M.Muthulakshmi vs The State Of Tamil Nadu
2023 Latest Caselaw 78 Mad

                                                                         W.P.(MD)No.23008 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 02.01.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                            W.P.(MD)No.23008 of 2022
                                                         and
                                           W.M.P.(MD)No.17124 of 2022


                     M.Muthulakshmi                                              : Petitioner

                                                         Vs

                     1.The State of Tamil Nadu
                       Represented by its Principal Secretary,
                       Department of Social Welfare,
                       Secretariat,
                       Chennai - 9.

                     2.The Commissioner of Social Welfare,
                       Office of the Commissioner of Social Welfare,
                       Saidapet,
                       Chennai - 600 015.                                      : Respondents

                     PRAYER : Petition filed under Article 226 of the Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, to call for the
                     records pertaining to the impugned order in Na.Ka. No.17967/Nir3(1)/2019


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                     W.P.(MD)No.23008 of 2022

                     dated 28.10.2021 on the file of the respondent No.2 and quash the same as
                     illegal and consequently for a direction directing the respondent No.2 to
                     include the petitioner's name in the panel for promotion to the post of Social
                     Welfare Extension Officer and grant notional promotion in the post of
                     Social Welfare Extension Officer in the light of the G.O. Ms. No.528, dated
                     18 May 1985 and the Judgment of this Court in W.A (MD) No.253 of 2017
                     dated 14.07.2017 and Tamil Nadu Tourism Development Corporation
                     Limited       represented      by   its   Managing   Director    and     Others     Vs.
                     S.Purushothaman and 33 others reported in 2011 Writ L.R. 161 within the
                     time stipulated by this Court.

                                   For Petitioner        : Mr.T.Lajapathi Roy

                                   For Respondents       : Mr.C.Satheesh
                                                           Government Advocate


                                                         ORDER

When the matter is taken up for hearing, learned counsel

appearing for the petitioner seeks permission of this Court to withdraw this

writ petition and he has already circulated a letter dated 23.12.2022, to the

Registry for withdrawal of the case, based on the instructions given by the

petitioner.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.23008 of 2022

2. Considering the submissions made by the learned counsel for

the petitioner and also the letter sent for withdrawal, permission is granted.

Accordingly, this Writ Petition is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

02.01.2023

Index : Yes / No Speaking Order : Yes / No NCC : Yes / No RM

To

1.The Principal Secretary, State of Tamil Nadu Department of Social Welfare, Secretariat, Chennai - 9.

2.The Commissioner of Social Welfare, Office of the Commissioner of Social Welfare, Saidapet, Chennai - 600 015.

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https://www.mhc.tn.gov.in/judis W.P.(MD)No.23008 of 2022

M.DHANDAPANI,J.

RM

W.P.(MD)No.23008 of 2022

02.01.2023

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