Madras High Court
K.P.Vengadesan vs The Joint Registrar Of Coopertive ... on 5 June, 2023
Author: Battu Devanand
Bench: Battu Devanand
W.P.No.13891 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.06.2023
CORAM
THE HONOURABLE MR.JUSTICE BATTU DEVANAND
W.P.No.13891 of 2020
and
W.M.P.No.17263 of 2020
K.P.Vengadesan ... Petitioner
Vs.
The Joint Registrar of Coopertive Societies cum
Chairman, District Recruitment Bureau for
Coopeative Societies, Perambalur District.
(Behind Collector Office), Perambalur 621 212. ... Respondents
Prayer: Writ petition is filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondent to consider the petitioner's
application under the BC, Priority Category (land loser category) while making
appointment to the post of Office Assistant pursuant to the advertisement No.1 of
2020 issued by the respondent on 09.01.2020 for filling up 12 posts of Office
Assistant in the Primary Agricultural Cooperative Society in Perambalur District.
For Petitioner : Mr.V.Rajinikanth
For Respondent : Mr.G.Nanmaran
Special Government Pleader
https://www.mhc.tn.gov.in/judis
1/4
W.P.No.13891 of 2020
ORDER
Mr.V.Rajinikanth, learned counsel for the petitioner sought permission of this Court to withdraw this writ petition. Permission is granted.
2. Accordingly, this Writ Petition is dismissed as withdrawn.
3. Consequently, connected miscellaneous petition is closed.
4. There shall be no order as to costs.
05.06.2023 Index :Yes/No Neutral Citation :Yes/No AT https://www.mhc.tn.gov.in/judis 2/4 W.P.No.13891 of 2020 To The Joint Registrar of Coopertive Societies cum Chairman, District Recruitment Bureau for Coopeative Societies, Perambalur District. (Behind Collector Office), Perambalur 621 212.
https://www.mhc.tn.gov.in/judis 3/4 W.P.No.13891 of 2020 BATTU DEVANAND, J.
AT W.P.No.13891 of 2020 and W.M.P.No.17263 of 2020 05.06.2023 https://www.mhc.tn.gov.in/judis 4/4