Madras High Court
R.Gunasekaran vs The State Of Tamil Nadu on 18 March, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18-03-2019
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.21847 of 2018
And
W.M.P.Nos.25625 and 33698 of 2018
R.Gunasekaran .. Petitioner
- Vs. -
1.The State of Tamil Nadu,
Represented by its Principal Secretary to
Government,
Home, Prohibition and Excise Department,
Secretariat,
Fort St. George,
Chennai-600 009.
2.The Managing Director,
TASMAC Ltd.,
4th Floor, CMDA Tower-II,
Gandhi Irwin Bridge Road,
Egmore,
Chennai-600 008.
3.The Senior Regional Manager,
Tamil Nadu State Marketing Corporation Ltd.,
(TASMAC),
Trichy Region,
Trichy.
4.The District Manager,
TASMAC Ltd.,
Ariyalur,
Ariyalur District.
5.General Secretary,
TASMAC Uzhiyar Manila Sammelanam,
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Reg. No.3239/CNI,
No.27, Mosque Street,
Chepauk,
Chennai-5.
(R-5 impleaded as per order of Court dated 23.10.2018
made in WMP No.30256 of 2018)
6.Tamil Nadu Government TASMAC
Employees Union, (Reg.No.3413/CNI),
Represented by its State President,
62, Big Street, Triplicane,
Chennai-600 005.
(R-6 impleaded vide Order of Court
dated 14.3.2019 made in WMP No.32089 of 2018).. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorari, calling for the records of the
impugned circular on transfer policy issued by the second respondent
in Na.Ka.No.R2/14589/2017 dated 3.8.2018 and quash the same.
For Petitioner : Mr.M.R.Elavarasan
For Respondent-1 : Mr.D.Suriya Narayanan,
Additional Government Pleader.
For Respondents-2to4 : Mr.John Kennedy
For Respondent-5 : Mr.V.Stalin for M/s.Row and
Reddy.
For Respondent-6 : Mr.K.M.Ramesh
ORDER
The learned counsel appearing on behalf of the writ petitioner sought permission of this Court to withdraw this writ petition and he has also made an endorsement in the writ petition to the said effect.
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2. Recording the said submissions and the endorsement made by the learned counsel for the writ petitioner, this Writ Petition is dismissed as withdrawn. However, there shall be no order as to costs.
Consequently, connected miscellaneous petitions are also dismissed.
18-03-2019 Index:Yes.
Internet: Yes.
Speaking Order/Non-Speaking Order. Svn To
1.The Principal Secretary to Government, State of Tamil Nadu, Home, Prohibition and Excise Department, Secretariat, Fort St. George, Chennai-600 009.
2.The Managing Director, TASMAC Ltd., 4th Floor, CMDA Tower-II, Gandhi Irwin Bridge Road, Egmore, Chennai-600 008.
3.The Senior Regional Manager, Tamil Nadu State Marketing Corporation Ltd., (TASMAC), Trichy Region, Trichy.
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Svn
4.The District Manager, TASMAC Ltd., Ariyalur, Ariyalur District.
5.General Secretary, TASMAC Uzhiyar Manila Sammelanam, Reg. No.3239/CNI, No.27, Mosque Street, Chepauk, Chennai.
WP 21847 of 2018 18-03-2019 http://www.judis.nic.in