Madras High Court
K.Prithika Yashini(Transgender) vs The State Of Tamil Nadu on 22 August, 2017
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED :22.08.2017 CORAM : THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM WRIT PETITION No.22037 of 2015 and M.P.Nos.1 & 2 of 2015 K.Prithika Yashini(Transgender) P.Kalai Arasan, No.7/3/4, Near West Housing Road, Kandham patti, Salem 636 005. ... Petitioner Vs. 1. The State of Tamil Nadu, Represented by Chief Secretary, Fort St.George, Chennai 2. 2. The Chairman, Tamil Nadu Uniformed Services Recruitment Board, P.T.Lee Chengalvarya Naicker Building, No.807, 2nd Floor, Anna Salai, Chennai 600 002. ... Respondents Prayer : Petition filed under Article 226 of the Constitution of India, to issue a Writ of Certiorarified Mandamus, calling for the records on the file of the 2nd respondent in publication of Result dated 18.07.2015 for the post of Sub-Inspector of Police and quash the same. For Petitioner : Mr.K.V.Sanjeev Kumar for M/s.Royan Law Associates For Respondents : Mr.K.Dhananjayan Special Government Pleader for R1 and R2 O R D E R
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition and he has also made an endorsement to that effect.
2. In view of the submission and endorsement made by the learned counsel appearing for the petitioner, this writ petition is dismissed as withdrawn. However, there is no order as to costs. Consequently, connected Miscellaneous Petitions are also closed.
22.08.2017 kak Index : Yes/No Internet : Yes/No Speaking /Non-speaking order To
1. The Chief Secretary, The State of Tamil Nadu, Fort St.George, Chennai 2.
2. The Chairman, Tamil Nadu Uniformed Services Recruitment Board, P.T.Lee Chengalvarya Naicker Building, No.807, 2nd Floor, Anna Salai, Chennai 600 002.
S.M.SUBRAMANIAM J kak W.P.No.22037 of 2015 22.08.2017