Madras High Court
G.Murugendran vs Union Of India on 12 January, 2017
Author: B.Rajendran
Bench: B.Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 12.01.2017 CORAM: The Honourable Mr. Justice B.RAJENDRAN WRIT PETITION No.44256 of 2016 G.Murugendran ... Petitioner vs. 1. Union of India, rep. by its Secretary, Ministry of Education and Human Resources, New Delhi - 110 001. 2. The Government of Tamil Nadu, rep. by its Secretary, Department of School Education, Fort St. George, Chennai 600 009. 3. The Principal, Sishya, KIT Thomas Education Society, No.15, Padmanabha Nagar, Adyar, Chennai 600 020. 4. The Admissions Committee, Sishya, KIT Thomas Education Society, No.15, Padmanabha Nagar, Adyar, Chennai 600 020. 5. The Correspondent, Sishya, KIT Thomas Education Society, No.15, Padmanabha Nagar, Adyar, Chennai 600 020. ... Respondents Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of mandamus directing the 3rd, 4th and 5th respondents/School to admit the petitioner's son Master Vijayendran (3 years and 3 months) in L.K.G. in the year 2017 pursuant to the Fee Receipt issued by the 3rd respondent. For Petitioner : Mr.G.Muruganandam, Party-in-Person For 1st Respondent : Mr.K.Srinivasamurthy, O R D E R
Learned counsel for the petitioner seeks permission of this Court to withdraw this Writ Petition. He has also made an endorsement in the court bundle to that effect.
2. In view of the above, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected W.M.P.No.38101 of 2016 is closed.
aeb 12.01.2017 Note to Registry:
Issue copy of this order on or before 17.01.2017.
To:
1. The Secretary, Union of India, Ministry of Education and Human Resources, New Delhi - 110 001.
2. The Secretary, Government of Tamil Nadu, Department of School Education, Fort St. George, Chennai 600 009.
B.RAJENDRAN,J.
(aeb) Order in W.P.No.44256 of 2016 12.01.2017 http://www.judis.nic.in