LAWS(MAD)-2008-6-331

P RAJAN Vs. DIRECTOR OF SCHOOL EDUCATION

Decided On June 27, 2008
P. RAJAN Appellant
V/S
DIRECTOR OF SCHOOL EDUCATION Respondents

JUDGEMENT

(1.) TODAY, when this writ petition was taken up for hearing, the learned counsel appearing for the petitioner had submitted that the writ petition had become in fructuous.

(2.) RECORDING the submission made by the learned counsel appearing for the petitioner, this writ petition is dismissed as in fructuous. No costs.