Er.S.Murugan S/O.Sundararajan vs The Secretary To Government on 21 October, 2016

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Madras High Court

Er.S.Murugan S/O.Sundararajan vs The Secretary To Government on 21 October, 2016

Bench: M.V.Muralidaran

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 21.10.2016  

CORAM   
THE HONOURABLE MR.JUSTICE S.NAGAMUTHU             
and 
THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN             

W.P(MD)No.20366 of 2016   

ER.S.MURUGAN  S/O.SUNDARARAJAN          
SIVAVIDUDHI VILLAGE  ORATHANADU TALUK          
THANJAVUR DIST                           ..  Petitioner      

                                              Vs.

1    THE SECRETARY TO GOVERNMENT         
     RURAL DEVELOPMENT AND PANCHAYAT RAJ           
     DEPARTMENT  GOVERNMENT OF TAMILNADU           
     SECRETARIAT  FORT.ST.GEORGE  CHENNAI 600 009         

2    TAMIL NADU STATE ELECTION     
     COMISSION  REP. BY STATE ELECTION      
     COMMISSIONER  NO.208/2  JAWAHARLAL NEHRU          
     ROAD  OPP TO CMBT ARUMBAKKAM  CHENNAI 600 106           

3    THE DIRECTOR OF TOWN     
     PANCHAYATS  KURALAGAM  CHENNAI 600 001         

4    THE DISTRICT COLLECTOR     
     THANJAVUR DIST                             .. Respondents 

        Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus to direct the  direct the 1st and 2nd
respondents to consider the petitioners representation dated 21.09.2016 as
accordance with law  by considering the S.C. population in the Sivaviduthi
village and to dereserve or withdraw the reservation for the Schedule Caste
(Women)  to the post of president of Sivaviduthi village panchayat in
Tiruvonam Union in Thanjavur District  for the election 2016-2021 and to
allot the said post of village panchayat to the general category (Women) as
per rotation.

!For Petitioner : M/s.R.Suriya Narayanan 
For Respondents         : Mr.R.Karthikeyan
                        Addl. Government Pleader 


:ORDER

(Order of the Court was made by S.NAGAMUTHU, J.) The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn with liberty to the petitioner to work out his remedy in the manner known to law. No costs.

To 1 THE SECRETARY TO GOVERNMENT RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT GOVERNMENT OF TAMILNADU SECRETARIAT FORT.ST.GEORGE CHENNAI 600 009 2 TAMIL NADU STATE ELECTION COMISSION REP. BY STATE ELECTION COMMISSIONER NO.208/2 JAWAHARLAL NEHRU ROAD OPP TO CMBT ARUMBAKKAM CHENNAI 600 106 3 THE DIRECTOR OF TOWN PANCHAYATS KURALAGAM CHENNAI 600 001 4 THE DISTRICT COLLECTOR THANJAVUR DIST .

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