED 15 YEARS,
            STUDENT (MINOR), REPRESENTED BY HER NEXT
            FRIEND: MOTHER, JALAJA VIJAYAGOPALAN,
            D/O.NARAYANAN NAIR, 'PAVITHRAM', KALLETTUNKADAVU,
            RAMANTHALI, KANNUR - 670 308.

        3. SWETHA RAJ T.,AGED 14 YEARS,
            STUDENT (MINOR), REPRESENTED BY HER NEXT FRIEND: FATHER,
            P.VARADARAJAN, S/O.P.NARAYANAN, TRIVENI,
            P.O.KANDOTH, KANNUR - 670 307.

        4. SREELAKSHMI C., AGED 15 YEARS,
            STUDENT (MINOR), REPRESENTED BY HER NEXT FRIEND: MOTHER,
            DEEPA C., D/O.LATE RAGHAVAN, LAKSHMI NIVAS,
            MUTHATHI, P.O.KOROM, KANNUR - 670 307.

        5. SHILPA.A., AGED 15 YEARS,
            STUDENT (MINOR), REPRESENTED BY HER NEXT FRIEND: MOTHER,
            SARITHA A., D/O.KRISHNAN M., KARAT,
            P.O.EZHILODE, VIA.KUNHIMANGALAM, KANNUR - 670 309.

        6. POURNAMI K. AGED 15 YEARS,
            STUDENT (MINOR) REPRESENTED BY HER NEXT FRIEND: MOTHER,
            PRIYA K., D/O.RAVEENDRAN K.,
            RESIDING AT KAMBRATH HOUSE, ANNUR P.O., PAYYANUR,
            KANNUR - 670 307.

        7. MEENAKSHI KESAVAN, AGED 15 YEARS,
            STUDENT (MINOR) REPRESENTED BY HER NEXT FRIEND: MOTHER,
            BINDHU K.S., D/O.K.BALAKRISHNAN, RESIDING AT 'MAINADAM',
            KOKKANISSERI, PAYYANUR, KANNUR 670 307.

            BY ADV. SMT.R.LEELA


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                                                                          -2-

                                          -2-

WP(C).No. 1200 of 2015 (Y)
--------------------------------------

RESPONDENT(S):
----------------------------

        1. THE STATE OF KERALA,
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
            GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.

        2. THE PROGRAMME COMMITTE CONVENER,
            KERALA SCHOOL KALOLSAVAM 2014-15,
            KANNUR REVENUE DISTRICT, GOVERNMENT GIRLS,
            HIGHER SECONDARY SCHOOL, THALASSERY, KANNUR,
            PIN:670 101.

        3. THE GENERAL CONVENER,
            KERALA SCHOOL KALOLAVAM 2014-15 - PAYYANUR SUB DISTRICT,
            ST.JOSEPH'S HIGHER SECONDARY SCHOOL, CHERUPUZHA,
            VAYAKKARA AMSOM OF TALIPARAMBA TALUK - 670 141.

        4. THE GENERAL CONVENER/THE DISTRICT EDUCATION,
            OFFICER, KANNUR, KERALA SCHOOL KALOLSAVAM
            2014-15 KANNUR REVENUE DISTRICT, OFFICE OF THE DEO,
            KANNUR - 670 001.

            BY SENIOR GOVERNMENT PLEADER SRI.K.C.VINCENT

            THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
            13-01-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:




msv/



              P.R. RAMACHANDRA MENON, J.
                  -----------------------------------
                  W.P(C). No. 1200 of 2015
              -------------------------------------------
          Dated this the 13th day of January, 2015


                         J U D G M E N T

The learned counsel for the petitioners seeks for permission to withdraw this writ petition, with liberty to pursue other appropriate remedy, if any, in accordance with law. Permission is granted. The writ petition is dismissed as withdrawn.

Sd/-

P.R. RAMACHANDRA MENON, JUDGE.

/true copy/ P. A. to Judge Pn