The State Of Tamil Nadu vs Thigai Middle School
2023 Latest Caselaw 13114 Mad

                                                                      W.A.No.2596 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED 25.09.2023

                                                     CORAM

                                    THE HON'BLE Mr. JUSTICE R. MAHADEVAN
                                                      AND
                                  THE HON'BLE Mr. JUSTICE MOHAMMED SHAFFIQ



                                              W.A.No.2596 of 2023
                                                     AND
                                             C.M.P.No.21952 of 2023


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

                2.The District Educational Officer
                D.E.O. Office
                Kanchipuram 631 501

                3.The Block Development Officer-II
                D.E.O. Office
                Kanchipuram 631 501                                   .. Appellants

                                                      Vs.

                Thigai Middle School
                Rep. by its Correspondent
                A.Sena Bai
                52-A K.A.Koil Sannadhi Street
                Kanchipuram 631 501                                   .. Respondent

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                                                                                 W.A.No.2596 of 2023



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

                order dated 21.07.2022 passed in W.P.No.8689 of 2019.



                                  For Appellants    : Mrs.Mythreye Chandru
                                                      Special Government Pleader

                                  For Respondent : Mr.Abishek Jinasenan



                                                   JUDGMENT

(Delivered by R. MAHADEVAN, J.)

This Writ Appeal arises from the order dated 21.07.2022 passed by the

learned Single Judge in W.P.No.8689 of 2019.

2. Today, when the matter is taken up for consideration, the learned

Special Government Pleader appearing for the appellants seeks permission of

this Court to withdraw this writ appeal. She has also made an endorsement in

the case bundle to that effect.

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W.A.No.2596 of 2023

3. In view of the submission and endorsement made by the learned

Special Government Pleader appearing for the appellants, this writ appeal is

dismissed as withdrawn. No costs. Connected miscellaneous petition is closed.

                                                                 [R.M.D,J.]       [M.S.Q, J.]
                                                                        25.09.2023
                Internet : Yes
                Neutral Citation : Yes/No
                gya

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

W.A.No.2596 of 2023

R. MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

gya

W.A.No.2596 of 2023

25.09.2023

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