D PALANI Vs. DIRECTOR OF MUNICIPALITIES EZHILAGAM

JUDGEMENT

(1.) AT the time of the hearing of the writ petition, the learned counsel appearing for the second respondent has submitted that, recording the averments made in the counter affidavit filed by the second respondent, the writ petition may be closed as no further orders are required to be passed in the writ petition.

(2.) PARAGRAPHS 2, 3 and 4 of the counter affidavit filed by the second respondent read as follows: "2. It is submitted that the applicant Thiru. D. Palani was appointed as a Farm Worker on daily wages in the Mettur Municipality sewerage form in the year 1984.