R.Shanmuga Priya vs The State Of Tamil Nadu
2021 Latest Caselaw 11612 Mad

                                                                  W.P(MD)No.21995 of 2018

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 14.06.2021

                                                   CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                          W.P(MD)No.21995 of 2018
                                                   and
                                         W.M.P(MD)No.19947 of 2018


                 R.Shanmuga Priya                                   ... Petitioner
                                                        vs.


                 1.The State of Tamil Nadu,
                   Rep. by its Secretary to Government,
                   Education Department,
                   Fort St. George,
                   Chennai – 9.

                 2.The Director of School Education,
                   DPI Compound,
                   College Road,
                   Chennai – 6.

                 3.The District Educational Officer,
                   Melur (G),
                   Madurai District.

                 4.The Assistant Educational Officer,
                   Madurai West (M),
                   Madurai District.




                 1/4

https://www.mhc.tn.gov.in/judis/
                                                                       W.P(MD)No.21995 of 2018

                 5.The Correspondent,
                   AL-Ameen Primary School,
                   K.Pudur,
                   Madurai – 625 007.                                       ... Respondents

                 Prayer: Writ Petition filed under Article 226 of the Constitution of India
                 for issuance of a Writ of Mandamus, directing the third respondent to
                 sanction annual increment and arrears of salary for the petitioner with
                 effect from 2011 to till date including arrears of salary with interest as
                 per application made by the fifth respondent dated 12.09.2018 and
                 20.09.2018          in the light of Judgment reported in 2016 (5) CTC 639
                 within a time frame to be fixed by this Court.


                                   For Petitioner   : Mr.T.Chandrasekaran

                                   For RR 1 to 4    : Mr.P.Subbaraj
                                                      Government Advocate


                                                       ORDER

Mr.T.Chandrasekaran, learned counsel appearing for the petitioner

has circulated a letter, dated 30.04.2021 to the Registry, seeking

permission of this Court to withdraw the Writ Petition.

https://www.mhc.tn.gov.in/judis/ W.P(MD)No.21995 of 2018

2. Recording the same, this Writ Petition is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petition is

closed.

14.06.2021 Index : Yes / No Internet : Yes / No ps

Note :

(i) Issue Order Copy on 15.06.2021.

(ii) 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 Secretary to Government, Education Department, Fort St. George, Chennai – 9.

https://www.mhc.tn.gov.in/judis/ W.P(MD)No.21995 of 2018

V.M.VELUMANI,J.

ps

2.The Director of School Education, DPI Compound, College Road, Chennai – 6.

3.The District Educational Officer, Melur (G), Madurai District.

4.The Assistant Educational Officer, Madurai West (M), Madurai District.

W.P(MD)No.21995 of 2018

14.06.2021

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