(1.) We have heard Mr.A.Saravanan, learned counsel appearing for the appellant-writ petitioner and Mr.A.K.Manikkam, learned Government Counsel appearing for the respondents.
(2.) This writ appeal is directed against an interim direction issued in W.P(MD).No.9264 of 2021 and W.M.P(MD).No.6977 of 2021, dated 05.05.2021.
(3.) With the consent of the learned counsel appearing for the appellant and the learned Government Counsel appearing for the first respondent, the writ appeal as well as the writ petition are disposed of by this common judgment and order.