Madras High Court
N.Christy Kamali vs The District Elementary Educational ... on 5 July, 2019
Author: D.Krishnakumar
Bench: D.Krishnakumar
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.07.2019
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
W.P.(MD) No.9829 of 2018
and
W.M.P.(MD)Nos.9037 and 9038 of 2018
N.Christy Kamali .. Petitioner
Versus
1.The District Elementary Educational Officer,
Madurai District,
Madurai.
2.The Additional Assistant Elementary Educational Officer,
Melur,
Madurai.
3.The Correspondent,
CSI Middle School,
Kottakudi,
Melur, Madurai. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India seeking
for issuance of a Writ of Certiorarified Mandamus, to call for the records
relating to the impugned order of the second respondent vide proceedings in
Na.Ka.No.73/Aa/2018, dated 25.01.2018, quash the same and
consequently, direct the respondents 1 and 2 to approve the appointment of
the petitioner as Secondary Grade Assistant Teacher in the third respondent
School with effect from 06.11.2017, with all consequential benefits.
For Petitioner : Mr.C.Fernadas Rathinaraja
For R1 & R2 : Mr.A.Muthukaruppan
Additional Government Pleader
http://www.judis.nic.in
2
D.KRISHNAKUMAR, J.
smn2
ORDER
Learned counsel for the petitioner, on instructions, circulated a Letter dated 03.07.2019 seeking permission of this Court to withdraw this Writ Petition and he has also made an endorsement in the Court bundle to that effect.
2.Recording the abovesaid submission and the endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdra*wn. No costs. Consequently, connected Miscellaneous Petitions are closed.
Index :Yes/No 05.07.2019
Internet:Yes
smn2
To
1.The District Elementary Educational Officer, Madurai District, Madurai.
2.The Additional Assistant Elementary Educational Officer, Melur, Madurai.
W.P.(MD) No.9829 of 2018 http://www.judis.nic.in