M.Rajkumar vs The Principal Secretary To Government on 10 June, 2019

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Madras High Court

M.Rajkumar vs The Principal Secretary To Government on 10 June, 2019

Bench: D.Krishnakumar

                                                        1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 10.06.2019

                                                    CORAM:

                            THE HONOURABLE Mr.JUSTICE D.KRISHNAKUMAR

                                       W.P.(MD)No.18758 of 2018
                                                 and
                                  W.M.P(MD)Nos.20895 & 20896 of 2018

                 M.Rajkumar                                              ... Petitioner
                                                       Vs.

                 1.The Principal Secretary to Government,
                   Department of School Education,
                   Fort St. George, Secretariat,
                   Chennai.

                 2.The State Project Director,
                   Sarva Shiksha Abhiyan,
                   D.P.I.Campus, Nungampakkam,
                   Chennai-600 006.

                 3.The Director of School Education,
                   EVK Sampath Maaligai, DPI Campus,
                   College Road, Nungampakkam,
                   Chennai-600 006.

                 4.The Joint Director of School Education (Personnel),
                   EVK Sampath Maaligai, DPI Campus,
                   College Road, Nungampakkam,
                   Chennai-600 006.

                 5.The Chief Educational Officer,
                   O/o.Chief Educational Officer,
                   Dindigul.                                             ... Respondents


                 PRAYER: Petition is filed under Article 226 of the Constitution of India, to
                 issue a writ of Certiorarified Mandamus, to call for the records relating to the
                 impugned order vide G.O.(ID) No.556, School Education (pa ka 3(2)

http://www.judis.nic.in
                                                        2

                 Department dated 09.08.2018 passed by the first respondent and quash the
                 same and consequently direct the respondents to conduct counselling for
                 transfer and redeployment in accordance with the circular vide         e.f.vz;.
                 2107/m1/gzp/mf,/2014 dated 19.06.2014 issued by the second respondent.


                               For Petitioner   : Mr.D.Shanmugaraja Sethupathi
                               For R1, R3 to R5 : Mrs.S.Srimathy,
                                                 Special Government Pleader


                                                    ORDER

The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition and also gave a letter to the Registry and he has also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel appearing for the petitioner, the writ petition is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petitions are also closed.

10.06.2019 Index:Yes/No Internet:Yes/No am http://www.judis.nic.in 3 To

1.The Principal Secretary to Government, Department of School Education, Fort St. George, Secretariat, Chennai.

2.The Director of School Education, EVK Sampath Maaligai, DPI Campus, College Road, Nungampakkam, Chennai-600 006.

3.The Joint Director of School Education (Personnel), EVK Sampath Maaligai, DPI Campus, College Road, Nungampakkam, Chennai-600 006.

4.The Chief Educational Officer, Dindigul.

http://www.judis.nic.in 4 D.KRISHNAKUMAR, J.

am W.P.(MD)No.18758 of 2018 10.06.2019 http://www.judis.nic.in

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