LAWS(MAD)-2002-1-90

DRAVIDAR KAZAGAM REP. BY ITS GENERAL SECRETARY K. VEERAMANI Vs. THE MINISTRY OF PERSONNEL PUBLIC GRIEVANCES AND PENSIONS (DEPARTMENT OF PERSONNEL AND TRAINING) GOVERNMENT OF INDIA, NEW DELHI,

Decided On January 29, 2002

Dravidar Kazagam Rep. By Its General Secretary K. Veeramani Appellant

V/S

The Ministry Of Personnel Public Grievances And Pensions (Department Of Personnel And Training) Government Of India, New Delhi, Respondents

JUDGEMENT

(1.) The counsel for the petitioner made an endorsement that he is not pressing the writ petition.

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