V.Vijikumar vs Government Of Tamil Nadu
2022 Latest Caselaw 9652 Mad

                                                                              W.P.No.26980 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 08.06.2022

                                                    CORAM :

                                  THE HONOURABLE MR.JUSTICE R.SURESH KUMAR

                                              W.P.No.26980 of 2018

                     V.Vijikumar                                        ...            Petitioner

                                                        Vs.
                     1.Government of Tamil Nadu,
                       Represented by Secretary to Government,
                       Environment and Forest Department,
                       Secretariat, Chennai – 600 009.

                     2.The Principal Chief Conservator of Forest,
                       Head of the Forest Department,
                       Panagal Maligai, Saidapet, Chennai – 600 015.

                     3.The Divisional Forest Officer,
                       Social Forest Division,
                       Tirunelveli.                                    ...       Respondents

                     Prayer : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of a Writ of Certiorarified Mandamus calling for
                     the records on the of the 2nd Respondent in the proceedings
                     O.Mu.No.LL2/2998/2018 dated 01.02.2018 rejecting petitioner claim for
                     compassionate appointment and quash the same and consequently direct
                     the respondents to appoint petitioner in any suitable post commensurate
                     with his qualifications, consequent on the death of petitioner father,
                     Thiru [email protected] Veera Deevar on 20.10.2016 while serving as Plot
                     Watcher in respondents Department in the light of the Judgment of the
                     Hon'ble First Bench of this Court in W.A.No.524 of 2012 dated
                     16.04.2012 with all consequential service benefits.


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                                                                             W.P.No.26980 of 2018

                                                                         R. SURESH KUMAR, J.

                                                                                             Sgl
                                       For Petitioner   : Mr.T.Dharani

                                       For Respondents : Mr.R.U.Dinesh Rajkumar
                                                         Additional Govt. Pleader

                                                        ORDER

The learned counsel appearing for the petitioner has made an

endorsement in the Court bundle that the petitioner wants to withdraw

the writ petition. Recording the same, this Writ Petition is dismissed as

withdrawn. No costs.

08.06.2022 Note:

Issue order copy on 09.06.2022 Sgl

To

1.Secretary to Government, Government of Tamil Nadu, Environment and Forest Department, Secretariat, Chennai – 600 009.

2.The Principal Chief Conservator of Forest, Head of the Forest Department, Panagal Maligai, Saidapet, Chennai – 600 015.

3.The Divisional Forest Officer, Social Forest Division, Tirunelveli.

W.P.No.26980 of 2018

https://www.mhc.tn.gov.in/judis