P SAKTHIVEL PANCHAYAT CLERK VEERIYAPALAYAM KRISHNARAYAPURAM PANCHAYAT UNION KARUR Vs. DIRECTOR OF RURAL DEVELOPMENT SAIDAPET

JUDGEMENT

(1.) IT has been submitted by the learned counsel for the petitioner that the petitioner has been reinstated in service. In view of the submission made by the learned counsel for the petitioner, since no further orders are necessary, this Writ Petition stands closed. No costs. Consequently, connected Miscellaneous Petitions are closed.