Madras High Court
J.Ganesamurthy vs The Under Secretary To Government on 28 March, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.03.2019
CORAM:
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P.No.26807 of 2018
W.M.P.No.31159 of 2018
J.Ganesamurthy .. Petitioner
Vs.
1. The Under Secretary to Government
Higher and Technical Education,
Government of Pondicherry,
Pondicherry.
2. The Chairman-Cum-Director,
Department Higher and Technical Education,
LAWSPET, PIPMAT, Pondicherry.
3. The Principal,
Arignar Anna Government Arts and Science,
Karaikal. .. Respondents
PRAYER: This Writ Petition is filed under Article 226 of the Constitution
of India, praying for the issue of a Writ of Mandamus to direct the
respondents to regularize the service of the petitioner by not recruiting
the aspirant as per the walk-in-interview conducted on 04.10.2018 and
05.10.2018 by the respondents.
For Petitioner : Mr.R.Karunagaran
For Respondents : Mr.V.Kathirvelu
Special Government Pleader
http://www.judis.nic.in
2
ORDER
The learned counsel for the writ petitioner seeks permission of this Court to withdraw the writ petition and this Court has granted permission to withdraw the writ petition. The learned counsel for the writ petitioner has also made an endorsement to that effect.
2.Recording the same, the writ petition stands dismissed as withdrawn. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed.
28.03.2019 Index : Yes Internet : Yes Speaking Order ssb To
1. The Under Secretary to Government Higher and Technical Education, Government of Pondicherry, Pondicherry.
2. The Chairman-Cum-Director, Department Higher and Technical Education, LAWSPET, PIPMAT, Pondicherry.
3. The Principal, Arignar Anna Government Arts and Science, Karaikal.
http://www.judis.nic.in 3 S.M.SUBRAMANIAM, J.
ssb W.P.No.26807 of 2018 W.M.P.No.31159 of 2018 28.03.2019 http://www.judis.nic.in