Madras High Court
Dr.A.Vadivel vs The Chairman on 13 February, 2018
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 13.02.2018 CORAM THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN W.P.(MD)No.6158 of 2017 and W.M.P. (MD). Nos. 4843 to 4846 of 2017 Dr.A.Vadivel .. Petitioner Vs. 1.The Chairman, Board of Governors, National Institute of Technology, Tanjore Road, Tiruchirappalli. 2.The Director, National Institute of Technology, Tanjore Road, Tiruchirappalli. 3.The Registrar, National Institute of Technology, Tanjore Road, Tiruchirappalli. 4.The Internal Complaints Committee, National Institute of Technology, Tanjore Road, Tiruchirapalli. .. Respondents PRAYER: Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorarified Mandamus, to call for the records pertaining to suspension order issued in F.No.2-11/NITT/ Regr/2016 dated: 22.12.2016 by the third respondent/The registrar, National Institute of Technology, Thiruchirappalli, appointment order of the Internal Complaints Committee as Inquiring Authority in F.No. 2-11/NITT/Regr/2016 dated 11.01.2017 issued by the third respondent/the Registrar National of Technology, Tiruchirappalli findings of the Inquiring Authority/National Institute of Technology, Tiruchirappalli included in Inquiry Report dated 17.03.2017 and show cause notice issued by the third respondent in his file No.2- 11/NITT/Regr./2017, dated 29.03.2017 proposing penalty and quash the same and direct the second respondent to constitute Internal Complaints Committee afresh in accordance with law to try the allegations leveled against the petitioner under the Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 by the complainant. !For petitioner : Mr. R.Ramachandran ^For R-1 to R-3 : Mr. J.Maria Roseline for Mr.Sri Balaji For R-4 : No appearance :ORDER
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect.
2.Permission is granted.
3.Recording the said submission and endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs.
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