The Government Of Tamilnadu vs T.Senthil Kumar
2022 Latest Caselaw 6176 Mad

                                                       1                  W.A.No.789 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 25.03.2022

                                                       Coram

                                   THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                     AND
                                  THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                                W.A.No.789 of 2022
                                             and CMP.Nos.5446 of 2022
                                                  and 8284 of 2020


                     1. The Government of Tamilnadu
                        Rep by its Secretary
                        Department of Health and Family Welfare
                        Secretariat, Chennai - 600 009.

                     2. The Director of Medical Education
                        Directorate of Medical Education
                        kipauk, Chennai - 600 010.

                     3. The Director
                        Directorate of medical and Rural Health Serices
                        Teynampet, Chennai - 600 006.

                     4. The Dean
                        Govt Medical College
                        Omandurar Govt Estate
                        Chennai - 600 002.                                   ...Appellants

                                                            Vs

                     1. T.Senthil Kumar
                     2. P.Prasanna Moorthy                                ... Respondents


https://www.mhc.tn.gov.in/judis
                                                             2                       W.A.No.789 of 2022

                     Prayer: Writ appeal is filed under clause 15 of the Letter Patent praying to
                     allow the Writ Appeal and set aside the order dated 28.02.2020 in
                     W.P.No.32711 of 2019.

                                            For Appellants       : Mr.Stalin Abhimanyu
                                                                   Addl. Government Pleader

                                                     JUDGMENT

S.VAIDYANATHAN, J.

& MOHAMMED SHAFFIQ, J.

The learned Additional Government Pleader appearing for the

appellants seeks permission of this Court to withdraw this writ appeal. He

has also made an endorsement to that effect.

2. In view of the endorsement made by the learned Additional

Government Pleader for the appellants, this writ appeal is dismissed as

withdrawn. No costs. Consequently connected miscellaneous petition is also

closed.

                                                                     (S.V.N.J.,)         (M.S.Q.J.,)
                                                                                25.03.2022
                     dpq                                                          (7/14)

Speaking order/Non-speaking order Index: Yes/No Internet: Yes/No

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

S.VAIDYANATHAN, J.

and MOHAMMED SHAFFIQ, J.

dpq

W.A.No.789 of 2022

(7/14)

25.03.2022

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