Madras High Court
Petitioner vs The Joint Registrar Of Co-Operative ... on 21 December, 2017
Author: Abdul Quddhose
Bench: Abdul Quddhose
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.12.2017
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
W.P.(MD)No.7518 of 2010
and
M.P.(MD)No.2 of 2010
M.Mahendran
: Petitioner
Vs.
1.The Joint Registrar of Co-operative Societies,
Madurai Region,
Chinnachokkikulam, Madurai.
2.The Special Officer,
MU-8, Usilampati Agricultural Producers
Co-operative Marketing Society Ltd.,
Usilampatty (PO), Madurai District. : Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Certiorarified Mandamus calling for the records of the
impugned charge memo dated 05.01.2010 issued by the second respondent and
quash the same and direct the respondents to reinstate the petitioner as
salesman in the Lingapanayakkanur fair price shop run by the respondents with
all consequential and monetary benefits.
!For Petitioner : Mr.R.Saravanan
For Respondent No.1 : Mr.N.S.Karthikeyan
Special Government Pleader
For Respondent No.2 : Mr.D.Gandhi Raj
:ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition and has also made an endorsement to that effect.
2.In view of the endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs. Consequently, M.P.(MD)No.2 of 2010 is closed.
To The Joint Registrar of Co-operative Societies, Madurai Region, Chinnachokkikulam, Madurai.
.