Madras High Court
Dr.A.Vadivel vs The Chairman on 13 February, 2018
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.02.2018
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P. (MD) No. 6158 of 2017
and
W.M.P. (MD). Nos. 4843 to 4846 of 2017
Dr.A.Vadivel .. Petitioner
Vs.
1.The Chairman,
Board of Governors,
National Institute of Technology,
Tanjore Road, Tiruchirappalli.
2.The Director,
National Institute of Technology,
Tanjore Road, Tiruchirappalli.
3.The Registrar,
National Institute of Technology,
Tanjore Road, Tiruchirappalli.
4.The Internal Complaints Committee,
National Institute of Technology,
Tanjore Road, Tiruchirapalli. .. Respondents
PRAYER
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Certiorarified Mandamus, to call for the records pertaining
to suspension order issued in F.No.2-11/NITT/ Regr/2016 dated: 22.12.2016 by
the third respondent/The registrar, National Institute of Technology,
Thiruchirappalli, appointment order of the Internal Complaints Committee as
Inquiring Authority in F.No. 2-11/NITT/Regr/2016 dated 11.01.2017 issued by
the third respondent/the Registrar National of Technology, Tiruchirappalli
findings of the Inquiring Authority/National Institute of Technology,
Tiruchirappalli included in Inquiry Report dated 17.03.2017 and show
cause notice issued by the third respondent in his file No.2-
11/NITT/Regr./2017, dated 29.03.2017 proposing penalty and quash the same and
direct the second respondent to constitute Internal Complaints Committee
afresh in accordance with law to try the allegations leveled against the
petitioner under the Sexual Harassment of Women at Workplace (Prevention,
Prohibition and Redressal) Act, 2013 by the complainant.
!For petitioner : Mr. R.Ramachandran
^For R-1 to R-3 : Mr. J.Maria Roseline
for Mr.Sri Balaji
For R-4 : No appearance
:ORDER
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect.
2.Permission is granted.
3.Recording the said submission and endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs.
.