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[Cites 1, Cited by 0]

Madras High Court

M.Chitradevi vs The Principal Secretary (Industries) on 4 December, 2024

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                         W.P.(MD)No.24898 of 2019

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 04.12.2024

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                            W.P.(MD)No.24898 of 2019
                                                      and
                                    W.M.P.(MD)Nos.21497 of 2019 and 1627 of 2021

                     M.Chitradevi                                        ... Petitioner

                                                         versus

                     1. The Principal Secretary (Industries),
                        Government of Tamilnadu
                          cum the Chairman,
                        M/s.Tamilnadu News Print and Papers Ltd.,
                        Fort St. George, Secretariat,
                        Chennai – 600 009.

                     2. The Secretary & Correspondent,
                        TNPL School Society,
                        Kagithapuram – 639 136
                        Karur District.

                     3. T.Valliammal
                        Principal,
                        TNPL Matriculation Schools &
                                   TNPL Public School,
                        Kagithapuram – 639 136
                        Karur District.




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https://www.mhc.tn.gov.in/judis
                                                                                 W.P.(MD)No.24898 of 2019

                     4. Thiru R.Shivakumar,
                        Enquiry Officer,
                        TNPL Matriculation Schools &
                                 TNPL Public School,
                        Kagithapuram – 639 136
                        Karur District.                                          ... Respondents

                                  Writ Petition filed under Article 226 of the Constitution of India,
                     seeking for the issuance of Writ of Certiorari, to call for the records relating
                     to the impugned show cause notice in TNPLSS/SCN1/MCD/2019-20 dated
                     07.11.2019           and    consequential   impugned     enquiry      notice     in
                     TNPLSS/ENQ1/MCD/2019-20, dated 14.11.2019 issued by the 2nd
                     respondent and quash the same.


                                       For Petitioner    : M/s.D.Rukmani

                                       For R1 and R2     : Mr.G.V.Vairam Santhosh,
                                                           Additional Government Pleader
                                       For R3            : Mr.M.P.Senthil
                                       For R4            : No appearance


                                                            ORDER

The petitioner, a Secondary Grade Teacher in TNPL School, has filed this writ petition as against the show cause notice dated 07.11.2019 issued by the 2nd respondent and the enquiry notice dated 14.11.2019 issued by the 2nd respondent. This Court has entertained this writ petition, admitted it and granted an order of interim stay on 25.11.2019.

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2. When this writ petition was taken up for hearing on 27.11.2024, a representation was made by another counsel on behalf of the petitioner for withdrawing this writ petition. This Court has insisted for appearance of the learned counsel on record for the petitioner before this Court. But, the learned counsel on record did not appear before this Court. A letter dated 27.11.2024 has been circulated in the name of the learned counsel on record for the petitioner. But, the signature of Ms.D.Rukmani found in the writ petition papers and vakalath is different from the signature found in the letter dated 27.11.2024. Therefore, this Court, by order dated 27.11.2024 directed the Registry to verify the same and file a report.

3. Pursuant to the direction of this Court, the Registry has conducted an enquiry and submitted a report before this Court. A perusal of the report reveals that some mistake has been committed in filing this writ petition in a casual manner. Further, probing of this matter would affect the career of the counsel. Therefore, this Court is not inclined to pass any order for further probe into this matter.

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4. The petitioner is also present before this Court. The petitioner states that she is inclined to withdraw this writ petition and she has also given a letter to that effect. Since the petitioner herself is withdrawing the writ petition, this writ petition is dismissed as withdrawn.

5. The counsels must realize that they are having certain responsibilities towards this Institution. The reputation of this Institution lies on every member of this Institution. The Advocates are considered to be one of a pillar of this Institution. Whenever they are enjoying the privilege, they must also understand their responsibilities towards this Institution. The Bar Associations have to advise their members about their responsibilities towards this institution. No costs. Consequently, connected miscellaneous petitions are closed.

04.12.2024 ogy NCC : Yes / No. Index : Yes / No. Internet : Yes / No. 4/6 https://www.mhc.tn.gov.in/judis W.P.(MD)No.24898 of 2019 To

1. The Principal Secretary (Industries), Government of Tamilnadu cum the Chairman, M/s.Tamilnadu News Print and Papers Ltd., Fort St. George, Secretariat, Chennai – 600 009.

2. The Secretary & Correspondent, TNPL School Society, Kagithapuram – 639 136 Karur District.

3. T.Valliammal Principal, TNPL Matriculation Schools & TNPL Public School, Kagithapuram – 639 136 Karur District.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.24898 of 2019 B.PUGALENDHI, J.

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