Madras High Court
Vijayaragavan vs The Secretary on 21 June, 2019
Author: V.Parthiban
Bench: V.Parthiban
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :21.06.2019
CORAM
THE HONOURABLE Mr. JUSTICE V.PARTHIBAN
W.P.No.32654 of 2018
Vijayaragavan ... Petitioner
Vs.
1.The Secretary,
Tamil Nadu Public Service Commission,
TNPSC Road, V.O.C. Nagar, Park Town,
Chennai – 600 003.
2.The Principal Secretary to Government,
(FAC) Social Welfare Department
Fort St. George, Chennai – 600 009. ... Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus thereby directing the 1 st
respondent to suitably increase the vacancies of differently abled
candidates from 62 to 68 in view of increase of vacancies from 3463
to 3973 for the post of typist for the post of Group – IV services
2015-2018 and call the petitioner in Register Number 271024295 in
the 1st phase counseling.
For Petitioner : Mrs.S.Bhuvana
For 1st Respondent : Mr.M.Loganathan
For 2nd Respondent : Mr.J.Pothiraj
Special Government Pleader
http://www.judis.nic.in
2
V.PARTHIBAN, J.
Sgl
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition and he has also made an endorsement to that effect in the bundle. Therefore, the Writ Petition is dismissed as withdrawn. No costs.
21.06.2019 Note : Issue today.
Sgl To
1.The Secretary, Tamil Nadu Public Service Commission, TNPSC Road, V.O.C. Nagar, Park Town, Chennai – 600 003.
2.The Principal Secretary to Government, (FAC) Social Welfare Department Fort St. George, Chennai – 600 009.
3.The Government Advocate High Court, Madras.
W.P.No.32654 of 2018http://www.judis.nic.in