Madras High Court
T.Raja Sundaram vs The State Of Tamil Nadu on 3 March, 2016
Author: T. Raja
Bench: T. Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 03.03.2016 CORAM THE HONOURABLE MR.JUSTICE T. RAJA W.P. No.19649 of 2010 T.Raja Sundaram ... Petitioner -vs- 1.The State of Tamil Nadu, rep. by Additional Director (Polytechnic), (Office of the Director of Technical Education), Chennai-600 025. 2.The Commissioner, Directorate of Technical Education, Chennai-600 025. 3.The Correspondent, NMS Kamaraj Polytechnic, Pazhavilai, Kanyakumari District 629 501. ... Respondents Prayer: Petition filed under Article 226 of the Constitution of India praying to issue a writ of mandamus directing the third respondent to promote and appoint the petitioner permanently in the available vacancy for the post of Workshop Instructor as per letter dated 16.06.2010. For Petitioner : Mr.P.Neethi Kumar for M/s.Waron and Sai Rams For Respondents : Mr.P.Chinnadurai, Government Advocate for R1 and R2 Mr.K.Balaji for R3 T. RAJA,J vga O R D E R
Learned Counsel appearing for the petitioner seeks permission to withdraw the Writ Petition and he has also made an endorsement to that effect. In view of the same the Writ Petition stands dismissed as withdrawn. No costs.
03.03.2016 4/4 vga To
1.The State of Tamil Nadu, rep. by Additional Director (Polytechnic), (Office of the Director of Technical Education), Chennai-600 025.
2.The Commissioner, Directorate of Technical Education, Chennai-600 025.
3.The Correspondent, NMS Kamaraj Polytechnic, Pazhavilai, Kanyakumari District 629 501.
W.P. No.19649 of 2010