S.Yogambal vs The Additional Assistant Elementary
2025 Latest Caselaw 1348 Mad

Madras High Court

S.Yogambal vs The Additional Assistant Elementary on 24 July, 2025

                                                                                        W.P.(MD).No.24833 of 2018

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED             :    24.07.2025

                                                       CORAM

                              THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                        W.P.(MD).No.24833 of 2016
                                                  and
                                        WMP.(MD).No.17951 of 2016

                S.Yogambal,
                Elementary School Headmaster,
                Panchayat Union Elementary School,
                Periya Vadugaptti,
                Karur Union,
                Karur District.                                                 ... Petitioner

                                                            Vs.



                The Additional Assistant Elementary
                Educational Officer,
                Karur Union, Karur District.                                     ... Respondent


                Prayer: Writ Petition filed under Article 226 of the Constitution of India, to
                issue a Writ of Certiorari, or any other Writ or Order or Direction in the nature
                of Writ of Certiorari, calling for the records relating to the impugned
                proceedings in Na.Ka.No.208/A1/2016 dated 07.11.2016 of the respondent
                herein and quash the same and pass such further or other orders as this Court
                may deem fit and proper in the circumstances of the case and thus render
                justice.




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                                                                                       W.P.(MD).No.24833 of 2018

                Prayer in W.M.P.(MD).No.17951 of 2016: Writ Miscellaneous Petition is filed
                praying to grant an interim stay of all further proceedings pursuant to the
                impugned proceedings in Na.Ka.No.208/A1/2016 dated 07.11.2016 of the
                respondent herein.


                          For petitioner   : Mr.T.Pon Ramkumar

                          For Respondent : Mrr.T.Amjad Khan
                                           Government Advocate


                                                      JUDGMENT

When the matter is taken up for hearing today (i.e., 24.07.2025), the

learned counsel for the petitioners seeks permission of this Court to withdraw

this Writ Petition. He has also circulated a letter to the registry, on 23.07.2025.

2. Recording the same, this Writ Petition is dismissed as withdrawn.

There shall be no order as to costs. Consequently, connected Miscellaneous

Petition is closed.

24.07.2025

Neutral Case Citation: Yes/No Index:Yes/No Internet: Yes/No LS

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/07/2025 08:26:18 pm )

To

The Additional Assistant Elementary Educational Officer, Karur Union, Karur District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/07/2025 08:26:18 pm )

Dr.A.D.MARIA CLETE,J.

LS

Judgment made in

24.07.2025

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