T. PAULRAJ Vs. SECRETARY, SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) THE learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition. 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IN view of the endorsement made by the learned counsel appearing for the petitioner, the writ petition is dismissed as withdrawn.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 petition is also dismissed.