Madras High Court
V.Narmadha vs The Registrar on 4 April, 2019
Author: R.Mahadevan
Bench: R.Mahadevan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:04.04.2019
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P(MD)No.9901 of 2017
and
W.M.P.(MD)No.7584 of 2017
V.Narmadha ... Petitioner
vs.
The Registrar,
Bharthidasan University,
Trichirapalli – 620 024,
Trichirapalli District. ... Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus, directing the respondent
to appoint the petitioner as Office Assistant in the respondent
University pursuant to the interview calling letter dated 06.03.2017
immediately, by considering her representation, dated 24.04.2017.
For Petitioner :Mr.K.Rajeshwaran
For Respondent : Mr.VR.Shanmuganathan
http://www.judis.nic.in
2
R.MAHADEVAN, J.
ssl
ORDER
When the matter is taken up for hearing, the learned Counsel appearing for the respondent submitted that the Syndicate, now, decided to go for a fresh election and the petitioner is also going to participate in the election.
2. The said submission is also agreed by the learned Counsel appearing for the petitioner.
3. Recording the same, the Writ Petition stands closed. No costs. Consequently, the connected Miscellaneous Petition is also closed.
04.04.2019 Index: Yes / No Internet: Yes / No ssl To The Registrar, Bharthidasan University, Trichirapalli – 620 024, Trichirapalli District.
W.P(MD)No.9901 of 2017http://www.judis.nic.in