Madras High Court
Arcot Lutheran Church vs The Secretary To Government on 14 July, 2017
Author: N. Kirubakaran
Bench: N.Kirubakaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 14.07.2017 CORAM THE HONOURABLE MR. JUSTICE N.KIRUBAKARAN W.P. No. 8313 of 2010 & M.P.No. 1 of 2010 Arcot Lutheran Church rep. by its Secretary, Mr. Richard Baskaran, 9, ALC Campus, Cuddalore. ..Petitioner Vs. 1. The Secretary to Government, Education Department, Fort St. George, Chennai 600 009. 2. Elementary Education Director, O/o Directorate of Elementary Education, DPI Campus, Nungambakkam, Chennai 600 006. 3. District Elementary Education Officer, DPI campus, Nungambakkam, Chennai 600 006. ..Respondents Prayer: Petition under Article 226 of the Constitution of India praying for issue of a Writ of Certiorarified Mandamus to call for the records on the file of the 3rd respondent pertaining to the orders bearing reference Na.Ka.No. 1999/A/2009 dated 09.10.2009 and O.Mu. No. 2027/A1/2009 dated 14.12.2009, N. KIRUBAKARAN,J. nv both issued by the 3rd respondent herin and quash the same and direct the 3rd respondent to approve the transfer application of Roselin Beula with effect from 10.06.2009. For Petitioner :: Mr.R. Ramesh For Respondents :: Mr.V. Anandhamoorthy, Additional Govt. Pleader O R D E R
Learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition and he has also made an endorsement to that effect. Accordingly, the writ petition is dismissed as withdrawn. No costs. Connected M.P. is closed.
14.07.2017 nv To
1. The Secretary to Government, Education Department, Fort St. George, Chennai 600 009.
2. Elementary Education Director, O/o Directorate of Elementary Education, DPI Campus, Nungambakkam, Chennai 600 006.
3. District Elementary Education Officer, DPI campus, Nungambakkam, Chennai 600 006.
W.P. No. 8313 of 2010