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Madras High Court

M.C.Sathyabhama vs The State Of Tamil Nadu on 12 August, 2016

Author: B.Rajendran

Bench: B.Rajendran

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
 
DATED : 12.08.2016

CORAM

THE HON'BLE MR.JUSTICE B.RAJENDRAN 

W.P.No. 28004 of 2016
and
W.M.P.No.24172 of 2016

M.C.Sathyabhama 						... Petitioner
Vs.

1.The State of Tamil Nadu
   Rep. by its Secretary to Government,
   Environment and Forest Department
   Secretariat, Chennai -9.

2.The Additional Secretary to Government,
   Environment and Forest Department
   Secretariat, Chennai -9.

3.The Principal Chief Conservator of Forest
   Head of the Forest Force,
   Panagal Building,
   Saidapet, Chennai -600 015.

4. The District Forest Officer,
    Coimbatore Division,
    Mettupalayam Road,
    Coimbatore 641 043.					        ... Respondents 

	Writ Petition filed under Article 226 of the Constitution of India praying for a Writ of Certiorarified Mandamus,  to direct the  respondent calling for the records of the second respondent in G.O.(3D) No.58 Environment and Forest (FR 9) Department dated 01.08.2013 quash the same to the limited extend granting monetary benefits, flowing out of the said order, from the date of the said Government Order and also to quash the further order of first respondent in Letter No.15563/FR9/2015-2, Environment and Forest (FR9) Dept., dated 23.10.2015 and the further order of the third rrespondent in Na.Ka.No.17307/2014, dated 01.04.2016 and to issue consequential direction to the respondent to sanction and disburse all monetary benefirts from 19.11.1990 the date of regularization of the services of the petitioner as Junior Assistant in the Department on compassionate grounds and to pass further order as this Court may deem fit and proper in the circumstances of the case. 
			For Petitioner 	:Ms. T. Dharani.
			For Respondents   :Mr. N. Inbanathan,
                                                      Standing Counsel 
                                               
O R D E R

Today, when the matter is taken up, the learned counsel for the petitioner had sought the permission of this Court to withdraw this Writ Petition. She has also made an endorsement to that effect.

2. In view of the above submission and endorsement made, permission is granted to withdraw this Writ Petition and accordingly, this Writ Petition is dismissed as withdrawn. Consequently, connected Miscellaneous Petition is closed. There shall be no order as to costs.

12.08.2016 Index : Yes / No Internet : Yes/ No paa To

1.The Secretary to Government State of Tamil Nadu Environment and Forest Department Secretariat, Chennai -9.

2.The Additional Secretary to Government, Environment and Forest Department Secretariate, Chennai -9.

3.The Principal Chief Conservator of Forest Head of the Forest Force, Panagal Building, Saidapet, Chennai -600 015.

4. The District Forest Officer, Coimbatore Division, Mettupalayam Road, Coimbatore 641 043.

B.RAJENDRAN,J paa W.P.No. 28004 of 2016 12.08.2016