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[Cites 3, Cited by 0]

Madras High Court

P. Nallasamy vs The Director Of Employment Exchange on 21 November, 2022

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                   W.P.No.15470 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 21/11/2022

                                                    CORAM

                                  THE HONOURABLE Mr.JUSTICE N.SATHISH KUMAR

                                           Writ Petition No.15470 of 2017
                                                        and
                                             W.M.P.No.16760 of 2017

            P. Nallasamy                                      ...     Petitioner

                                                         vs

            1. The Director of Employment Exchange
               Santhome
               Chennai 600 028.

            2. The Joint Director
               District Employment Office
               Mettupalayam Road
               Coimbatore 641 029.

            3. The Deputy Director
               District Employment Office
               Coimbatore

            4. K. Nagaraj                                     ...     Respondents

            PRAYER: Petition filed under Article 226 of the Constitution of India praying for
            the issuance of a writ of mandamus to direct the first respondent to monitor the
            enquiry and act in accordance with Sections 4 and 5 of Whistle Blowers Act in the
            light of the communication issued by the third respondent.



https://www.mhc.tn.gov.in/judis


            Page No:1/4
                                                                                    W.P.No.15470 of 2017



                      For petitioner                 ...         Mr.Anand Ganesh
                                                                 for Mr.A.Ansar

                      For respondents                ...         Mr.G.Nanmaran
                                                                 Special Government Pleader
                                                                 for R.R.1 to 3
                                                                 Mr.T.Ranganathan
                                                                 for R.4
                                                     -----
                                                    ORDER

This writ petition has been filed to direct the first respondent to monitor the enquiry and act in accordance with Sections 4 and 5 of Whistle Blowers Act in the light of the communication issued by the third respondent.

2. Today, when the matter is taken up for hearing, 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.

3. In view of the above, this writ petition is dismissed as withdrawn. No costs. Consequently, the connected Miscellaneous Petition is closed.

21/11/2022 mvs.

Index: Yes/No Internet: yes Speaking/Non-speaking order. https://www.mhc.tn.gov.in/judis Page No:2/4 W.P.No.15470 of 2017 To

1. The Director of Employment Exchange Santhome Chennai 600 028.

2. The Joint Director District Employment Office Mettupalayam Road Coimbatore 641 029.

3. The Deputy Director District Employment Office Coimbatore https://www.mhc.tn.gov.in/judis Page No:3/4 W.P.No.15470 of 2017 N.SATHISH KUMAR,J.

mvs.

Writ Petition No.15470 of 2017 21/11/2022 https://www.mhc.tn.gov.in/judis Page No:4/4