G PADMANAPAN Vs. CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Before even commencing the arguments on the merits of the writ petition, Mr.M.Gnanasekar, learned counsel for the petitioner submitted that the writ petition be withdrawn and dismissed.

(2.) Claiming himself to be a public interest litigant, a practicing advocate, has sought for a mandamus, directing the respondents to restore the schools under the control of Andimadam Panchayat Union to District Educational Office, Udayarpalayam.

(-1.)