E.Paulchamy vs S.Mythili ... 1St
2024 Latest Caselaw 16015 Mad

Madras High Court

E.Paulchamy vs S.Mythili ... 1St on 19 August, 2024

Author: C.V. Karthikeyan

Bench: C.V. Karthikeyan, J.Sathya Narayana Prasad

                                                                           W.A (MD) No.483 of 2019


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 19.08.2024

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE C.V. KARTHIKEYAN
                                               and
                       THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                           W.A (MD) No.483 of 2019
                                                     and
                                          C.M.P. (MD) No.4021 of 2019


                     E.Paulchamy                                              ... Appellant


                                                        -vs-


                     1.S.Mythili                           ... 1st Respondent/Writ Petitioner

                     2.The Joint Director of Collegiate Education,
                       Madurai Region, Madurai – 20.

                     3.The Registrar,
                       Madurai Kamaraj University,
                       Palkalai Nagar, Madurai – 21.

                     4.The Secretary & Correspondent,
                       Yadava College, Madurai – 625 014.

                     5.The Principal,
                       Yadava College, Madurai – 625 014.       ... Respondents 2 to 5/
                                                                  Respondents 1 to 4
                     Prayer: Writ Appeals filed under Clause 15 of Letters Patent, to set aside
                     the order passed in W.P. (MD) No.5418 of 2014 dated 18.12.2018 and

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https://www.mhc.tn.gov.in/judis
                     Page 1 of 4
                                                                                     W.A (MD) No.483 of 2019


                     allow the present Writ Appeal.


                                     For Appellant       : Mr.E.V.N.Siva

                                     For Respondents     : Mr.M.Senthil Ayyanar
                                                           Government Advocate for R2


                                                 COMMON JUDGMENT

The learned counsel for the petitioner had made the following

endorsement:-

“After filing the writ appeal, the appellant has instructed to withdraw the writ appeal. Hence, the Hon'ble Court may be permitted to withdraw the Writ Appeal”

2. In view of the same, the writ appeal stands dismissed as

withdrawn. Consequently, the connected Miscellaneous Petition is

closed.

[C.V.K., J.] [J.S.N.P., J.]

19.08.2024

Index: Yes/No Speaking/Non-speaking order

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

Neutral citation:Yes/No

PKN

To

1.The Joint Director of Collegiate Education, Madurai Region, Madurai – 20.

2.The Registrar, Madurai Kamaraj University, Palkalai Nagar, Madurai – 21.

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

C.V. KARTHIKEYAN, J.

and J.SATHYA NARAYANA PRASAD, J.

PKN

19.08.2024

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