Madras High Court
P.Thiruppathi vs The Principal on 28 January, 2016
Author: D.Hariparanthaman
Bench: D.Hariparanthaman
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.01.2016
CORAM
THE HONOURABLE MR.JUSTICE D.HARIPARANTHAMAN
Writ Petition(MD)No.120 of 2016
and
W.M.P(MD)Nos.98 and 99 of 2016
P.THIRUPPATHI ... PETITIONER
Vs.
THE PRINCIPAL,
GOVERNMENT POLYTECHNIC COLLEGE,
A.KOKKULAM VILLAGE,
CHEKKANURANI,
MADURAI-625 514. ... RESPONDENT
Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Certiorarified Mandamus, to call for the records
pertaining to the impugned notification in No.65/No.1/2015 dated 27.10.2015
issued by the Respondent and quash the same as illegal and consequently to
direct the respondent to issue fresh Corrigendum correcting the errors within
the time stipulated by this Honourable Court.
!For Petitioner : Mr.T.Lajapathi Roy
For Respondent : Mr.T.S.Mohammed Mohideen
Additional Government Pleader
:ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition. Recording his submission, the writ petition is dismissed as withdrawn. Consequently, W.M.P(MD)Nos.98 and 99 of 2016 are closed. No costs.
To THE PRINCIPAL, GOVERNMENT POLYTECHNIC COLLEGE, A.KOKKULAM VILLAGE, CHEKKANURANI, MADURAI-625 514. .