LAWS(MAD)-2010-2-344

B RAMASAMY Vs. STATE OF TAMIL NADU

Decided On February 22, 2010
B.RAMASAMY Appellant
V/S
STATE OF TAMIL NADU REP.BY ITS SECRETARY TO GOVERNMENT,EDUCATION DEPARTMENT, MADRAS Respondents

JUDGEMENT

(1.) LEARNED Counsel appearing for the petitioner seeks permission to withdraw the Writ Petition and he has also made an endorsement to that effect. In view of the same the Writ Petition stands dismissed as withdrawn.