S.Komathi vs The District Collector on 23 September, 2019

[Cites 1, Cited by 0]

Madras High Court

S.Komathi vs The District Collector on 23 September, 2019

Bench: V.M.Velumani

                                                                     W.P.(MD)No.17191/2017

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 23.09.2019

                                                     CORAM:

                              THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                           W.P.(MD) No.17191 of 2017
                                                     and
                                          W.M.P.(MD)No.13760 of 2017

                  S.Komathi                                           ... Petitioner

                                                      -Vs-
                  1.The District Collector,
                     Karur District, Karur.


                  2.The District Child Development
                           Project Officer,
                     Collectorate, Karur District,
                     Karur.


                  3.The Child Development Project Officer,
                     Vangal Palayam, Karur Block,
                     Karur.                                     ... Respondents


                  PRAYER: Writ Petition filed under Article 226 of the Constitution of
                  India for issuance of Writ of Mandamus, forbearing the respondents
                  from appointing anybody to the post of Mini Anganvadi Worker and
                  Anganvadi Helper in any of the Anganvadi Centre and Mini Anganvadi
                  Centre at Karur District and consequently, direct the respondents to call

                  1/4

http://www.judis.nic.in
                                                                        W.P.(MD)No.17191/2017

                  afresh by paper advertisement in the news paper as per G.O.Ms.No.110,
                  dated 14.05.2012 of Social Welfare and Nutritious Meal Programme
                  (SW7) Department, Tamil Nadu Government and conduct the interview,
                  publish the result and make appointment based on the merits of the
                  result in a transparent manner by following the rule of reservation and
                  roaster.


                                    For Petitioner      : Mr.C.Arul Vadivel Alais Sekar
                                    For Respondents : Mr.C.Ramar,
                                                         Additional Government Pleader.


                                                        ORDER

The learned counsel appearing on behalf of the petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect in the petition.

2.Recording the abovesaid submission and endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.

23.09.2019 Index : Yes / No Internet: Yes / No Myr 2/4 http://www.judis.nic.in W.P.(MD)No.17191/2017 To

1.The District Collector, Karur District, Karur.

2.The District Child Development Project Officer, Collectorate, Karur District, Karur.

3.The Child Development Project Officer, Vangal Palayam, Karur Block, Karur.

3/4

http://www.judis.nic.in W.P.(MD)No.17191/2017 V.M.VELUMANI,J.

Myr W.P.(MD)No.17191 of 2017 23.09.2019 4/4 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court