Madras High Court
D.Nirmal Singh Rajbel vs Ymca College Of Physical Education on 12 September, 2024
W.P.No.26046 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.09.2024
CORAM:
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.No.26046 of 2015
and
M.P.Nos.1 to 3 of 2015
D.Nirmal Singh Rajbel ....Petitioner
Vs
YMCA College of Physical Education
( Affiliated to Tamil Nadu Physical Education
Sports University)
Rep. By its Correspondent & Secretary
No.497, Anna Salai,
Nandanam, Chennai – 600 035. ....Respondent
PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
pleased to issue a Writ of Certiorarified Mandamus to call for records
relating to the respondent's order dated 11.08.2014 bearing letter
No.253/2015 ( OM) and quash the same and consequently direct the
respondent to permit the petitioner to continue in the post held by him prior
to his termination.
For Petitioner : Mr.K.Ajith Kumar
for Mr. Adithya Reddy
For Respondent : Mr. R.Thangavelu
________
https://www.mhc.tn.gov.in/judis
Page 1 of 3
W.P.No.26046 of 2015
ORDER
The Writ Petition has been filed challenging the respondent's order dated 11.08.2014 bearing letter No.253/2015 ( OM) and quash the same and consequently direct the respondent to permit the petitioner to continue in the post held by him prior to his termination.
2. The learned Counsel appearing for the petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement in the petition to that effect.
3. Permission granted. Accordingly, this Writ Petition is dismissed as withdrawn. Consequently, connected miscellaneous petitions are closed. No costs.
12.09.2024 Index :Yes/No Neutral Citation : Yes Speaking order : Yes Sma ________ https://www.mhc.tn.gov.in/judis Page 2 of 3 W.P.No.26046 of 2015 G.ARUL MURUGAN, J Sma W.P.No.26046 of 2015 12.09.2024 ________ https://www.mhc.tn.gov.in/judis Page 3 of 3