A.Arul Stephenson vs The Secretary To Government
2021 Latest Caselaw 5387 Mad

                                                                       W.A.(MD)No.713 of 2018

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.03.2021

                                                       CORAM:
                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                        AND
                                THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                            W.A.(MD)No.713 of 2018
                                                     and
                                           C.M.P.(MD)No.4165 of 2018

                 A.Arul Stephenson                                        : Appellant

                                                        Vs.

                 1.The Secretary to Government,
                   School Education Department,
                   Secretariat, Chennai.

                 2.The Joint Director of Elementary Education,
                   DPI Campus, College Road,
                   Chennai.

                 3.The Director of School Education,
                   DPI Campus, College Road,
                   Chennai – 600 006.

                 4.The Chief Educational Officer,
                   Dindigul District.

                 5.The District Educational Officer,
                   Palani,
                   Dindigul District.


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                                                                               W.A.(MD)No.713 of 2018

                 6.Shanthinikethan Higher Secondary School,
                   Rep. by its Correspondent,
                   Amilikkai, Oddanchatram Taluk,
                   Dindigul District – 624 612.                                   : Respondents
                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent as against the
                 order dated 01.03.2018 made in W.P.(MD)No.17078 of 2013.
                                      For Appellant      : Mr.S.M.S.Johnny Basha

                                      For Respondents : Mrs.S.Srimathy,
                                                      Special Government Pleader
                                                            for RR.1 to 5
                                                       *****
                                                   JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

When the matter is taken up for hearing today, the learned Counsel

appearing for the appellant sought permission of this Court to withdraw this writ

appeal. He has also submitted a letter, dated 23.02.2021, in this regard, to the

Registry.

2. In view of the above submission and the letter dated 23.02.2021, this writ

appeal stands dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition stands closed.

Index : Yes / No [M.M.S.,J.] [S.A.I.,J.] Internet : Yes 01.03.2021 gk

http://www.judis.nic.in W.A.(MD)No.713 of 2018

To

1.The Secretary to Government, School Education Department, Secretariat, Chennai.

2.The Joint Director of Elementary Education, DPI Campus, College Road, Chennai.

3.The Director of School Education, DPI Campus, College Road, Chennai – 600 006.

4.The Chief Educational Officer, Dindigul District.

5.The District Educational Officer, Palani, Dindigul District.

http://www.judis.nic.in W.A.(MD)No.713 of 2018

M.M.SUNDRESH, J.

AND

S.ANANTHI, J.

gk

W.A.(MD)No.713 of 2018 and C.M.P.(MD)No.4165 of 2018

01.03.2021

http://www.judis.nic.in