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Madras High Court

The State Of Tamil Nadu vs A.Saminathan on 16 September, 2019

Author: S. Manikumar

Bench: S.Manikumar, D. Krishnakumar

                                                                                 WA No.3053 of 2019




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 16.09.2019
                                                        CORAM:
                                      THE HON'BLE MR.JUSTICE S.MANIKUMAR
                                                      AND
                                    THE HON'BLE MR.JUSTICE D. KRISHNAKUMAR

                                                W.A.No.3053 of 2019
                                              and CMP No.19526 of 2019

                   1. The State of Tamil Nadu
                   rep. by Secretary,
                   Forest Department, Fort St. George,
                   Chennai.

                   2. The Principal Chief Conservator of Forests,
                   Panagal Building,
                   Saidapet, Chennai.

                   3. The Divisional Forest Officer,
                   Afforestation Division,
                   Thiruvannamalai.                                           ... Appellants
                                                          Vs.

                   A.Saminathan                                               ... Respondent

                         Writ Appeal filed under Clause 15 of the Letters Patent against the Order
                   dated 03.09.2014 made in W.P.No.22374 of 2014.


                                       For Appellants     : Mrs.Thanga Vadhana Balakrishnan
                                                            Additional Govt. Pleader (Forests)

                                                 JUDGEMENT

(Order of the Court was delivered by S.MANIKUMAR, J) Instant writ appeal is against the order made in WP No.22374 of 2014 dated 03.09.2014, by which the writ Court directed the appellants to count half of the service rendered by the writ petitioner as Plot Watcher on daily wages http://www.judis.nic.in 1/4 WA No.3053 of 2019 basis from 01.01.1979 to 02.06.2013, along with regular service rendered by him, as qualifying service for calculating pensionary benefits and send proposal to the authority concerned, within a time frame.

2. On this day, when the matter came up for hearing, Mrs.Thanga Vadhana Balakrishnan, learned Additional Government Pleader (Forests) seeks permission to withdraw the appeal. She has also made an endorsement to that effect.

3. Placing on record the above, instant writ appeal is dismissed as withdrawn. No costs. Consequently, the connected civil miscellaneous petition is closed.





                                                                         [S.M.K., J.] [D.K.K., J.]
                                                                                   16.09.2019
                   Index      : Yes/No.
                   Internet   : Yes

Speaking/Non-speaking order ars http://www.judis.nic.in 2/4 WA No.3053 of 2019 To

1. The Secretary, State of Tamil Nadu Forest Department, Fort St. George, Chennai.

2. The Principal Chief Conservator of Forests, Panagal Building, Saidapet, Chennai.

3. The Divisional Forest Officer, Afforestation Division, Thiruvannamalai.

http://www.judis.nic.in 3/4 WA No.3053 of 2019 S. MANIKUMAR, J.

AND D. KRISHNAKUMAR, J.

ars W.A.No.3053 of 2019 and CMP No.19526 of 2019 (2/3) 16.09.2019 http://www.judis.nic.in 4/4