Madras High Court
M.Chandran vs The Government Of Tamil Nadu on 18 July, 2022
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.264 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.07.2022
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.264 of 2015
1.M.Chandran
2.R.Periyasamy ...Petitioners
-Vs-
1.The Government of Tamil Nadu,
Rep. by its Secretary to Government,
Rural Development and Panchayat
Raj Department,
Fort St. George, Chennai - 600 009.
2.The Director of Rural Development &
Panchayat Raj,
Panagal Building, Saidapet,
Chennai - 600 105. ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the respondents to re-
designate the petitioners post as Supervisor (Maintenance), Assistant
Foreman, on putting 20 and 30 years of service in the cadre of Skilled
Assistant Gr.II/Fitter respectively as per the classification contemplated in
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https://www.mhc.tn.gov.in/judis
W.P.No.264 of 2015
G.O.Ms.No.338, Finance (Paycell) Department dated 26.08.2010 with all
consequential benefits.
For Petitioners : Mr.K.S.Viswanathan
For Respondents : Mr.M.Bindran
Additional Government Pleader
ORDER
The learned counsel for the petitioners seeks permission of this Court to withdraw the present writ petition. He has also made an endorsement to that effect.
2. In view of the submission and the endorsement made, the Writ Petition stands dismissed as withdrawn. No costs.
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1.The Secretary to Government, Government of Tamil Nadu, Rural Development and Panchayat Raj Department, Fort St. George, Chennai - 600 009.
2.The Director of Rural Development & Panchayat Raj, Panagal Building, Saidapet, Chennai - 600 105.
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