The Accountant General vs K.Narayanasamy
2023 Latest Caselaw 12635 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 15.09.2023

                                                     CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             W.A.(MD)No.957 of 2015
                                                      and
                                              M.P.(MD)No.2 of 2015

                     1.The Accountant General,
                       Office of the Principal Accountant General
                               (Accounts and Entitlement),
                       Tamil Nadu, Annasalai,
                       Chenna-600 010.

                     2.The Secretary to Government,
                       Finance (Pension) Department,
                       Secretariat, Chennai-600 009.

                     3.The District Collector,
                       Pudukkottai District.

                     4.The Block Development Officer,
                       Panchayat Union, Aranthangi,
                       Pudukkottai District.                                  ...Appellants

                                                       /Vs./

                     K.Narayanasamy                                           ...Respondent


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 18.09.2014 made in W.P.(MD)No.4713 of 2013.
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                                           For Appellants     : Mr.S.Shaji Bino
                                                                Special Government Pleader
                                           For Respondent     : Mr.S.C.Herold Singh

                                                      JUDGMENT

(Judgment of the Court was delivered by DR.ANITA SUMANTH , J.)

In light of the letter dated 30.08.2023, the learned Special

Government Pleader does not wish to pursue this writ appeal and makes

an endorsement to that effect.

2.Hence, this Writ Appeal is dismissed as not pressed. No

costs. Consequently, connected miscellaneous petition is closed.

[A.S.M.J.,] & [R.V.J.,] 15.09.2023

NCC :Yes/No Index :Yes/No Internet :Yes ta

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

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)No.957 of 2015

Dated:

15.09.2023

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