N KABIRDOSS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned Government Advocate appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that the petitioner would have attained the age of superannuation at this point of time and hence, no further orders are necessary in the petition.