Joyal Joseph vs The Union Of India on 6 December, 2019

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Madras High Court

Joyal Joseph vs The Union Of India on 6 December, 2019

Bench: S.S.Sundar

                                                              W.P.(MD)No.8670 of 2019

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                          DATED: 06.12.2019

                                                CORAM

                              THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                        W.P.(MD)No.8670 of 2019
                                                 and
                                  W.M.P.(MD)Nos.6746 and 6747 of 2019

                      Joyal Joseph                       ... Petitioner

                                                   vs.

                      1.The Union of India,
                        represented by the Secretary,
                        Department of Human Resources Development,
                        New Delhi.

                      2.The Secretary,
                        University Grants Commission,
                        New Delhi.

                      3.The Registrar,
                        India Gandhi National Open University,
                        New Delhi.

                      4.The Distance Education Council,
                        Indira Gandhi National Open University Campus,
                        New Delhi.

                      5.Government of Tamil Nadu,
                        represented by is Secretary,
                        Higher Education Department,
                        Chennai.


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http://www.judis.nic.in
                                                                    W.P.(MD)No.8670 of 2019

                      6.Bharathidasan University,
                        by its Registrar,
                        Center of Distance Education,
                        Tiruchirapalli.                               ... Respondents

                      Prayer:    Writ    Petition   filed   under   Article   226   of   the
                      Constitution of India praying for issuance of a Writ of
                      Certiorarified Mandamus, to call for the records of the second
                      respondent in D.O.F.No.2-6/2016(DEB-II), dated 31.10.2016
                      and quash the same as illegal and to direct the first
                      respondent to issue all the documents to the petitioner
                      without mentioning mode of delivery ODL/Distance on all
                      documents issued to him.

                                For Petitioner      :Mr.Madhu
                                                    for S.Muthukrishnan
                                For   R1            :Mr.S.Paramasivam
                                For   R2            :Mr.B.Vijay Karthikeyan
                                For   R3 and R4     :Mr.V.Pannerselvam
                                For   R5            :Mr.A.K.Baskara Pandian
                                                      Special Government Pleader
                                                        ***


                                                    ORDER

Today when the Writ Petition is taken up for hearing, the learned counsel for the petitioner seeks permission of this Court to withdraw this Writ Petition and he has also made an endorsement to that effect.

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http://www.judis.nic.in W.P.(MD)No.8670 of 2019

2.Recording the same, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.

Index :Yes/No 06.12.2019 Internet : Yes/No cmr To The Secretary, Government of Tamil Nadu, Higher Education Department, Chennai.

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http://www.judis.nic.in W.P.(MD)No.8670 of 2019 S.S.SUNDAR, J.

cmr W.P.(MD)No.8670 of 2019 06.12.2019 4/4 http://www.judis.nic.in

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