South Zone Lic Sc/St Employees' vs The Chairman
2023 Latest Caselaw 6968 Mad

                                                                                W.P. No.16831 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 23.06.2023

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                                W.P. No.16831 of 2011


                     South Zone LIC SC/ST Employees'
                      Welfare Association,
                     Rep. By its General Secretary,
                     Mr.D.Bharathidasan.                                      ... Petitioner

                                                         Vs.

                     1.The chairman,
                       LIC of India,
                      Central Office,
                      Mumbai.

                     2.The Zonal Manager,
                       LIC of India,
                       Southern Zonal Office,
                       Chennai.                                               ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying to issue a Writ of Certiorarified Mandamus calling for the
                     records in pursuant to the impugned letter dated 27.05.2011 issued by the 1st
                     respondent and quash the same and direct the respondents to conduct a fresh
                     special qualifying exam strictly in accordance with the notification dated


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      W.P. No.16831 of 2011

                     20.05.2011 and the judgment of the Hon'ble Supreme Court dated
                     18.01.2011 in adherence to the scheme formulated as found in the order of
                     the Hon'ble Supreme Court dated 18.01.2011


                                        For Petitioner           : Mr.M.Prem Narayan

                                        For Respondents          : Mr.D.Muthukumar for R1, R2

                                                             ORDER

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. Recording the submission and endorsement made by the learned

counsel for the petitioner, the writ petition stands dismissed as withdrawn.

No Costs. Consequently connected miscellaneous petition, if any, is closed.

23.06.2023

Speaking (or) Non Speaking Order Index : Yes/ No shk

https://www.mhc.tn.gov.in/judis W.P. No.16831 of 2011

To

1.The chairman, LIC of India, Central Office, Mumbai.

2.The Zonal Manager, LIC of India, Southern Zonal Office, Chennai.

https://www.mhc.tn.gov.in/judis W.P. No.16831 of 2011

MOHAMMED SHAFFIQ, J.

shk

W.P. No.16831 of 2011

23.06.2023

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