N.S.RAMASAMY Vs. R.JEYAPRAKASH

JUDGEMENT

(1.) The petitioners make a challenge to the impugned proceedings of the Collector of Dindigul District dated 29.06.2017, in and by which, the applications were invited for the post of Noon Meal Organizers.

(2.) A perusal of the order sheet would disclose that these writ petitions are yet to be entertained and when the matters were listed on 13.07.2020, the learned Special Government Pleader took time to get necessary instructions, as to the latest position and accordingly, these matters are listed today. The learned Special Government Pleader has produced a letter of Collector of Dindigul District, dated 10.07.2020 in ROC.No.320/2016/RD-13, addressed to the office of the Government Pleader and the contents of the letter read among other things that the impugned notification dated 29.06.2017 had been cancelled, vide the office proceedings in ROC.No.320/2016/RD.13, dated 08.07.2020. It is also relevant to extract the contents of the said communication.

(3.) This Court heard the submissions of the learned counsel appearing for the petitioner in both the writ petitions also.