Madras High Court
M.William Muller vs Kendriya Vidyalaya Iit on 9 November, 2017
Author: N. Kirubakaran
Bench: N. Kirubakaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 09.11.2017 CORAM THE HONOURABLE MR. JUSTICE N. KIRUBAKARAN W.P.No.18273 of 2017 and W.P.No.18202 of 2017 M.William Muller ...Petitioner in W.P.No.18273 of 2017 K.Arumugam ...Petitioner in W.P.No.18202 of 2017 -vs- 1.Kendriya Vidyalaya IIT, rep.by the Principal, IIT Campus, Chennai-600 036. 2.Kendriya Vidyalaya Sangathan , 18, Institutional area, Shaheed Jeet Singh Marg, New Delhi 110 016, India. 3.The Secretary, Union Ministry of Human Resources Development, Shastri Bhawan, New Delhi 110 001. ...Respondents in W.P.No.18273 of 2017 1.The Principal Kendriya Vidyalaya CLRI, Adyar, Chennai-600 020. 2.The Joint Secretary and Regional Officer, Central Board of Secondary Education, New No.3, Old No.1630A, J Block, 16th Main Road, Anna Nagar West, Chennai-600 040. 3.The Chairman, Central Board of Secondary Education, Head Office, Shiksha Kendra, No.2, Community Center, Preet Vihar, Delhi-110 092. 4.The Secretary, Union Ministry of Human Resources Development, Shastri Bhawan, New Delhi-110 001. ...Respondents in W.P.No.18202 of 2017 Prayer in W.P.No.18273 of 2017: Writ Petition filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus, directing the respondents to promote the petitioner's son W.R.Abraham Manova to Class X on the basis of his overall grades or in the alternative allow his son to write another improvement examination as contemplated in Rule 106(2)(f)(a) of the Revised Education Code for Kendriya Vidyalaya Sangathan in an independent place other than the 1st respondent's premises and corrected by an impartial and independent examiner and consider the Class IX results afresh based on the results obtained therein. Prayer in W.P.No.18202 of 2017: Writ Petition filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus, directing the 1st respondent to promote the petitioner's son A.Shree Raghul from Class IX Standard to X Standard in accordance with the CBSE Rules and Regulations. For Petitioners : Ms.V.Sudha for Ms.R.Varalakshmi in W.P.No.18273 of 2017 Mr.J.Vivekanandan in W.P.No.18202 of 2017 For Respondents : Mr.M.Vaithiyanathan for R1 & R2 in W.P.No.18273 of 2017 and for R1 in W.P.No.18202 of 2017 Mr.G.Nagarajan for R2 & R3 in W.P.No.18202 of 2017 Mr.Su.Srinivasan for R3 in W.P.No.18273 of 2017 and for R4 in W.P.No.18202 of 2017 COMMON ORDER
The learned counsel appearing for the petitioners seeks permission of this Court to withdraw the Writ Petitions. They have also made endorsement to that effect.
In view of the endorsement made by the learned counsel appearing for the petitioners, these Writ Petitions are dismissed as withdrawn. No costs.
09.11.2017 Index : Yes/No Internet : Yes/No mps To
1.Kendriya Vidyalaya IIT, rep.by the Principal, IIT Campus, Chennai-600 036.
2.Kendriya Vidyala Sangathan , 18, Institutional area, Shaheed Jeet Singh Marg, New Delhi 110 016, India.
3.The Secretary, Union Ministry of Human Resources Development, Shastri Bhawan, New Delhi 110 001.
4.The Principal Kendriya Vidyalaya CLRI, Adyar, Chennai-600 020.
5.The Joint Secretary and Regional Officer, Central Board of Secondary Education, New No.3, Old No.1630A, J Block, 16th Main Road, Anna Nagar West, Chennai-600 040.
6.The Chairman, Central Board of Secondary Education, Head Office, Shiksha Kendra, No.2, Community Center, Preet Vihar, Delhi-110 092.
N. KIRUBAKARAN, J, mps W.P.No.18273 of 2017 and W.P.No.18202 of 2017 09.11.2017