C BABY ANNAL Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) (Prayer: Petition under Article 226 of the Constitution of India praying for a Writ of Mandamus, directing the 3rd respondent to appoint the petitioner for the post of Secondary Grade Teacher in Erode District by taking into consideration of the proceedings of the 2nd respondent in Na.Ka.No.8424/2008/A3 dated 17.6.2008, order passed by this Court in W.P.No.3704 of 2008 dated 9.4.2008 and the consequent restoration of the petitioner's name in the Live Register maintained by the Employment Exchange, Erode.) Learned counsel appearing for the petitioner seeks permission of this Court to withdraw the Writ Petition and he has also made the following endorsement in the Court bundle to that effect: "The Writ Petitioner may be permitted to withdraw the writ petition. Hence, the same may be dismissed."

(2.) RECORDING the submission and endorsement of the learned counsel for the petitioner, permission is granted. Hence, the Writ Petition is dismissed as not pressed. Consequently, connected Miscellaneous Petition is closed. No costs.