Madras High Court
R.S.Sureshkumar vs Union Of India Represented By on 27 February, 2017
Author: K.K.Sasidharan
Bench: K.K.Sasidharan, V.Parthiban
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 27.02.2017 CORAM: THE HON'BLE MR.JUSTICE K.K.SASIDHARAN AND THE HON'BLE MR.JUSTICE V.PARTHIBAN W.P.No.533 of 2017 and WMP Nos.559, 560 and 4889 of 2017 R.S.Sureshkumar ...Petitioner vs. 1.Union of India represented by The Commandant, Officers Training Academy St.Thomas Mount, Chennai - 600 016. 2.Registrar, Central Administrative Tribunal, Chennai Bench, Chennai. ...Respondents Writ Petition filed under Article 226 of the Constitution of India seeking a writ of Certiorarified mandamus, calling for the concerned records relating to the order dated 22.10.2016 passed by the Hon'ble Central Administrative Tribunal, Chennai Bench, Chennai and quash the same and consequently allow the Original Application No.1194 of 2016. For Petitioner : Mr.M.Gnanasekar For Respondents : Mr.M.Sundar Central Government Standing Counsel for R1 R2 - Tribunal O R D E R
K.K.SASIDHARAN,J.
The learned counsel for the petitioner made an endorsement indicating that he is withdrawing the writ petition with liberty to approach the concerned authority to redress his grievances as indicated in Paragraph 7 of the order, dated 22 October 2016.
2. In view of the endorsement so made, the writ petition is dismissed as withdrawn with such liberty. No costs. Consequently, connected miscellaneous petitions are closed.
3. In case any such representation is given, the concerned authority shall consider and dispose of the same on merits, as expeditiously as possible, and in any case within a period of two months.
(K.K.SASIDHARAN.,J.) (V.PARTHIBAN.,J.) 27 February 2017 svki To
1.The Commandant, Union of India Officers Training Academy St.Thomas Mount, Chennai - 600 016.
2.Registrar, Central Administrative Tribunal, Chennai Bench, Chennai.
K.K.SASIDHARAN,J.
and V.PARTHIBAN,J.
(svki) W.P.No.533 of 2017 27.02.2017 http://www.judis.nic.in