Madras High Court
M.G.Arul Arasu vs Paavai Vidhyashram Senior Secondary ... on 26 November, 2019
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.20858 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.11.2019
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.20858 of 2019
M.G.Arul Arasu ...Petitioner
Vs.
1.Paavai Vidhyashram Senior Secondary School
Represented by its Director
Paavail Vidhya Nagar
NH-7, R.Pulliyampatti
Puduchatram
Namakkal 636 018
2.Central Board of School Education
Represented by its South Regional Officer
Plot No.1630-A, 1st Block
16th Main Road, Anna Nagar West
Chennai 600 040 ...Respondents
Prayer: The writ petition filed under Article 226 of the
Constitution of India, to issue a writ of Certiorarified Mandamus, to call
for the entire records relating to 1st Respondent's order dated
30.04.2019 and quash the same and to reinstate the petitioner in the
service will all the consequential benefits.
For Petitioner : Mr.V.Gangatharan
For Respondents : Mr.S.R.Rajagopal, AAG
Assisted by R.Gunalan for R1
Mr.G.Nagarajan for R2
http://www.judis.nic.in
W.P.No.20858 of 2019
M.DHANDAPANI, J.
kas
ORDER
The learned counsel for the petitioner seeks permission of this court to withdraw this writ petition and he has also made an endorsement to that effect in the bundle.
2.In view of the endorsement made by the learned counsel for the petitioner, this Writ Petition stands dismissed as withdrawn.
No costs.
26.11.2019 kas To
1.The Director Paavai Vidhyashram Senior Secondary School Paavail Vidhya Nagar NH-7, R.Pulliyampatti Puduchatram Namakkal 636 018
2.Central Board of School Education Represented by its South Regional Officer Plot No.1630-A, 1st Block 16th Main Road, Anna Nagar West Chennai 600 040 W.P.No.20858 of 2019 http://www.judis.nic.in