) The State Of Tamil Nadu vs ) J.Antony Raj
2022 Latest Caselaw 1688 Mad

                                                                      W.A(MD)No.33 of 2022


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 02.02.2022

                                                     CORAM :

                     THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                            and
                          THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               W.A(MD)No.33 of 2022
                                                       and
                                              CMP(MD)No.637 of 2022

                     1) The State of Tamil Nadu,
                        Rep.by the Secretary,
                        Department of School Education,
                        St.George Fort, Secretariat, Chennai-9.

                     2) The Director,
                        School Education(Higher Secondary),
                        Directorate of School Education,
                        College Road, D.P.I Compound,
                        Chennai-6.

                     3) The Chief Educational Officer,
                        O/o the Chief Educational Officer,
                        Tirunelveli District-627 001.

                     4) The District Educational Officer,
                        O/o the District Educational Officer,
                        Tirunelveli District-627 003.                    ... Appellants

                                                       vs.

                     1) J.Antony Raj

                     2) St.Xavier's Higher Secondary School,
                        Rep. by the Correspondent,
                        Palayamkottai,
                        Tirunelveli District.                            ... Respondents


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                                                                              W.A(MD)No.33 of 2022


                                  Appeal filed under Clause 15 of Letters Patent, to set aside the
                     order passed in W.P(MD)No.16417 of 2019 dated 09.07.2021.


                                       For Appellant       : Mr.M.Siddharthan
                                                                Additional Government Pleader
                                       For R1              : Mr.I.Pinaygash



                                                        JUDGMENT

(Judgment of the Court was made by PUSHPA SATHYANARAYANA, J.)

The learned counsel for the appellants seeks permission

of this Court to withdraw the writ appeal submitting that the order

of the learned single Judge would be complied with within a period

of four weeks from today. He has addressed a letter dated

02.02.2022 to the Registrar(Judicial) seeking withdrawal.

2. Recording the above submission and the letter dated

02.02.2022, the Writ Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

[P.S.N.,J.] & [P.V.,J.] 02.02.2022 Index : Yes / No

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To

1) The Secretary, State of Tamil Nadu, Department of School Education, St.George Fort, Secretariat, Chennai-9.

2) The Director, School Education(Higher Secondary), Directorate of School Education, College Road, D.P.I Compound, Chennai-6.

3) The Chief Educational Officer, O/o the Chief Educational Officer, Tirunelveli District-627 001.

4) The District Educational Officer, O/o the District Educational Officer, Tirunelveli District-627 003.

Page 3/4 https://www.mhc.tn.gov.in/judis W.A(MD)No.33 of 2022

PUSHPA SATHYANARAYANA, J.

and P.VELMURUGAN, J.

bala

JUDGMENT MADE IN W.A(MD)No.33 of 2022 DATED : 02.02.2022

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