Arularasi vs The Chief Educational Officer
2023 Latest Caselaw 7088 Mad

                                                                           W.A.(MD) No.272 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 26.06.2023

                                                        CORAM:

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


                                           W.A.(MD) No.272 of 2022
                                                    and
                                      C.M.P.(MD) Nos.2669 & 5064 of 2022


                 Arularasi                                                       ... Appellant
                                                         -vs-

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

                 2. The District Educational Officer,
                    Thanjavur.

                 3. The Block Educational Officer,
                    Unit No II, Papanasam,
                    Thanjavur District.

                 4. The Secretary,
                    Kasimiya Dawood Middle School,
                    Rajagiri,
                    Thanjavur District.                                      ... Respondents/
                                                                             Respondents

                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                 W.A.(MD) No.272 of 2022


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

                 dated 02.03.2022, passed in W.P.(MD) No.6369 of 2021, on the file of this Court.

                                  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 petitioner has given a letter dated

14.06.2023, to the Registry, seeking permission to withdraw the above writ

appeal.

2. Granting such permission, the writ appeal is dismissed as

withdrawn. No costs. Consequently, the connected miscellaneous petitions are

closed.

                                                         [R.S.M., J.]       [L.V.G., J.]
                                                                   26.06.2023
                 NCC      : No
                 Index : No
                 Internet : Yes
                 PKN

                 ____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.272 of 2022

To:

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

2. The District Educational Officer, Thanjavur.

3. The Block Educational Officer, Unit No II, Papanasam, Thanjavur District.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.272 of 2022

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

PKN

W.A.(MD) No.272 of 2022

26.06.2023

____________

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