The Correspondent vs The Chief Educational Officer on 16 July, 2018

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Madras High Court

The Correspondent vs The Chief Educational Officer on 16 July, 2018

Bench: R.Suresh Kumar

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 16.07.2018  

CORAM   

THE HONOURABLE MR.JUSTICE R.SURESH KUMAR              

W.P(MD)No.3620 of 2016   
and 
W.M.P.(MD) Nos.3248 and 5913 of 2016   

The Correspondent, 
St. Peter High School,
Sernthamaram,  
Kadayanallur Taluk,
Tirunelveli District.                                     ... Petitioner

Vs.

1.The Chief Educational Officer,
   Tirunelveli.

2.The District Educational Officer,
   Tirunelveli.                                         ... Respondents

Prayer: This Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorari, calling for the records relating to the
impugned Staff Fixation for the year 2015-2016 issued by the 2nd respondent
vide his proceedings in Mu.Mu.No.3730/A4/2015 dated 19.11.2015 (holding three 
posts of BT Assistants as surplus) and the consequential order issued by the
1st respondent in Na.Ka.No.8175/Aa2/2015 dated 14.01.2016 (deploying one BT  
Assistant in Tamil Namely, Mr.Joseph Jayaseelan from the petitioner school to
another school namely St.Arulappar Higher Secondary School, Avudaiyanur, 
Tirunelveli District, vide his another proceedings in Na.Ka.No.8175/Aa2/2015
dated 14.01.2016 (deploying one BT Assistant in Tamil namely Mrs.Catherin
Christilda from the petitioner school to another school namely, St.Arulappar
Higher Secondary School, Avudaiyanur, Tirunelveli District) and vide his
another proceedings in Na.Ka.No.8175/Aa2/2015 dated 14.01.2016 (deploying one  
BT Assistant in English namely, Mr.Lathis Selvam from the petitioner school
to another school namely Iruthaya Higher Secondary School, Melailanthaikulam,
Tirunelveli District, )Quash the same insofar as it render three posts of BT
Assistants in the petitioner school as surplus and deployment order.

!For Petitioner : Mr.D.Venkatesh 
^For Respondents        : Mrs.S.Srimathy, Spl.G.P.


        
:ORDER

The learned counsel appearing for the petitioner wants to withdraw this writ petition and he has also made an endorsement to that effect in the bundle. Recording the said submission of the learned counsel for the petitioner as well as the endorsement he has made, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are also dismissed.

1.The Chief Educational Officer, Tirunelveli.

2.The District Educational Officer, Tirunelveli.

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