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The Correspondent vs The State Of Tamil Nadu
2023 Latest Caselaw 14062 Mad

Citation : 2023 Latest Caselaw 14062 Mad
Judgement Date : 20 October, 2023

Madras High Court
The Correspondent vs The State Of Tamil Nadu on 20 October, 2023
                                                                           W.A.(MD) No.1869 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 20.10.2023

                                                     CORAM

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

                                          W.A.(MD) No.1869 of 2023
                                       and C.M.P.(MD) No.14272 of 2023


                     The Correspondent,
                     St. Joseph's Higher Secondary School,
                     Somarasampettai,
                     Tiruchirappalli.                      ... Appellant/Writ Petitioner

                                                       -Vs.-

                     1.The State of Tamil Nadu,
                       Represented by its Secretary,
                       Department of School Education,
                       Fort St. George,
                       Chennai – 600 009.

                     2.The Director of School Education,
                       College Road,
                       Chennai – 600 006.
                     3.The Chief Educational Officer
                       Trichy,
                       Trichy District.

                     4.The District Educational Officer,
                       Manapparai,
                       Trichy District.



                     1/4
https://www.mhc.tn.gov.in/judis
                                                                            W.A.(MD) No.1869 of 2023




                     5.The Correspondent
                       R.C. Higher Secondary School,
                       Cantonment,
                       Trichy District.

                     6.S.Jeyaraj
                       B.T. Assistant (Tamil),
                       R.C. Higher Secondary School,
                       Cantonment,
                       Trichy.                                    ... Respondents/Respondents

                     PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 09.02.2023 made in W.P.(MD)No.2579 of 2023
                     on the file of this Court.


                                           For Appellants      : Mr.K.Ragatheesh Kumar
                                                                 for M/s.Isaac Chambers

                                           For Respondents     : Mr.D.Sadiq Raja
                                                                 Additional Government Pleader
                                                                 for R1 to R4

                                                        ****

                                                  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

https://www.mhc.tn.gov.in/judis W.A.(MD) No.1869 of 2023

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

dismissed as withdrawn. No costs.

[S.M.S.J.,] & [V.L.N.J.,] NCC :Yes/No 20.10.2023 Index :Yes/No SJ

To

1.The Secretary, Department of School Education, State of Tamil Nadu, Fort St. George, Chennai – 600 009.

2.The Director of School Education, College Road, Chennai – 600 006.

3.The Chief Educational Officer Trichy, Trichy District.

4.The District Educational Officer, Manapparai, Trichy District.

https://www.mhc.tn.gov.in/judis W.A.(MD) No.1869 of 2023

S.M.SUBRAMANIAM, J.

AND V. LAKSHMINARAYANAN, J.

SJ

W.A.(MD) No.1869 of 2023

20.10.2023

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

 
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