HIS HOLINESS SADAGOPA RAMANUJA PEDDA JEEYANGAR AND PEDDA JEEYANGAR Vs. COMMISSIONER, H R AND C E , ADMINISTRATION DEPARTMENT AND ORS

JUDGEMENT

(1.) Writ Petition is filed praying to issue a Writ of Certiorari, calling for the records leading to the proceedings in No. RP2/2008 D2 dated 18.1.2008 on the file of the first Respondent, and quash the same.

(2.) The main grievance of the Petitioner is against the third Respondent. A joint Memo dated 30.3.2011 has been filed by the Petitioner and the third Respondent which reads as follows:

(3.) In view of the above, the 3rd Respondent hereby withdraws the proceedings on R.P. No. 2/2008-D2 pending before the 1st Respondent herein. In view of the above, the proceedings initiated by the 3rd Respondent before the 1st Respondent in R.P. No. 2/2008-D2 will be dismissed as withdrawn. The Petitioner permits the 3rd Respondent to join duty with effect from 01.04.2011.