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Madras High Court

M.B. Sheela vs The Member Secretary on 27 April, 2022

Author: Mohammed Shaffiq

Bench: Mohammed Shaffiq

                                                                                 W.P. No.32164 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 27.04.2022

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                               W.P. No.32164 of 2013
                                                       and
                                                 M.P.No.1 of 2013

                     M.B. Sheela                                               ... Petitioner

                                                         Vs.

                     1.The Member Secretary
                       Pondicherry Institute of Post Matric
                       Technical Education ( PIPMATE)
                       sponsored b the Government of Puducherry
                        Lawspet, Puducherry-8

                     2. All India Council for Technical Education,
                        I.G.Sports complex I.P.Estate,
                        New Delhi 110 002.                               ... Respondents


                     PRAYER: Writ Petition filed under Article 226 of the Constitution of

                     India, praying to issue a Writ of declaration declaring the circular of 1st

                     Respondent        dated   18.11.2013      bearing    No.A/13/1/4/PIPMATE

                     /2013/A1/PF/999 is null and void since the circular is passed without

                     following the Notification issued by the 2nd Respondent dated 05.03.2010

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      W.P. No.32164 of 2013

                     published in Part III Section-IV of Gazettee of India extraordinary as far as

                     the date of implementation of revised pay of arrears (v) anomalies, if any, in

                     the implementation of this Scheme may be brought to the notice of the

                     Department of Higher Education. Ministry of Human Resource Department

                     and AICTE, for clarification and pass orders.

                                        For Petitioner           : Mr.A.R. Nixon

                                        For Respondent-1         : Mr.T.M. Naveen
                                        For Respondent-2         : No Appearance.

                                                             ORDER

The learned Counsel for the petitioner seeks permission of this Court to withdraw the writ petition.

2. Recording the submission made by the learned counsel for the petitioner, the writ petition stands dismissed as withdrawn. No Costs.

Consequently connected miscellaneous petition is closed.

27.04.2022 Speaking (or) Non Speaking Order Index : Yes/ No smn Note: Registry is directed to issue order copy on 28.04.2022 2/4 https://www.mhc.tn.gov.in/judis W.P. No.32164 of 2013 To

1.The Member Secretary Pondicherry Institute of Post Matric Technical Education ( PIPMATE) sponsored b the Government of Puducherry Lawspet, Puducherry-8

2. All India Council for Technical Education, I.G.Sports complex I.P.Estate, New Delhi 110 002.

3/4

https://www.mhc.tn.gov.in/judis W.P. No.32164 of 2013 MOHAMMED SHAFFIQ, J.

smn W.P. No.32164 of 2013 and M.P.No.1 of 2013 27.04.2022 4/4 https://www.mhc.tn.gov.in/judis