S.RAMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) S.Ramar has filed this writ petition for issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the impugned notification dated 21.8.2014 in Advertisement No.6/2014, issued by the 3rd respondent, to quash the same in so far as the Adhi Dravida Welfare department vacancies are concerned, with a consequential direction to the 3rd respondent, to appoint him as Direct Recruitment Secondary Grade Teacher 2012 -2013.

(2.) Learned counsel for the petitioner would submit that during the pendency of this writ petition, the petitioner has been selected and an order of appointment has also been issued. In support of the said submission, he has produced a copy of the order of appointment issued by the Director, Aadhi Dravidar Welfare Department, Chennai, 2nd respondent herein, in Na.Ka.No.R3/28688/2014 -460 dated 08.06.2016, appointing the petitioner as Secondary Grade Teacher at Government ADW Primary School, Therkupuliyamankulam, Tirunelveli District.

(3.) In view of that, nothing survives in this writ petition for further adjudication. Hence, placing on record the order of appointment dated 08.06.2016 issued by the 2nd respondent, this writ petition is dismissed as infructuous. No costs.