J.Rajendran vs The Commissioner
2022 Latest Caselaw 8805 Mad

                                                                           W.A.No.1175 of 2022



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 26.04.2022

                                                     CORAM :

                          THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                          AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                W.A.No.1175 of 2022

                     J.Rajendran                                      ..   Appellant

                                                    Vs.

                     1. The Commissioner
                        Corporation of Chennai
                        Rippon Buildings, Chennai – 600 003.

                     2. The Deputy Commissioner (Education )
                        Corporation of Chennai
                        Rippon Buildings, Chennai – 600 003.

                     3. The Education Officer
                        Corporation of Chennai
                        Rippon Buildings, Chennai – 600 003.

                     4. R.Sumathi                                     ..   Respondents




                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the

                     order dated 24.03.2022 in W.M.P.No.7034 of 2022 in W.P.No.6999 of



                     __________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No.1175 of 2022



                     2022.


                                       For the Appellant      : Mr.G.Sankaran




                                                           JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant prays for withdrawal of the

writ appeal with liberty to approach the learned Single Judge to

recall the order.

2. In view of the above, the writ appeal is dismissed as

withdrawn with liberty as prayed for. There will be no order as to

costs. Consequently, C.M.P.No.7414 of 2022 is also dismissed.

(M.N.B., CJ.) (D.B.C., J.) 26.04.2022

Index : Yes/No

kpl/drm

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https://www.mhc.tn.gov.in/judis W.A.No.1175 of 2022

To

1. The Commissioner Corporation of Chennai Rippon Buildings, Chennai – 600 003.

2. The Deputy Commissioner (Education ) Corporation of Chennai Rippon Buildings, Chennai – 600 003.

3. The Education Officer Corporation of Chennai Rippon Buildings, Chennai – 600 003.

__________

https://www.mhc.tn.gov.in/judis W.A.No.1175 of 2022

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

kpl

W.A.No.1175 of 2022

26.04.2022

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