Madras High Court
R.M.Abdul Bari vs Sathiyakeerthi ...First on 30 July, 2021
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram, B.Pugalendhi
W.A(MD)NO.129 OF 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.07.2021
CORAM:
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
AND
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.A(MD)NO.129 OF 2017
and
C.M.P(MD)No.1273 of 2017
1.R.M.Abdul Bari
Assistant Divisional Fire Officer,
Fire and Rescue Services,
Athipattu, Chennai Sub-Urban Division,
Chennai :Ist Appellant/Third Respondents
2.T.Venkataraman,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Date Base Holder,
Office of the Joint Director of Fire and Rescue Services
Department,
Northern Region,
Chennai-6.
3.Chandrakumar,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Dindigul.
4.Mukundan,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Dindigul.
5.Manikandan,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Virudhunagar.
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W.A(MD)NO.129 OF 2017
6.Hukim Basha
Assistant Divisional Officer,
Fire and Rescue Services Department,
Ramanathapuram.
7.S.Saravanan,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Cuddalore.
8.Murugesan
Assistant Divisional Officer,
Fire and Rescue Services Department,
Salem.
9.Logidass
Assistant Divisional Officer,
Fire and Rescue Services Department,
Tuticorin. ....Appellants 2 to 9/Respondents 7
to 14.
.vs.
1.Sathiyakeerthi ...First Respondent/Petitioner
2.The Director of Fire Services,
Directorate of Fire Services and Rescue Department,
Egmore, Chennai-8.
3.The Secretary,
Tamil Nadu Public Service Commission,
Chennai. ...Respondents 2 and 3/Respondents
1 and 2
4.K.Kumar
Assistant Divisional Officer,
Fire and Rescue Services Department,
North Chennai District,
Chennai.
5.S.Kalyanakumar
Assistant District Officer
Fire and Rescue Services Department,
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W.A(MD)NO.129 OF 2017
Kanyakumari District.
6.P.Krishnamoorthy,
Assistant District Officer,
Fire and Rescue Services Department,
Dindigul District. ....Respondents 4 to 6/Respondents 4
to 6
7.The Government of Tamil Nadu,
represented by its Secretary,
Personnel and Administrative Reforms Department,
Secretariat,
Chennai-9. ...7th Respondent/15th respondent.
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
praying this Court to set aside the order passed by this Court in
W.P(MD)No.16189 of 2012, dated 23.12.2016.
For Appellant :Mr.Saravana Kumar
for M/s.Veera Associates
For Respondent-1 :Mr.J.Anandakumar
For Respondent-3 :Mr.K.K.Senthil
JUDGMENT
************* [Judgment of the Court was made by K.KALYANASUNDARAM,J.] The learned counsel for the appellant has circulated a letter dated 29.7.2021to the Registry, seeking permission of this Court to withdraw this Writ Appeal. The said letter is placed on record.
2.In view of the same, the Writ Appeal is dismissed as 3/5 https://www.mhc.tn.gov.in/judis/ W.A(MD)NO.129 OF 2017 withdrawn. No costs. Consequently, connected Civil Miscellaneous Petition is dismissed.
[M.K.K.S.,J.] & [B.P.,J.] 30.07.2021 Index:Yes/No Internet:Yes/No vsn To
1.The Director of Fire Services, Directorate of Fire Services and Rescue Department, Egmore, Chennai-8.
2.The Secretary, Tamil Nadu Public Service Commission, Chennai.
3.The Secretary, Government of Tamil Nadu, Personnel and Administrative Reforms Department, Secretariat, Chennai-9.
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AND B.PUGALENDHI, J.
vsn JUDGMENT MADE IN W.A(MD)No.129 of 2017 30.07.2021 5/5 https://www.mhc.tn.gov.in/judis/