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Kerala High Court

Nithyananda Charitable Society vs Sushama Gloris on 12 January, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                     WP(C) NO. 1488 OF 2011
PETITIONER/S:

            NITHYANANDA CHARITABLE SOCIETY
            REPRESENTED BY ITS SECRETARY, NITHYANANDA,
            BHAVAN, PUTHIYATHERU, CHIRAKKAL POST, KANNUR.
            BY ADVS.
            SRI.M.RAMESH CHANDER
            SMT.K.A.SANJEETHA


RESPONDENT/S:

    1       SUSHAMA GLORIS
            W/O.JOSEPH, PRE-PRIMARY TEACHER,, NITHYANANDA
            BHAVAN ENGLISH MEDIUM SCHOOL,, PUTHIYATHERU
            CHIRAKKAL P.O.,KANNUR-670011,, RESIDING AT
            CHIRAKKAL, KANNUR.
    2       JAYASREE V.K. PRE-PRIMARY TEACHER
            AGED 40 YEARS, D/O.SREEDHRAN, NITHYANNADA, BHAVAN
            ENGLISH MEDIUM SCHOOL, PUTHIYATHERU,, CHIRAKKAL
            P.O., KANNUR-670011.
    3       SAJALABAI AGED 35 YEARS DO.SAVITHRI
            PRE-PRIMARY TEACHER, NITHYANANDA BHAVAN, ENGLISH
            MEDIUM SCHOOL, PUTHIYATHERU,, CHIRAKKAL P.O.,
            KANNUR - 670011.
    4       THE CENTRAL BOARD OF SECONDARY EDUCATION
            REPRESENTED BY ITS SECRETARY, SHISHAK KENDRA,,
            NEW DELHI -110092.
            BY ADVS.
            SRI.U.BALAGANGADHARAN
            SRI.G.GIREESH
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   12.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                         -2-
W.P.(C). No. 4527 of 2020



                              P.V.KUNHIKRISHNAN, J.
                               ======================================================

                                  W.P.(C) No.1488 of 2011
                            =============================================================

                   Dated this the 12th day of January, 2023

                                            JUDGMENT

The learned counsel for the petitioner submitted that the petitioner may be permitted to withdraw this writ petition with liberty to approach the competent authority, if there is any fresh cause of action. This writ petition is dismissed as withdrawn leaving open all the contentions of the petitioner.

sd/-

P.V.KUNHIKRISHNAN JUDGE das