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V.Lakshmi vs The District Collector
2021 Latest Caselaw 20153 Mad

Citation : 2021 Latest Caselaw 20153 Mad
Judgement Date : 30 September, 2021

Madras High Court
V.Lakshmi vs The District Collector on 30 September, 2021
                                                                            W.A.(MD)No.1867 of 2021



                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 30.09.2021

                                                     CORAM :

                                     THE HON'BLE MR.JUSTICE M.DURAISWAMY
                                                     AND
                                   THE HON'BLE MR.JUSTICE K. MURALI SHANKAR

                                             W.A.(MD) No.1867 of 2021
                                                       and
                                             C.M.P(MD) No.8180 of 2021

                   V.Lakshmi                                    ...Appellant/Petitioner

                                                           Vs


                   1. The District Collector,
                      Thanjavur District,
                      Thanjavur.

                   2. The Chief Education Officer,
                      O/o, the Chief Educational Office,
                      Thanjavur, Thanjavur District.

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

                   4. The Secretary,
                      Banadurai Higher Secondary School,
                      Kumbakonam,

                   __________
                   Page 1 of 5


https://www.mhc.tn.gov.in/judis/
                                                                        W.A.(MD)No.1867 of 2021



                       Thanjavur District.

                   5. The Head Mistress,
                      Banadurai Higher Secondary School,
                      Kumbakonam,
                      Thanjavur District.

                   6. N.Vijayashree,
                      Head Mistress,
                      Banadurai Higher Secondary School,
                      Kumbakonam,
                      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 made in W.P(MD)No.
                   1953 of 2021, dated 31.3.2021.
                                   For Appellant       :   Mr.G.Venkatesh Kumar
                                                           for M/s.Ajmal Associates

                                   For respondents         Mr.P.Thilak Kumar
                                     1 to 3                Government Pleader

                                   For respondents         Mr.T.Antony Arul Raj
                                     4 to 6




                   __________
                   Page 2 of 5


https://www.mhc.tn.gov.in/judis/
                                                                              W.A.(MD)No.1867 of 2021



                                                      JUDGMENT

[Judgment of the Court was made by M.DURAISWAMY,J]

The learned Counsel appearing for the appellant seeks permission of

this Court to withdraw the Writ Appeal and the learned Counsel has also

made an endorsement to that effect.

2.In view of the same, the Writ Appeal is dismissed as withdrawn. No

costs. Consequently, the connected Miscellaneous Petition is closed.

(M.D.,J) & (K.M.S.,J) 30.09.2021

Index : Yes/No Internet : Yes/No vsn/lr

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,

__________

https://www.mhc.tn.gov.in/judis/ W.A.(MD)No.1867 of 2021

shall be the responsibility of the advocate / litigant concerned.

To

1. The District Collector, Thanjavur District, Thanjavur.

2. The Chief Education Officer, O/o, the Chief Educational Office, Thanjavur, Thanjavur District.

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

__________

https://www.mhc.tn.gov.in/judis/ W.A.(MD)No.1867 of 2021

M. DURAISWAMY, J.

AND K. MURALI SHANKAR, J.

vsn/lr

JUDGMENT MADE IN W.A.(MD) No.1867 of 2021 and C.M.P(MD) No.8180 of 2021

30.09.2021

__________

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

 
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