D SUBRAMANYAM Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) HEARD Ms. K. Suguna, learned counsel for the petitioner and Mr.P. Rathinavelu, learned Government Advocate, who accepts notice.

(2.) THE petitioner had filed Original Application No.6300 of 1998 which is still pending before the Tamil Nadu Administrative Tribunal. In the present writ petition, the petitioner prays that he may be permitted to withdraw the aforesaid Original Application. Since the Tribunal is not functioning, in the facts and circumstances of the case, we allow the writ petition and direct that O.A.No.6300 of 1998 shall be treated to have been dismissed as withdrawn. No costs.