IRCON INTERNATIONAL LIMITED Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The Arbitration Application is dismissed as withdrawn. There shall be no order as to costs.

(2.) Neither Sri M.V.Narasimham, learned counsel for the petitioner, is present nor is there any representation on his behalf.

(3.) The relief sought for in the writ petition is to direct the respondents to consider the case of the petitioner for appointment to the post of Anganwadi worker at Anganwadi Centre of Katepalli B.C. Colony, Vinjamur Mandal, Nellore District.