Madras High Court
M.Ramarajan vs The State Of Tamil Nadu Rep. By Its on 22 September, 2017
Author: V.Parthiban
Bench: V.Parthiban
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 22.09.2017 CORAM THE HONOURABLE MR. JUSTICE V.PARTHIBAN W.P.No.23531 of 2008 and M.P.No.2 of 2008 M.Ramarajan .. Petitioner Vs. 1.The State of Tamil Nadu rep. By its Secretary to Government, Rural Development and Panchayat Raj Department, Chennai 9. 2.The District Collector, Nagappattinam District, Nagappattinam. 3.The Panchayat Union Commissioner, Block Development Officer, Vedaranyam Panchayat Union, Vedaranyam, Nagappattinam District. .. Respondents Petition filed under Article 226 of The Constitution of India praying for the issuance of a writ of certiorarified mandamus to call for the connected in Lr.No.17472/PaA5/2007 dated 03.11.2007 passed by the first respondent and quash the same insofar as the petitioner is concerned and direct the respondents to appoint the petitioner in any one of the vacancy on time scale of pay and regularise the petitioner's service with all consequential benefits. For Petitioners .. Mr.G.Elanchezhiyan For Respondents .. Mr.T.M.Pappiah, Spl. Govt. Pleader ORDER
Learned counsel appearing for the petitioner seeks permission to withdraw the writ petition and he has also made an endorsement to that effect.
2.In view of the endorsement made by the learned counsel appearing for the petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
22.09.2017 Index:Yes/No mmi To
1.The Secretary to Government, Rural Development and Panchayat Raj Department, Chennai 9.
2.The District Collector, Nagappattinam District, Nagappattinam.
3.The Panchayat Union Commissioner, Block Development Officer, Vedaranyam Panchayat Union, Vedaranyam, Nagappattinam District.
V.PARTHIBAN, J.
mmi W.P.No.23531 of 2008 22.09.2017