C.Murugesan vs The Principal Secretary To Government on 23 September, 2016

[Cites 1, Cited by 0]

Madras High Court

C.Murugesan vs The Principal Secretary To Government on 23 September, 2016

Bench: M.V.Muralidaran

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

Dated: 23.09.2016 

Coram 
THE HON'BLE MR.JUSTICE M.V.MURALIDARAN          

Writ Petition (MD)No.711 of 2012
and 
M.P.(MD).No.1 of 2012 

C.Murugesan               . . . Petitioner
                        -Vs-
1.The Principal Secretary to Government,
   Industries Department and
   The Chairman of TNPL 
   St. George Fort, Secretariat,
   Chennai-09.
2.The Managing Director,
   Tamil Nadu Newsprint Papers Limited,
   67, Mount Road,
   Chennai-32.
3.The Commissioner of Labour, 
   Office of the Commissionarate,
   DMS Compound,   
   4th Floor, Teynampet,
   Chennai-06.
4.The Deputy General Manager,  
   Tamil Nadu Newsprint Papers Limited,
   Kagithapuram,
   Karur District-36.      . . .    Respondents

        Prayer:  Writ Petition is filed under Article 226 of the Constitution
of India praying to issue a  Writ of mandamus directing the respondents to
formulate an appropriate promotion policy, prepare year wise promotion panel
since 1983 and thereafter implement the same with consequential benefits
accruing to the affected senior staffs of Tamil Nadu Newsprint Papers
Limited.

!For petitioner               :Mr.M..Kannan
For respondents           :Mr.K.Guru
                        Additional Govt. Pleader for RR-1 & 3
                                                 Mr.M.P.Senthil for R-2
                                                 M/s.Shiva Kumar for R-4
                                        
:ORDER

The learned counsel for the petitioner has given a letter, dated 20.09.2016, to the Registry, seeking permission to withdraw the writ petition. He has also made an endorsement to that effect.

2.Permission is granted.

3.Recording the said letter and endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is also dismissed. There shall be no order as to costs.

1.The Principal Secretary to Government, Industries Department and The Chairman of TNPL St. George Fort, Secretariat, Chennai-09.

2.The Managing Director, Tamil Nadu Newsprint Papers Limited, 67, Mount Road, Chennai-32.

3.The Commissioner of Labour, Office of the Commissionarate, DMS Compound, 4th Floor, Teynampet, Chennai-06.

4.The Deputy General Manager, Tamil Nadu Newsprint Papers Limited, Kagithapuram, Karur District-36..

Unlock Advanced Research with PRISMAI

Madras High Court