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Madras High Court

R.Karl Marx vs The Secretary To Government on 28 November, 2023

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                 W.P.No.29941 of 2011


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           DATED : 28.11.2023

                                                CORAM

                     THE HON'BLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY

                                          W.P.No.29941 of 2011
                                          and M.P.No.1 of 2011

                  R.KARL MARX                                    ... Petitioner

                                                  Vs.

                  1. THE SECRETARY TO GOVERNMENT,
                  MUNICIPAL ADMINISTRATION &
                  WATER SUPPLY DEPARTMENT,
                  FORT ST. GEORGE, CHENNAI-9.

                  2. THE COMMISSIONER OF MUNICIPAL
                  ADMINISTRATION, EZHILAGAM,
                  CHENNAI-5.

                  3. THE JOINT DIRECTOR,
                  OFFICE OF THE COMMISSIONERATE
                  OF MUNICIPAL ADMINISTRATION,
                  EZHILAGAM, CHENNAI-5.

                  4. MR. R.S.KRISHNAN,
                  ASSISTANT PROJECT OFFICER,
                  OFFICE OF THE COMMISSIONERATE
                  OF MUNICIPAL ADMINISTRATION,
                  EZHILAGAM, CHENNAI-5.

                  5. THE DIRECTOR,
                  A.M. JAIN INSTITUTE OF MANAGEMENT,
                  MEENAMBAKKAM, CHENNAI-114.



                  Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                 W.P.No.29941 of 2011

                  6. THE PRINCIPAL,
                  A.M. JAIN COLLEGE,
                  (SRI S.S. JAIN EDUCATIONAL SOCIETY, CHENNAI)
                  MEENAMBAKKAM, CHENNAI-114.                                   ... Respondents



                  PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                  to issue a Writ of Quo Warranto directing the 4th respondent to show cause
                  by what authority he claims to hold the post of Assistant Project Officer in
                  the Office of the Commissionerate of Municipal Administration, Ezhilagam,
                  Chepauk, Chennai – 5 and consequently remove the 4 th respondent from that
                  post.


                                    For Petitioner    : Mr.M.Balaji

                                    For Respondents : Mr.T.K.Saravanan
                                                      Govt. Advocate for RR1 to 3

                                                     ORDER

The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the Writ Petition and he has also made an endorsement to that effect.

2. Recording the submission made by the learned counsel for the petitioner and also the endorsement so made, this Writ Petition is dismissed Page 2 of 4 https://www.mhc.tn.gov.in/judis  W.P.No.29941 of 2011 as withdrawn. No costs. Consequently connected miscellaneous petition is closed.

28.11.2023 Jer Index:Yes Speaking Order: No Neutral Citation: No To

1. THE SECRETARY TO GOVERNMENT, MUNICIPAL ADMINISTRATION & WATER SUPPLY DEPARTMENT, FORT ST. GEORGE, CHENNAI-9.

2. THE COMMISSIONER OF MUNICIPAL ADMINISTRATION, EZHILAGAM, CHENNAI-5.

3. THE JOINT DIRECTOR, OFFICE OF THE COMMISSIONERATE OF MUNICIPAL ADMINISTRATION, EZHILAGAM, CHENNAI-5.

https://www.mhc.tn.gov.in/judis  W.P.No.29941 of 2011 D.BHARATHA CHAKRAVARTHY, J., Jer W.P.No.29941 of 2011 28.11.2023 Page 4 of 4 https://www.mhc.tn.gov.in/judis