The Correspondent vs The Director Of Elementary ...
2021 Latest Caselaw 3937 Mad

                                                       1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 16.02.2021

                                                    CORAM:

                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                AND
                               THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                         W.A(MD)NO.993 OF 2012

                      The Correspondent,
                      R.C.Middle School,
                      Ilayarasanendal,
                      Tuticorin – 627 713,
                      Tuticorin District.                  :Appellant/Petitioner

                                             .vs.

                      1.The Director of Elementary Education,
                        College Road,
                        Chennai – 600 006.

                      2.The District Elementary Educational Officer,
                        Tirunelveli District at Tirunelveli.

                      3.The Assistant Elementary Educational Officer,
                        Kuruvikulam,
                        Tirunelveli District.          : Respondents/Respondents

                      PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
                      praying this Court to set aside the order passed by this Court in
                      W.P(MD)No.12527 of 2011, dated 03.11.2011.


                                 For Appellant             :Mr.S.Xavier Rajini,
                                                            for M/s.Issac Mohanlal

                                 For Respondents           :Mrs.S.Srimathy,
                                                            Special Government Pleader




http://www.judis.nic.in
                                                         2

                                                JUDGMENT

*************

[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]

The learned counsel for the appellant has circulated a letter

dated 15.02.2021 to the Registry, seeking permission of this Court

to withdraw this Writ Appeal. The said letter is placed on record.

2.In view of the same, this Writ Appeal is dismissed as

withdrawn. No costs.

[P.S.N.,J.] & [S.K.,J.] 16.02.2021

Index:Yes/No

Internet:Yes/No

vsn

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Director of Elementary Education,

http://www.judis.nic.in

College Road, Chennai – 600 006.

2.The District Elementary Educational Officer, Tirunelveli District at Tirunelveli.

3.The Assistant Elementary Educational Officer, Kuruvikulam, Tirunelveli District.

http://www.judis.nic.in

PUSHPA SATHYANARAYANA J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN W.A(MD)NO.993 OF 2012

http://www.judis.nic.in

16.02.2021

http://www.judis.nic.in