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Madras High Court

M.Nagarajan vs The Director Of Collegiate Education on 14 September, 2022

Author: S.M.Subramaniam

Bench: S.M. Subramaniam

                                                                              W.P.No.23766 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 14.09.2022

                                                    CORAM

                                  THE HONOURABLE MR. JUSTICE S.M. SUBRAMANIAM

                                              W.P.No.23766 of 2017


                M.Nagarajan                                                      ... Petitioner

                                                      Vs.

                1.The Director of Collegiate Education,
                  DPI Campus,
                  College Road,
                  Chennai – 600 006.

                2.The Joint Director of Collegiate Education,
                  Chennai Region,
                  Saidapet,
                  Chennai – 600 015.

                3.The Correspondent,
                  YMCA College of Physical Education,
                  No.49 A, Anna Salai, Nandhanam,
                  Chennai – 600 035.                                         ... Respondents


                Prayer: Writ Petition is filed under Article 226 of the Constitution of India
                for issuance of a Writ of Mandamus, directing the 1st respondent to pass
                orders for approval of appointment of petitioner in the post of Marker from
                the date of initial appointment on 04.07.2001 based on the application
                lastly submitted by 3rd respondent in letter No. Nil dated 08.02.2013 and
                as per the proposal forwarded by 2nd respondent to 1st Respondent in
                Na.Ka.No. 01179/E3/2013 dated 22.04.2013 with all consequential and


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https://www.mhc.tn.gov.in/judis
                                                                                W.P.No.23766 of 2017


                other attendant benefits including payment of arrears of salary to the
                petitioner from the date of initial appointment, within a time frame to be
                fixed by this Court.



                                     For Petitioner    : Mr.S.Nedunchezhiyan

                                     For Respondents : Mr.T.M.Rajangam
                                                       Government Advocate
                                                       for R1 & R2

                                                        No Appearance for R3


                                                      ORDER

The learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition. He has also made an endorsement to that effect.

2.In view of the endorsement made by the learned counsel appearing for the petitioner, this writ petition is dismissed as withdrawn. No Costs.




                                                                                   14.09.2022

                Internet  : Yes
                Index     : Yes

Speaking Order / Non Speaking Order ssr/sha 2/4 https://www.mhc.tn.gov.in/judis W.P.No.23766 of 2017 To

1.The Director of Collegiate Education, DPI Campus, College Road, Chennai – 600 006.

2.The Joint Director of Collegiate Education, Chennai Region, Saidapet, Chennai – 600 015.

3.The Correspondent, YMCA College of Physical Education, No.49 A, Anna Salai, Nandhanam, Chennai – 600 035.

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https://www.mhc.tn.gov.in/judis W.P.No.23766 of 2017 S.M.SUBRAMANIAM, J.

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