T.Mohandoss vs A.Nirmala Mary
2022 Latest Caselaw 16601 Mad

                                                             W.A.(MD)No.351 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         DATED: 18.10.2022

                                               CORAM

                      THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                        and
                THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                     W.A.(MD) No.351 of 2022
                                               and
                                    C.M.P.(MD) No.3440 of 2022

                T.Mohandoss,
                Head Master,
                Panchayat Union Middle School,
                Kondamanaickanpatty,
                R.P.Pillamanayakkan Patti (Post),
                Kovilur via, Vedsanathur,
                Dindigul District – 624 706.                     ... Appellant

                                            Vs.

                1.A.Nirmala Mary

                2.The Director of School Education,
                  DPI Campus, College Road,
                  Chennai.

                3.The Chief Educational Officer,
                  Dindigul,
                  Dindigul District – 624 001.

                4.The District Education Officer,
                  Vedasanthur – 624 710,
                  Dindigul District.

                5.A.Pitchai Muthu,
                  Retired District Educational Officer,
                  No.22, Near Vinayagar Temple,


                1/4
https://www.mhc.tn.gov.in/judis
                                                                            W.A.(MD)No.351 of 2022

                   Ramalinga Nagar,
                   South Ganthigramam,
                   Pasupathipapayam Post,
                   Karur.

                6.C.Karuppasamy, (The Enquiry Officer),
                  District Educational Officer,
                  Palani,
                  Dindigul District.                                            ... Respondents

                Prayer: Writ Appeal filed under Clause 15 of Letters Patent, praying
                to set aside the order dated 11.02.2022 made in W.P.(MD) No.18029
                of 2019 and to allow the appeal.


                                  For Appellant              : Mr.M.Jerin Mathew

                                  For 1st Respondent         : Mr.S.Louis

                                  For Respondents 2 to 4    : Mr.J.Ashok,
                                                              Additional Government Pleader
                                                           ***
                                                  JUDGMENT

(Judgment of the Court was delivered by R.MAHADEVAN, J.)

Learned counsel for the appellant has circulated a letter

dated 13.10.2022, along with the letter of the appellant, to the

Registry to list the writ petition for 'withdrawal'. Accordingly, when

the matter is listed today for 'withdrawal', learned counsel for the

appellant seeks permission of this Court to withdraw this Writ

Appeal. Recording the same, the Writ Appeal is dismissed as

https://www.mhc.tn.gov.in/judis W.A.(MD)No.351 of 2022

withdrawn. No costs. Consequently, connected Miscellaneous

Petition is also dismissed.

                                                  [R.M.D., J.]    [J.S.N.P., J.]
                                                           18.10.2022
                Internet : Yes / No
                Index    : Yes / No
                sj

                To

1.The Director of School Education, DPI Campus, College Road, Chennai.

2.The Chief Educational Officer, Dindigul, Dindigul District – 624 001.

3.The District Education Officer, Vedasanthur – 624 710, Dindigul District.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.351 of 2022

R.MAHADEVAN, J.

and J.SATHYA NARAYANA PRASAD, J.

sj

W.A.(MD) No.351 of 2022

18.10.2022

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