Tamil Nadu Uniformed Services ... vs K.Prasanth
2024 Latest Caselaw 18721 Mad

Madras High Court

Tamil Nadu Uniformed Services ... vs K.Prasanth on 23 September, 2024

Author: D.Krishnakumar

Bench: D. Krishnakumar

                                                                              WA SR No.100127 of 2024

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 23.09.2024

                                                          CORAM:

                       THE HON'BLE MR.D. KRISHNAKUMAR, ACTING CHIEF JUSTICE

                                                            AND

                                           THE HONOURABLE MR.JUSTICE P.B. BALAJI

                                                   WA SR No.100127 of 2024

                     1.Tamil Nadu Uniformed Services Recruitment Board,
                       Represented by its Chairman (DGP),
                       Old Commissioner of Police Campus,
                       Pantheon Road,
                       Egmore, Chennai-600 008.

                     2.The Chairperson,
                       Sub Committee,
                       Tamil Nadu Uniformed Services Recruitment Board,
                       Old Commissioner of Police Campus,
                       Pantheon Road, Egmore,
                       Chennai-600 008.                                 ... Appellants

                                  versus

                     K.Prasanth                                              ...Respondent


                     PRAYER: Writ Appeal filed against the order of the learned Single Judge

                     in W.P.No.4415 of 2024 dated 23.02.2024.

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                  WA SR No.100127 of 2024



                              For the Appellants         :Mr.J.Lenin



                                                         JUDGMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)

Mr.J.Lenin, learned Standing Counsel appearing for the appellants

seeks to withdraw the writ appeal and the learned Standing Counsel has

made an endorsement to that effect.

2. In view of the submission made by learned Standing Counsel for

the appellants and the endorsement made by the learned Standing Counsel

for the appellants to that effect, the writ appeal stands dismissed as

withdrawn at the SR stage. There shall no order as to costs.

                                                                       (D.K.K., ACJ.)     (P.B.B., J.)
                                                                               23.09.2024

                     Index                    : Yes/No
                     Neutral Citation        : Yes/No
                     mrn

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

THE HON'BLE ACTING CHIEF JUSTICE and P.B. BALAJI, J.

(mrn)

23.09.2024

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