G.Jeyapal vs The State Of Tamil Nadu
2023 Latest Caselaw 14320 Mad

                                                                               W.A.(MD) No.707 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 17.11.2023

                                                    CORAM

                           THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                              AND
                         THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                           W.A.(MD) No.707 of 2021

                     G.Jeyapal                                 ... Appellant/Writ Petitioner

                                                       -Vs.-

                     1.The State of Tamil Nadu,
                       Rep. by its Secretary to Government,
                       School Education Department,
                       Secretariat,
                       Chennai – 9.

                     2.The Director of School Education,
                       O/o. the School Education Department,
                       College Road,
                       Chennai – 6.

                     3.The Chief Educational Officer,
                       O/o. the Chief Educational Office,
                       Madurai District,
                       Madurai.

                     4.The Head Master,
                       Government Girls Higher Secondary School,
                       Peraiyur – 625 703,
                       Madurai District.                  ... Respondents/Respondents




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                  W.A.(MD) No.707 of 2021


                     PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 09.11.2020 made in W.P.(MD)No.15481 of 2014
                     on the file of this Court.


                                            For Appellant          : Mr.C.Venkatesh Kumar
                                                                     for M/s.Ajmal Associates

                                            For Respondents        : Mr.D.Sadiq Raja
                                                                     Additional Government Pleader
                                                            ****

                                                  JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

Learned counsel for the appellant seeks permission of this

Court to withdraw the Writ Appeal and he has also made an endorsement

to that effect in the Writ Appeal. Recording the same, the Writ Appeal is

dismissed as withdrawn. No costs. Consequently, connected Civil

Miscellaneous Petition is closed.

[S.M.S.J.,] & [V.L.N.J.,] NCC :Yes/No 17.11.2023 Index :Yes/No SJ

https://www.mhc.tn.gov.in/judis W.A.(MD) No.707 of 2021

To

1.The State of Tamil Nadu, Rep. by its Secretary to Government, School Education Department, Secretariat, Chennai – 9.

2.The Director of School Education, O/o. the School Education Department, College Road, Chennai – 6.

3.The Chief Educational Officer, O/o. the Chief Educational Office, Madurai District, Madurai.

4.The Head Master, Government Girls Higher Secondary School, Peraiyur – 625 703, Madurai District.

https://www.mhc.tn.gov.in/judis W.A.(MD) No.707 of 2021

S.M.SUBRAMANIAM, J.

AND V. LAKSHMINARAYANAN, J.

SJ

W.A.(MD) No.707 of 2021

17.11.2023

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