Madras High Court
R.Govindaraj vs University Grants Commission on 23 March, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED :23.03.2018 CORAM THE HON'BLE MR.JUSTICE R.MAHADEVAN W.P.No.5227 of 2018 R.Govindaraj .. Petitioner vs 1.University Grants Commission, South Campus, University of Delhi, Benito Juarez Marg, New Delhi, Delhi-110 021. 2.The Registrar, Saveetha School of Law, Saveetha University, No.162, Poonamallee High Road, Velappanchavadi, Chennai-600 077. 3.The Principal, Saveetha School of Law, Saveetha University, No.162, Poonamallee High Road, Velappanchavadi, Chennai-600 077. .. Respondents Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus directing the 3rd respondent to return the original certificates viz., X Marksheet, XII Marksheet, Community Certificate, Birth Certificate, Transfer certificate of the petitioner's daughter G.Tharani and also to refund the tuition fees and other charges collected from the petitioner forthwith. R.MAHADEVAN, J. sk For Petitioner :Mr.A.Selvendran For R1 :Mr.P.R.Gopinathan For R2 & R3 :Mr.Saravanan O R D E R
The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect in the petition.
2.In view of the same, the writ petition is dismissed as withdrawn. No costs. 23.03.2018 sk/kak Index:Yes/No To
1.University Grants Commission, South Campus, University of Delhi, Benito Juarez Marg, New Delhi, Delhi-110 021.
2.The Registrar,Saveetha School of Law, Saveetha University, No.162, Poonamallee High Road, Velappanchavadi, Chennai-600 077.
3.The Principal, Saveetha School of Law, Saveetha University, No.162, Poonamallee High Road, Velappanchavadi, Chennai-600 077.
W.P.No.5227 of 2018