LAWS(MAD)-2003-10-238

S PANDARINATHAN Vs. DIRECTOR, DIRECTORATE OF TECHNICAL EDUCATION AND PRINCIPAL, VALLIVALAM DEMPLOYEES STATE INSURANCE CORPORATIONKAR POLYTECHNIC

Decided On October 15, 2003
S Pandarinathan Appellant
V/S
Director, Directorate Of Technical Education And Principal, Vallivalam Demployees State Insurance Corporationkar Polytechnic Respondents

JUDGEMENT

(1.) In view of the endorsement made by the learned counsel for the petitioner, the writ petition is dismissed as having become infructuous. No costs.