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A.N.Helen vs The State Of Tamil Nadu
2022 Latest Caselaw 1100 Mad

Citation : 2022 Latest Caselaw 1100 Mad
Judgement Date : 24 January, 2022

Madras High Court
A.N.Helen vs The State Of Tamil Nadu on 24 January, 2022
                                                                         W.P.(MD)No.22306 of 2018


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 24.01.2022

                                                     CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH

                                            W.P.(MD)No.22306 of 2018
                                                     and
                                           W.M.P.(MD)No.20221 of 2018

                     A.N.Helen                                      ...Petitioner
                                                       /Vs./
                     1.The State of Tamil Nadu,
                       Represented by its Secretary,
                       School Education Department,
                       Fort St.George,
                       Chennai – 9.

                     2.The Director of Elementary Education,
                       College Road,
                       Chennai – 6.

                     3.The District Educational Officer,
                       O/o. The District Educational Officer,
                       Tirunelveli District.

                     4.The Assistant Elementary Educational Officer,
                       O/o. The Assistant Elementary Educational Officer,
                       Pappakudi,
                       Tirunelveli District,
                       Presently known as Block Development Officer,
                       Pappakudi,
                       Tirunelveli District.                         ...Respondents


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                             W.P.(MD)No.22306 of 2018




                     PRAYER:- Writ Petition - filed under Article 226 of the Constitution of
                     India, praying for the issuance of a Writ of Certiorarified Mandamus, to
                     call for the records pertaining to the impugned order in O.Mu.No.
                     1854/A1/2016 dated 28.10.2016 on the file of the Respondent No.4 and
                     quash the same as illegal and consequently for a direction, directing the
                     respondents to provide all the increments and other consequential
                     benefits along with arrears in accordance with the proceedings of the
                     District Elementary Educational Officer, Tirunelveli vide proceedings in
                     Na.Ka.No.459/A1/2018 dated 22.02.2018 in the light of the Judgment of
                     the Hon'ble Division Bench of Madras High Court in Secretary to the
                     Government vs. S.Jeyalakshmi reported in 2016 (5) CTC 639 = 2016 (7)
                     MLJ 155.


                                  For Petitioner    : Mr.Karthik
                                                    for Mr.T.Lajapathi Roy
                                  For Respondents   : Mr.D.S.Nedunchezhian
                                                    Government Advocate




                                                     ORDER

Acceding to the request made by the learned counsel for

petitioner, vide letter dated 06.01.2022, conveying the request of the

https://www.mhc.tn.gov.in/judis W.P.(MD)No.22306 of 2018

petitioner to withdraw this writ petition, this Writ Petition is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petition

is closed.

24.01.2022 Internet: Yes Index :Yes/No sm 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, shall be the responsibility of the advocate/litigant concerned.

To

1.The Secretary, School Education Department, Fort St.George, Chennai – 9.

2.The Director of Elementary Education, College Road, Chennai – 6.

3.The District Educational Officer, O/o. The District Educational Officer, Tirunelveli District.

4.The Assistant Elementary Educational Officer, O/o. The Assistant Elementary Educational Officer, Pappakudi, Tirunelveli District, Presently known as Block Development Officer, Pappakudi, Tirunelveli District.

https://www.mhc.tn.gov.in/judis W.P.(MD)No.22306 of 2018

DR.ANITA SUMANTH, J.

sm

Order made in W.P.(MD)No.22306 of 2018

Dated:

24.01.2022

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

 
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