Madras High Court
Csi High School vs The Secretary on 5 April, 2019
Author: R.Mahadevan
Bench: R.Mahadevan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.04.2019
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P(MD) No.4150 of 2015
and
MP(MD)No.1 of 2015
CSI High School,
rep.by its Correspondent D.Jeyathilagar,
Batlagundu, Dindigul. ... Petitioner
vs.
1.The Secretary,
School Education Department,
Government of Tamil Nadu,
Secretariat, Fort St. George,
Chennai.
2.The Director of School Education,
College Road, Chennai.
3.The District Educational Officer,
Dindigul District, Dindigul. ... Respondents
Prayer: Writ Petition filed under Article 226 of the
Constitution of India praying to issue a Writ Certiorarified
Mandamus calling for the records relating to the impugned order
passed by the 3rd respondent vide Na.Ka.No.4537/A4/2014 dated
24.12.2014 and quash the same and consequently direct the 3rd
respondent to approve the appointment of Mrs. Sugirthaselvi as B.T.
Assistant (Science) in the petitioner school based on the proposal
submitted by the petitioner school on 27.8.2014 with all
consequential benefits.
For Petitioner : Mr.T.Antony Arulraj
For Respondents : Mrs.S.Srimathy
Special Government Pleader
http://www.judis.nic.in
2
R.MAHADEVAN, J.
mj
ORDER
When the matter is taken up for hearing, the learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition and to that effect he has also circulated a letter to the Registry on 26.11.2018.
2.In view of the submission made by the learned counsel for the petitioner and the letter circulated to the Registry, this writ petition is dismissed as withdrawn. No costs. Consequently, MP(MD)No.1 of 2015 is closed.
05.04.2019 Index: Yes / No Internet: Yes / No mj To
1.The Secretary, School Education Department, Government of Tamil Nadu, Secretariat, Fort St. George, Chennai.
2.The Director of School Education, College Road, Chennai.
3.The District Educational Officer, Dindigul District, Dindigul. http://www.judis.nic.in W.P(MD) No.4150 of 2015