Navamani vs The Chief Educational Officer
2023 Latest Caselaw 4929 Mad

                                                             W.A.(MD) No.273 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 27.04.2023

                                                   CORAM:

                             THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               and
                            THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                        W.A.(MD) No.273 of 2022
                                                  and
                                       C.M.P.(MD) No.2671 of 2022


              Navamani                                                     ... Appellant

                                                    -vs-


              1.The Chief Educational Officer
                Office of the Chief Educational Officer
                Thanjavur

              2.The District Educational Officer
                Thanjavur

              3.The Block Development Officer Unit No.I
                Papanasam
                Thanjavur District

              4.The Correspondent
                St.Sebastian Middle School
                Papanasam
                Thanjavur District                                         ... Respondents

                      Writ Appeal filed under Clause 15 of Letters Patent to set aside the

              order, dated 02.03.2022, passed in W.P.(MD) No.6374 of 2021, on the file of

              this Court.


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                Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                W.A.(MD) No.273 of 2022


                           For Appellant     : Mr.B.Jameel Arasu

                           For Respondents   : Mr.D.Sadiq Raja
                                               Additional Government Pleader for R1 to R3




                                               JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Learned counsel for the appellant has made the following

endorsement:

“May be permitted to withdraw the case”

2. Hence, this writ appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

                                                         [R.S.M., J.]          [L.V.G., J.]
                                                                    27.04.2023
              NCC      : Yes / No
              Index : Yes / No
              Internet : Yes / No

              krk




                ____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.273 of 2022

To:

1.The Chief Educational Officer, Office of the Chief Educational Officer, Thanjavur.

2.The District Educational Officer, Thanjavur.

3.The Block Development Officer Unit No.I, Papanasam, Thanjavur District.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.273 of 2022

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

krk

W.A.(MD) No.273 of 2022 and C.M.P.(MD) No.2671 of 2022

27.04.2023

____________

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