Madras High Court
The All India Postal Employees Union ... vs The Chief Post Master General on 19 March, 2019
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.03.2019
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.14982 of 2018
and
W.M.P.(MD)No.13545 of 2018
The All India Postal Employees Union Group-C
Madurai Division,
Madurai – 625 002.
represented by its Secretary. ... Petitioner
Vs
1.The Chief Post Master General
Tamil Nadu Circle,
Chennai-600 002.
2.The Post Master General
Southern Region,
Tamil Nadu at Madurai
Madurai – 625 002. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus directing the respondents herein
to facilitate the infrastructural facilities as per Annexure-IV of CSI
implementation Blue Book of the respondents department dated
16.08.2016 before introducing CSI (Core System Integration)
under the second respondent.
For Petitioner : Mr.C.Jegannathan
For Respondents : Mr.Rajaraman
Central Government Standing Counsel
http://www.judis.nic.in
2
G.R.SWAMINATHAN, J.
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ORDER
When the matter was taken up for hearing, the learned counsel for the petitioner sought leave of this Court to withdraw this petition and he has also made an endorsement to that effect.
2.Recording the said endorsement, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
19.03.2019
Index : Yes/No
Internet : Yes/No
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To
1.The Chief Post Master General Tamil Nadu Circle, Chennai-600 002.
2.The Post Master General Southern Region, Tamil Nadu at Madurai Madurai – 625 002.
W.P.(MD)No.14982 of 2018and W.M.P.(MD)No.13545 of 2018 http://www.judis.nic.in