The Government Of Tamilnadu vs I.Abarnam
2022 Latest Caselaw 6186 Mad

                                                       1                  W.A.No.781 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.781 of 2022
                                             and CMP.Nos.5435 of 2022
                                                  and 8275 of 2020
                                             and VPSR No.47816 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. I.Abarnam
                     2. S.Anbarasi                                         ... Respondents


https://www.mhc.tn.gov.in/judis
                                                               2                        W.A.No.781 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.32719 of 2019.

                                              For Appellants       : Mrs.S.Mythreye Chandru
                                                                     Special Govt.Pleader (Education)

                                                       JUDGMENT

S.VAIDYANATHAN, J.

& MOHAMMED SHAFFIQ, J.

The learned Special Government Pleader appearing for the appellants

seeks permission of this Court to withdraw this writ appeal. She has also

made an endorsement to that effect.

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

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 (3/14) 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.781 of 2022 (3/14)

25.03.2022

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