N.Anand vs The Principal
2024 Latest Caselaw 17254 Mad

Madras High Court

N.Anand vs The Principal on 2 September, 2024

Author: D. Krishnakumar

Bench: D. Krishnakumar

                                                                                WA Nos.2607 and 2609 of 2024


                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 02.09.2024

                                                           CORAM:

                        THE HON'BLE MR.D. KRISHNAKUMAR, ACTING CHIEF JUSTICE
                                                            AND

                                           THE HONOURABLE MR.JUSTICE P.B. BALAJI

                                                 WA Nos.2607 and 2609 of 2024

                     N.Anand                                              ...Appellant in
                                                                            WA No.2607 of 2024

                     S.Muthu                                              ...Appellant in
                                                                           WA No.2609 of 2024
                                  versus

                     1.The Principal,
                       Srinivasa Subbaraya
                       Government Polytechnic College,
                       Puttur, Sirkali,
                       609108.

                     2.The Director of Technical Education,
                       Directorate of Technical
                       Education, Guindy,
                       Chennai 600 025.                               ...Respondent in both WPs

                     PRAYER:Writ Appeals filed against the orders of the learned Single Judge
                     in WP Nos.10599 of 2020 and 24374 of 2022 dated 13.03.2024.



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https://www.mhc.tn.gov.in/judis
                                                                                  WA Nos.2607 and 2609 of 2024


                              For the Appellants           :Mr.Ashok Kumar D

                                                    COMMON JUDGMENT

(Made by the Hon'ble Acting Chief Justice)

Learned Counsel appearing for the appellants seeks to withdraw the

writ appeals with liberty to approach before the Labour Court and the

learned counsel has made an endorsement to that effect.

2. In view of the submission made by learned counsel for the appellant

and the endorsement made by the learned counsel for the appellant to that

effect, the writ appeals stand dismissed as withdrawn. As observed by the

writ court, it is open to the appellants to approach before the Labour Court

seeking their remedy. There will no order as to costs. Consequently, WMP

Nos.2607 and 18677 of 2024 are closed.

                                                                           (D.K.K., ACJ.)          (P.B.B.,
                     J.)
                                                                                   02.09.2024

                     Index        : Yes/No
                     Neutral Citation : Yes/No

https://www.mhc.tn.gov.in/judis WA Nos.2607 and 2609 of 2024

mrn THE HON'BLE ACTING CHIEF JUSTICE and P.B. BALAJI, J.

(mrn)

WA Nos.2607 and 2609 of 2024

02.09.2024

https://www.mhc.tn.gov.in/judis WA Nos.2607 and 2609 of 2024

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