EMPLOYEES PROVIDENT FUND, TAMIL NADU STAFF UNION, CHENNAI, REP BY ITS WORKING PREMPLOYEES STATE INSURANCE CORPORATIONDENT, K CHANDRASEKARAN Vs. REGIONAL PROVIDENT FUND COMMISSIONER (HRD), EMPLOYEES PROVIDENT FUND ORGANISATION, NEW DELHI AND REGIONAL PROVIDENT FUND COMMISSIONER, EMPLOYEES PROVIDENT FUND ORGANISATION, CHENNAI

JUDGEMENT

(1.) The petitioner seeks a writ of Certiorari to call for the records of the respondents pertaining to the order of the first respondent made in the proceedings NO.JCM/IR/2002/88236 dated 28.3.2002 and to quash the same.

(2.) The impugned order dated 28.3.2002 reads as follows:

(3.) However, the petitioner has made an endorsement seeking permission to withdraw the above writ petition. Permission granted. The writ petition is dismissed as withdrawn. No costs. Consequently, WPMP Nos.50306 and 50307 of 2002 are also dismissed.