Madras High Court
S.Rajendran vs The Chairman And Managing Director on 29 September, 2016
Author: R.Subbiah
Bench: R.Subbiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 29.09.2016 CORAM THE HONOURABLE MR.JUSTICE R.SUBBIAH W.P.No.16362 of 2013 And M.P.No.3 of 2013 S.Rajendran ... Petitioner Vs. 1.The Chairman and Managing Director TANCEM / CMD Additional Charge Tamilnadu Magnetite Limited 5/53, Omalur Main Road, Jagir Ammapalayam Post, Salem 636 302. 2.The Assistant Manager (P & A) Tamilnadu Magnetite Limited 5/53, Omalur Main Road, Jagir Ammapalayam Post, Salem 636 302. ... Respondents Prayer: Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorarified Mandamus calling for the records pertaining to the Panelof Candidates for promotion to the Post of Foreman (Factory) issued on 03.06.2013 by the 2nd respondent and quash the same and further directing the 1st respondent to promote the petitioner to the post of Foreman (Factory) in the respondent Company. For Petitioner : Mr.A.Nagarathinam For Respondents : No Appearance O R D E R
The learned counsel appearing for the petitioner seeks the permission of this Court to withdraw the writ petition and has also made an endorsement to that effect in the petition. Recording the endorsement made by the learned counsel appearing for the petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petition is closed.
29.09.2016 pri Index: Yes/ No Internet: Yes/No To
1.The Chairman and Managing Director TANCEM / CMD Additional Charge Tamilnadu Magnetite Limited 5/53, Omalur Main Road, Jagir Ammapalayam Post, Salem 636 302.
2.The Assistant Manager (P & A) Tamilnadu Magnetite Limited 5/53, Omalur Main Road, Jagir Ammapalayam Post, Salem 636 302.
R.SUBBIAH,J.
pri W.P.No.16362 of 2013 And M.P.No.3 of 2013 29.09.2016