Madras High Court
P.D.Jeeva vs The Government Of Tamil Nadu on 8 September, 2016
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 08.09.2016 CORAM THE HONOURABLE MR. JUSTICE R.SUBBIAH Writ Petition No.24874 of 2014 P.D.Jeeva ... Petitioner vs. 1.The Government of Tamil Nadu, rep. by its Secretary, Department of Social Welfare and Nutritious Meal Programme(NMPI), Fort St.George, Secretariat, Chennai-600 009. 2.The District Collector, Vellore District, At Vellore. 3.The Block Development Officer, Sholinghur, Vellore District 4.The Head Master, Good Let Higher Secondary School, Sholinghur, Vellore District ... Respondents Writ petition has been filed under Article 226 of the Constitution of India, praying for a Writ of mandamus to direct the respondents 1 to 3 to take immediate and effective steps to implement the order in Na.Ka.No.633/2012/P.G.1 dated 03.09.2012 passed by the 2nd respondent by appointing the petitioner as Noon Meal Organizer either in the 4th respondent Good Let Higher Secondary School, Sholinghur, Vellore District or any other school. For Petitioner : Mr.R.Surya Prakash For Respondents : Ms.M.E.Raniselvam, G.A.for R2 ORDER
Learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition and he has also made an endorsement to that effect in the WP.
2. In view of the same, the present writ petition is dismissed as withdrawn. No costs.
08.09.2016 Index:Yes/No sbi To
1.The Secretary, The Government of Tamil Nadu, Department of Social Welfare and Nutritious Meal Programme(NMPI), Fort St.George, Secretariat, Chennai-600 009.
2.The District Collector, Vellore District, At Vellore.
3.The Block Development Officer, Sholinghur, Vellore District
4.The Head Master, Good Let Higher Secondary School, Sholinghur, Vellore District R.SUBBIAH, J sbi W.P.No.24874 of 2014 DATED:8.9.2016