Madras High Court
N.T.R. Vijaykumar vs Tamil Nadu Public Service Commission on 30 July, 2018
Author: V.Bharathidasan
Bench: V.Bharathidasan, V.Parthiban
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.07.2018
CORAM
THE HONOURABLE MR. JUSTICE V.BHARATHIDASAN
and
THE HONOURABLE MR. JUSTICE V.PARTHIBAN
Writ Petition No.13508 of 2018
and
W.M.P. Nos.15913 & 15914 of 2018
N.T.R. Vijaykumar ... Petitioner
vs.
Tamil Nadu Public Service Commission
Represented by its The Chairman,
TNPSC Building,
Chennai. ... Respondent
PRAYER: Writ petition has been filed under Article 226 of the Constitution of India, praying for a Writ of Certiorarified Mandamus to call for the records on the file of the respondent in Proceedings No. Nil dated 02.06.2018 (uploaded on the website as an alert) and quash the same and to further direct the respondent to correct the application form of the petitioner in the Civil Judge junior Division examination to be conducted on 09.06.2018.
For Petitioner : Mr.V.Raghavachari
For respondent : C.N.G.Niraimathi,
Standing Counsel for TNPSC
ORDER
(Order of the Court was delivered by V.BHARATHIDASAN.J.,) The learned counsel 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of the submission and endorsement made by the learned counsel for the petitioner, the writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.
(V.B.D.,J.) (V.P.N.,J.) 30.07.2018 Index:Yes/No Internet : Yes/No
Speaking Order/Non Speaking Order rkp To The The Chairman, TNPSC Building, Chennai.
V.BHARATHIDASAN, J.
and V.PARTHIBAN, J.
rkp W.P. No.13508 of 2018 30.07.2018