A SELVARANI Vs. DISTRICT COLLECTOR DINDIGUL DISTRICT

JUDGEMENT

(1.) THE petitioner who is the panchayat assistant in the Madoor Village Panchayat, Sanarpatti Panchayat Union, has challenged the order of termination dated 'nil' giving effect to the resolution No.2, dated 21.09.2011.

(2.) WHEN the matter came up on 04.10.2011, this Court ordered notice of admission but no interim orders have been passed.

(3.) IN the light of the same, the writ petition is dismissed with liberty to the petitioner to renew her plea, in case, the panchayat gives effect to the earlier order. No costs. Consequently, connected miscellaneous petitions are closed.