The Division Bench of the Madras High Court, comprising Justices M Duraiswamy and T. V. Thamilselvi in the case of K.Gopinath v. The Director of School Education Department Government of Tamil Nadu & Ors has dismissed the petition as withdrawn by the petitioner for directing the Department of School Education to restrict the students from wearing dresses and accessories with religious significance to the schools and educational institutions.
Background of the Case
The Petitioner has Writ Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus, directing the Education Department of Tamil Nadu to restrict the students from wearing the dresses and accessories with religious significance to the schools and educational institutions by considering the petitioner's representation dated 25.03.2022.
Reasoning and Decision of the Court
The Counsel for the Petitioner seeks permission of this Court to withdraw the Writ Petition and cited the reason that since the issue involved in the present Writ Petition is pending before the Hon'ble Supreme Court. He has also made an endorsement to that effect.
The Court considered the submission of the Petitioner and dismissed the Writ Petition as withdrawn.
Case Details
Case: - W.P. No.10447 of 2022
Petitioner: - K.Gopinath
Respondent: - The Director of School Education Department Government of Tamil Nadu & Ors
Judge: Justices M Duraiswamy and T. V. Thamilselvi
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