V.Selvi vs The Director Of Elementary ...
2023 Latest Caselaw 7568 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 04.07.2023

                                                      CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                              W.A.(MD)No.208 of 2014
                                                       and
                                               M.P.(MD)No.1 of 2014
                     V.Selvi                                           ...Appellant

                                                        /Vs./

                     1.The Director of Elementary Education,
                       Chennai-600 006.

                     2.The District Elementary Educational Officer,
                       Tuticorin.

                     3.The Assistant Elementary Educational Officer,
                       Pudur Union, Tuticorin District.

                     4.The Additional Assistant Elementary
                              Educational Officer, Tuticorin.

                     5.S.Marimuthu
                     6.P.Sumathi                                       ...Respondents
                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 17.01.2014 made in W.P.(MD)No.8056 of 2009
                     on the file of this Court.

                     1/4



https://www.mhc.tn.gov.in/judis
                                          For Appellant          : Mr.P.Vinoth
                                                                   for Mr.R.Subramanian
                                          For R5                 : Mr.K.Ragatheeshkumar
                                                                   for M/s.Isaac Chamber
                                          For R1 to R4           : Mr.V.Om Prakash
                                                                    Government Advocate
                                          R6                     : Given up

                                                   JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH , J.)

Mr.P.Vinoth, learned representing counsel for the learned

counsel on record for the appellant states that the appellant does not wish

to pursue the writ appeal. Endorsement is made by Mr.R.Subramanian,

learned counsel on record to that effect.

2.Recording the above, this Writ Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

[A.S.M.J.,] & [R.V.J.,] 04.07.2023 NCC :Yes/No Index :Yes/No Internet :Yes ta

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

1.The Director of Elementary Education, Chennai-600 006.

2.The District Elementary Educational Officer, Tuticorin.

3.The Assistant Elementary Educational Officer, Pudur Union, Tuticorin District.

4.The Additional Assistant Elementary Educational Officer, Tuticorin.

https://www.mhc.tn.gov.in/judis DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)No.208 of 2014

Dated:

04.07.2023

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