E SANJEEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IT is submitted by the learned counsel appearing for the petitioner that since the petitioner had attained the age of superannuation, after completing the age of 58, nothing survives in the writ petition. Hence, he prays that the writ petition may be dismissed as infructuous. In view of the submissions made by the learned counsel appearing for the petitioner, this writ petition stands dismissed as infructuous. No costs.