Madras High Court
M.Jayachandran vs The Managing Director on 18 February, 2019
Author: R.Mahadevan
Bench: R.Mahadevan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.02.2019
CORAM:
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
WP(MD)No.13581 of 2017
M.Jayachandran ... Petitioner
Vs.
1.The Managing Director,
Tamil Nadu Civil Supply Corporation (TNCSC),
Chennai – 10.
2.The Regional Manager,
Tamil Nadu Civil Supply Corporation(TNCSC),
Dindigul Region,
Dindigul. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the 2nd respondent
to release the leave surrender amount on the basis of the petitioner's
representation dated 27.03.2017 within the time stipulated by this Court.
For Petitioner : Mr.G.Gomathi Sankar
For Respondents : No appearance
ORDER
The learned Counsel appearing for the petitioner would submit that the matter has become infructuous and hence, nothing survives for adjudication.
http://www.judis.nic.in 2
2.In view of the submission this writ petition is dismissed as infructous. No costs.
Index : Yes / No 18.02.2019 Internet : Yes / No dsk To
1.The Managing Director, Tamil Nadu Civil Supply Corporation (TNCSC), Chennai – 10.
2.The Regional Manager, Tamil Nadu Civil Supply Corporation(TNCSC), Dindigul Region, Dindigul.
http://www.judis.nic.in 3 R.MAHADEVAN.J., dsk ORDER MADE IN WP(MD)No.13581 of 2017 18.02.2019 http://www.judis.nic.in