D.Gandhi vs The Chief Educational Officer
2023 Latest Caselaw 9142 Mad

                                                                                    W.A.No.1888 of 2023

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED 27.07.2023

                                                            CORAM

                                    THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
                                                      AND
                                  THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ

                                                     W.A.No.1888 of 2023


                     D.Gandhi,
                     S/o.T.Duraisamy
                     Physical Education Teacher,
                     Government Boys Higher Secondary School,
                     Tiruppattur, Tiruppattur District.                                   .. Appellant

                                                              Vs.
                     1.The Chief Educational Officer,
                     Vellore, Vellore District.

                     2.The Headmaster,
                     Government Boys Higher Secondary School,
                     Tiruppattur, Tiruppattur District.                              ..   Respondents


                                  Writ Appeal filed under Clause 15 of the Letters Patent against the

                     order dated 06.11.2019             passed in W.M.P.No.20395 of 2019 in

                     W.P.No.15355 of 2019 modifying the interim order of stay dated 10.06.2019

                     passed in W.M.P.No.15339 of 2019.


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                      W.A.No.1888 of 2023

                                             For Appellant     : Mr.K.Venkateswaran

                                             For Respondents : Mrs.Mythreye Chandru
                                                               Special Government Pleader

                                                          JUDGMENT

[Judgement of the Court was delivered by R.MAHADEVAN, J.]

The learned counsel for the appellant submitted that the main writ

petition in W.P.No.15355 of 2019 itself has been dismissed for

non-prosecution on 08.04.2022 and therefore, sought permission of this

Court to withdraw this writ appeal with liberty to file a petition for

restoration. He has also made an endorsement in the court bundle to that

effect.

2. In view of the above submission and the endorsement made by

the learned counsel for the appellant, this writ appeal stands dismissed as

withdrawn with liberty to file a petition for restoration. No costs.

                                                                     [R.M.D., J.]          [M.S.Q., J.]
                                                                                    27.07.2023
                     Index: Yes / No

Speaking order/ Non-speaking order Neutral Citation: Yes / No nsd

https://www.mhc.tn.gov.in/judis W.A.No.1888 of 2023

R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd

W.A.No.1888 of 2023

27.07.2023

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