The Government Of Tamilnadu vs S.Syed Naser
2022 Latest Caselaw 6178 Mad

                                                       1                         W.A.No.788 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.788 of 2022
                                             and CMP.Nos.5445 of 2022
                                                  and 8273 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. S.Syed Naser
                     2. S.Mohankumar                                      ..   Respondents


https://www.mhc.tn.gov.in/judis
                                                               2                       W.A.No.788 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.32714 of 2019.

                                              For Appellants       : Mr.S.Arasa Kumar
                                                                     Government Advocate


                                                       JUDGMENT

S.VAIDYANATHAN, J.

& MOHAMMED SHAFFIQ, J.

The learned Government Advocate 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 Government

Advocate 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 (8/14) dpq 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.788 of 2022

(8/14)

25.03.2022

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