M.Arunachalam vs The State Of Tamil Nadu
2021 Latest Caselaw 12908 Mad

                                                                      W.A.(MD)No.1312 of 2018


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 01.07.2021

                                                   CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                      AND
                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI


                                           W.A.(MD)No.1312 of 2018
                                                      and
                                           C.M.P(MD)No.9352 of 2018
                M.Arunachalam                                         : Appellant
                                                       Vs.

                1.The State of Tamil Nadu,
                   Rep. by its Secretary,
                   School Education Department,
                   Secretariat, Chennai.


                2.The Director of School Education,
                   O/o.The Director of School Education,
                   D.P.I.Complex, Chennai.


                3.The Chief Educational Officer,
                   O/o.The Chief Educational Office,
                   Thanjavur,
                   Tirunelveli District.


                4.The District Educational Officer,
                   O/o.The District Educational Office,
                   Kumbakonam, Thanjavur District.

https://www.mhc.tn.gov.in/judis/

                1/4
                                                                                     W.A.(MD)No.1312 of 2018




                5.The Secretary,
                   Banadurai Higher Secondary School,
                   Kumbakonam, Thanjavur District.


                6.T.R.Swaminathan
                7.N.Vijayasree                                                      : Respondents



                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent,

                praying to set aside the order, dated 28.03.2018 passed by the learned

                Judge in W.P(MD)No.23191 of 2015.

                                            For Appellant       : Mr.H.Mohammed Imran
                                                                 for M/s.Ajmal Associates
                                            For R1 – R4         : Mr.A.K.Manickam
                                                                 Standing Counsel for Government
                                            For R5 & R6         : Mr.G.Sankaran
                                            For R7              : No Appearance


                                                  JUDGMENT

*************** [Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]

This Writ Appeal is directed against the order dated

28.03.2018, in W.P(MD)No.23191 of 2015.

2.The learned Counsel appearing for the appellant has sent a

communication seeking permission to withdraw the writ appeal.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.1312 of 2018

3.Recording the same, this Writ Appeal is dismissed as

withdrawn. However, there shall be no order as to costs. Consequently,

the connected miscellaneous petition is closed.

                                                            [T.S.S., J.]   &       [S.A.I., J.]
                                                                      01.07.2021


                Index              : Yes / No
                Internet : Yes / No
                MR

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 School Education Department, Secretariat, Chennai.

2.The Director of School Education, D.P.I.Complex, Chennai.

3.The Chief Educational Office, Thanjavur, Tirunelveli District.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.1312 of 2018

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

MR

4.The District Educational Office, Kumbakonam, Thanjavur District.

5.The Secretary, Banadurai Higher Secondary School, Kumbakonam, Thanjavur District.

JUDGMENT MADE IN W.A.(MD)No.1312 of 2018

01.07.2021

https://www.mhc.tn.gov.in/judis/