LAWS(MAD)-2009-6-236

M AGATHIYAN Vs. CHIEF EDUCATIONAL OFFICER

Decided On June 11, 2009
M.AGATHIYAN Appellant
V/S
CHIEF EDUCATIONAL OFFICE Respondents

JUDGEMENT

(1.) TODAY, when this writ petition was taken up for hearing, the learned counsel appearing for the petitioner had submitted that the petitioner had been employed taking into consideration the State-wise seniority of registration in the Employment Exchange. Hence, the writ petition is dismissed as infructuous.