K. GOMATHPUSHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners filed the present Writ of Certiorarified Mandamus for passing of an order by this Court in calling for the records relating to the order in the Letter No.1172/2012/K2, dated 31.08.2012 passed by the fourth respondent herein and quash the same. Further they have sought for passing of an order by this Court in directing the respondents to regularise their services.

(2.) AT the outset, it is to be pointed out that the Learned counsel for the petitioners has made an endorsement in the typed set of papers of the writ petition to the effect that 'the petitioners 1, 3 and 4 alone may be permitted to withdraw the writ petition'.

(3.) AS per the order of the second respondent, the sixth respondent is bound to submit the proposal on or before 2.09.2011. However, the sixth respondent submitted the proposals on 29.02.2012, which is a mistake committed by the said respondent.