Madras High Court
G.Srinivasan vs The Managing Director on 16 July, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 16.07.2019
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P(MD)No.2625 of 2014
and
M.P(MD)No.1 of 2014
G.Srinivasan ... Petitioner
Vs
The Managing Director,
Tamil Nadu State Marketing Corporation Limited,
IV Floor, CMDA Tower II,
Gandhi Irvin Bridge Road,
Egmore,
Chennai-600 008. ... Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of India, praying
this Court to issue a Writ of Mandamus, directing the respondent to entertain the
petitioner's application for the post of Assistant Manager and further direct him to
treat petitioner's educational qualification of Bachelor of Commerce (Computer
Application) as equivalent to Bachelor of Commerce in so far as the recruitment
process to the post of Assistant Manager is concerned.
For Petitioner : Mr.J.Pooventhera Rajan
For Respondent : No appearance
http://www.judis.nic.in
2
S.M.SUBRAMANIAM, J.
am
ORDER
The learned counsel appearing on behalf of the writ petitioner made a submission that after filing of the writ petition, the petitioner participated in the process of selection, however, he was not selected in the process and therefore, no further adjudication is required in the present writ petition. Accordingly, the writ petition stands closed. No costs. Consequently, connected miscellaneous petition is closed.
Index : Yes/No
Internet:Yes/No 16.07.2019
am
W.P(MD)No.2625 of 2014
http://www.judis.nic.in