V. RAMESH AND OTHERS Vs. THE PRIVATE SECRETARY, TO HIS EXCELLENCY PRESIDENT OF INDIA, PRESIDENTIAL SECRETARIAT, RASHTRAPATHY BHAVAN, NEW DELHI

JUDGEMENT

(1.) By consent, the main Writ Petitions itself are taken up for final disposal.

(2.) The matter in issue involved in both the Writ Petitions is one and the same and therefore, both the Writ Petitions are disposed of by this common order. W.P(MD)No.19925 of 2013:

(3.) The petitioner claims to be a practising Advocate came forward to file this Writ Petition as a 'Public Interest Litigation' stating among other things that as per the Madras High Court (Establishment of Permanent Bench at Madurai) Amendment Order, 2009, a Permanent Bench of Madras High Court came to be constituted at Madurai.