P. MANIVANNAN Vs. CHAIRMAN, TAMIL NADU UNIFORM SERVICES

JUDGEMENT

(1.) CHALLENGING the order passed in W.P. (MD) No.8473 of 2012 dated 21.06.2012, Appellant has preferred this appeal.

(2.) IN the Writ Petition, Appellant has sought for Writ of Mandamus directing the Respondents to scrutinize the Application No.133975 submitted by the Appellant on 29.03.2012 and also directed the Respondents to allow the Appellant to participate in the Physical Test, Medical Test and Interview.

(3.) IN such view of the matter, nothing survives for consideration in this Appeal and the Writ Appeal has become infructuous. Accordingly, the Writ Appeal is dismissed as infructuous. Consequently, connected Miscellaneous Petitions are closed. No costs.