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Kerala High Court

A.Malaichamy vs Col.Akhil Kumar Kulshrestha on 1 December, 2025

Author: N.Nagaresh

Bench: N.Nagaresh

                                               2025:KER:92759

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

MONDAY, THE 1ST DAY OF DECEMBER 2025/10TH AGRAHAYANA, 1947

                    WP(C) NO. 45033 OF 2025

PETITIONER:

         A.MALAICHAMY,
         AGED 41 YEARS,
         SON OF ALAGAR,
         JUNIOR ASSISTANT,
         NATIONAL INSTITUTE OF FASHION TECHNOLOGY,
         MANGATTUPARAMBA, DHARMASALA, KANUL.P.O,
         KANNUR DISTRICT,
         RESIDING AT PANICKER SANKARAN HOUS,
         MANGAD-ARAYALA MAIN ROAD,
         MANGAD KALLIASSERY.P.O,
         KANNUR DISTRICT, PIN - 670562

         BY ADVS.
         SRI.V.T.MADHAVANUNNI
         SRI.M.VIVEK RABINDRANATH
         SRI.M.S.VINEETH


RESPONDENTS:

    1    COL.AKHIL KUMAR KULSHRESTHA,
         DIRCTOR,
         NATIONAL INSTITUTE OF FASHION TECHNOLOGY,
         MANGATTUPARAMBA, DHARMASALA,
         KANUL.P.O,
         KANNUR DISTRICT, PIN - 670562

    2    NATIONAL INSTITUTE OF FASHION TECHNOLOGY
         NIFT CAMPUS, HAUZ KHAS,
         NEAR GUL MOHAR PARK, NEWDLHI,
         REPRESENTED BY ITS DIRECTOR GENERAL,
         PIN - 110016
                                               2025:KER:92759
W.P.(C) No.45033/2025
                             :2:


           BY ADV.
           SRI.P.R.AJITH KUMAR, ADDITIONAL STANDING COUNSEL,
           INCOME TAX DEPARTMENT
           SMT.O.M.AHALINA, DSGI

     THIS WRIT PETITION      (CIVIL) HAVING COME UP      FOR
ADMISSION ON 01.12.2025,     THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
                                                       2025:KER:92759
W.P.(C) No.45033/2025
                                   :3:




                              JUDGMENT

Dated this the 1st day of December, 2025 After arguing the matter for considerable length, the learned counsel for the petitioner seeks leave to withdraw the writ petition.

The writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE SR