Madras High Court
K.Krishnamurthy vs The Union Of India on 9 February, 2017
Author: K.K. Sasidharan
Bench: K.K.Sasidharan, V.Parthiban
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 09.02.2017 CORAM: THE HON'BLE MR.JUSTICE K.K.SASIDHARAN AND THE HON'BLE MR.JUSTICE V.PARTHIBAN W.P.No.3542 of 2013 and MP.No.1 of 2013 1.K.Krishnamurthy 2.N.Ravishankar 3.T.Selvam ...Petitioners vs. 1.The Union of India, Represented by the Secretary to Government, Home Department, Government of Union Territory of Puducherry Puducherry. 2.The Inspector General of Police, Police Department, Puducherry. 3.The Senior Superintendent of Police (Head Quarters) Police Department, Puducherry. 4.S.Selvanathan 5.A.Balasubramanian 6.V.Renjith 7.T.Manivannan 8.M.Dasarathan 9.E.Dhatchinamurthy 10.The Central Administrative Tribunal Additional Bench at Chennai, Rep. by its Registrar, Chennai - 600 104. ...Respondents Writ Petition filed under Article 226 of the Constitution of India seeking a writ of Certiorarified mandamus, calling for the records on the file of the tenth respondent, dated 27.11.2012 in O.A.No.470 of 2010 and quash the same and consequently direct the respondents 1 to 3 to fix the seniority of 1999 selectees in accordance with the rotation of vacancies and above the later selectees. For Petitioners : Mr.Bharathachakravarthy for M/s.Sai Bharath and Ilan For Respondents : Mr.ManisundarGopal for R1 Mr.Syed Mustafa, Spl.G.P. for R2 and R3 Mr.M.Gnanasekar for RR4,5,8 and 9 R10 - Tribunal R6 - Not ready in Notice O R D E R
K.K. SASIDHARAN,J.
The learned counsel for the petitioners made an endorsement indicating that he is withdrawing the writ petition, in view of the subsequent developments and more particularly, the order passed by the respondents dated 18 August 2015, pursuant to the order in W.P.No.2684 of 2013, with liberty to challenge the proceedings, if the parties are so advised.
2. In view of the endorsement so made, the writ petition is dismissed as withdrawn with liberty. No costs. Consequently, connected miscellaneous petition is closed.
(K.K.SASIDHARAN, J.) (V.PARTHIBAN, J.) 9 February 2017 svki To
1.The Secretary to Government, The Union of India, Home Department, Government of Union Territory of Puducherry Puducherry.
2.The Inspector General of Police, Police Department, Puducherry.
3.The Senior Superintendent of Police (Head Quarters) Police Department, Puducherry.
4.The Registrar, The Central Administrative Tribunal Additional Bench at Chennai, Chennai - 600 104.
K.K.SASIDHARAN,J.
and V.PARTHIBAN,J.
(svki) W.P.No.3542 of 2013 09.02.2017 http://www.judis.nic.in