Madras High Court
S.Sudhakar vs The Manonmaniam Sundaranar University on 19 December, 2016
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 19.12.2016 CORAM THE HON'BLE Mr.JUSTICE R.SURESH KUMAR W.P.(MD) No.4832 of 2013 S.Sudhakar Associate Professor The Manonmaniam Sundaranar University Abishekapatti, Tirunelveli ... Petitioner -vs- 1.The Manonmaniam Sundaranar University Rep. by its Registrar, Abishekapatti, Tirunelveli Tirunelveli District 2.The Registrar (i/c) Manonmaniam Sundaranar University Abishekapatti, Tirunelveli ... Respondents Prayer: Writ Petition filed under Article 226 of the Constitution of India for issuance of a writ of Certiorarified Mandamus to call for the records relating to the impugned order passed by the 2nd respondent Registrar (in- charge) in Ref. No.MSU/R/ESTT/T/READER/2013 dated 26.02.2013 and the consequential show cause notice issued by him in Ref.No.MSU/R/ESTT/T/READER PAY FIXATION/2013 dated 28.02.2013 quash the same and further direct the respondents to continue to keep the petitioner in position as Associate Professor with all attendant benefits admissible for the said post including salary and allowances from the date of the redesignation on 27.09.2007. !For Petitioner : Mr.S.Xavier Rajini ^For Respondents : M/s.Ajmal Associates :ORDER
The learned counsel for the petitioner sought permission of this Court to withdraw the writ petition. He has also circulated a letter dated 15.12.2016 to the Registry and also made an endorsement to that effect.
2. In view of the letter circulated to the Registry and endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently connected Miscellaneous Petition is closed.
To
1.The Registrar, Manonmaniam Sundaranar University Abishekapatti, Tirunelveli Tirunelveli District
2.The Registrar (i/c) Manonmaniam Sundaranar University Abishekapatti, Tirunelveli.