Madras High Court
P.Nithyanandam vs State Of Tamil Nadu on 14 March, 2007
Bench: P.Sathasivam, N. Paul Vasanthakumar
In the High Court of Judicature at Madras
Dated: 14.03.2007
Coram
The Honourable Mr.Justice P.SATHASIVAM
and
The Honourable Mr.Justice N. PAUL VASANTHAKUMAR
W.P. No.24672 of 2004
P.Nithyanandam ..Petitioner
Vs
1. State of Tamil Nadu,
rep. by Secretary,
Rural Development Department,
Fort St. George,
Chennai 9.
2. The Chief Engineer,
Highways Department,
Chepauk,
Chennai 5.
3. The Director of Rural Development,
Panagal Building,
Saidapet,
Chennai 600 005.
4. D.Ramasamy
5. S.Muthusamy
6. V.Suresh
7. P.Selvaraj
8. S.Thanikachalam
9. S.Sadaiappan
10. P.Sundarapandian
11. C.Sakthimurugan
12. E.Sivakumar
13. Madasamy Sundararaj ..Respondents
(R4 to R13 impleaded as per order
dt.23.11.2004 in WMP.33391/2004)
Writ petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus to direct the first respondent to absorb the services of the petitioner in the Rural Development Department after giving seniority assigned by the Tamil Nadu Public Service Commission.
For Petitioner : Mr.R.Yashod Vardhan
For respondents 1 to 3 : Mr.P.Subramanian
For respondents 4 to 13 : No appearance
ORDER
(Order of the Court was made by P.SATHASIVAM,J.) Learned counsel for the petitioner seeks permission to withdraw the above writ petition and has also made an endorsement to that effect.
2. Accordingly, permission is granted and the writ petition is dismissed as withdrawn. No costs.
raa To
1. The Secretary, State of Tamil Nadu, Rural Development Department, Fort St. George, Chennai 9.
2. The Chief Engineer, Highways Department, Chepauk, Chennai 5.
3. The Director of Rural Development, Panagal Building, Saidapet, Chennai 600 005.
[PRV/9917]