V.Santhanalakshmi vs The Secretary To Government
2021 Latest Caselaw 1878 Mad

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                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 27.01.2021

                                                   CORAM:

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

                                          W.A(MD)NO.812 of 2011


                      V.Santhanalakshmi                    :Appellant/Petitioner


                                            .vs.


                      1.The Secretary to Government,
                        Education Department,
                        Fort St.George,
                        Chennai.

                      2.The Director of Elementary Education,
                        College Road,
                        Chennai.

                      3.The District Elementary Education Officer(DEEO),
                        Thanjavur,
                        Thanjavur 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.8003 of 2006, dated 25.7.2011.


                                 For Appellant             :Mr.K.Balasundharam

                                 For Respondents           :Mrs.S.Srimathy
                                                            Special Govt.Pleader




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                                                JUDGMENT

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

The learned counsel for the appellant seeks permission of this

Court to withdraw this Writ Appeal and the learned counsel for the

appellant is directed to send an e-mail to the Registry in this

regard. The Registry is directed to keep it in bundle.

2.In view of the above submission, the Writ Appeal is

dismissed as withdrawn. No costs.

[P.S.N.,J.] & [S.K.,J.] 27.01.2021

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.

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To

1.The Secretary to Government, Education Department, Fort St.George, Chennai.

2.The Director of Elementary Education, College Road, Chennai.

3.The District Elementary Education Officer(DEEO), Thanjavur, Thanjavur District.

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PUSHPA SATHYANARAYANA J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN W.A(MD)NO.812 of 2011

http://www.judis.nic.in

27.01.2021

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