J.Rajkumar vs The District Elementary ...
2022 Latest Caselaw 17110 Mad

                                                                                      W.P.No.36253 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 01.11.2022

                                                           CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                     W.P.No.36253 of 2016

                J.Rajkumar                                                                  ...Petitioner

                                                           Vs.

                The District Elementary Education Officer,
                Cuddalore,
                Cuddalore District.                                                       Respondents

                Prayer : Writ Petition filed Under Article 226 of the Constitution of India, to

                issue a writ of Mandamus, directing the respondent to re-instate the petitioner in

                service in the light of the judgment of the Division Bench of this Honourable

                Court in Criminal Appeal No. 484 of 2012 dated 29.2.2016 and treat the period of

                suspension from 30.7.2012 till the date of re-instatement as a period spent on duty

                and grant him all consequential benefits.


                                   For Petitioner           : Mr.V.Jothishankar for
                                                              M/s.P.Rajendran

                                   For Respondents          : Mr.R.Neethi Perumal
                                                              Government Advocate

                                                             1/2


https://www.mhc.tn.gov.in/judis
                                                                                    W.P.No.36253 of 2016

                                                                          S.M.SUBRAMANIAM, J.

                                                                                                    ssr
                                                        ORDER

Today, when the matter is taken up for hearing, the learned counsel for the

petitioner seeks permission of this Court to withdraw this Writ Petition. He has

also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the

petitioner, this Writ Petition stands dismissed as withdrawn. No costs.

                                                                                          01.11.2022

                Index    : Yes
                Internet : Yes
                Speaking order : Yes / No
                ssr

                To

The District Elementary Education Officer, Cuddalore, Cuddalore District.

W.P.No.36253 of 2016

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