Madras High Court
R.Kayal vs The Union Of India on 9 January, 2015
Bench: V.Dhanapalan, G.Chockalingam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.01.2015
CORAM:
THE HONOURABLE MR.JUSTICE V.DHANAPALAN
AND
THE HONOURABLE MR.JUSTICE G.CHOCKALINGAM
W.A.No.849 of 2011
& M.P.No.1 of 2011
R.Kayal .. Appellant
Vs.
1. The Union of India,
Rep. by its Secretary to Education,
Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Director of Higher Education, Pondicherry.
3. The Member Secretary,
Pondicherry Institute of Post Matric-Technical
Education (PIPMATE),
Lawspet, Puducherry.
4. The Chairman,
Pondicherry Institute of Post Matric-Technical
Education (PIPMATE),
Lawspet, Puducherry.
5. The Principal,
Women's Polytechnic College,
Lawspet, Pondicherry.
6. P.Kannan .. Respondents
Writ Appeal filed under Clause 15 of the Letters Patent against the order dated 29.04.2011 made in W.P.No.5705 of 2011 on the file of this Court.
For appellant : Mr.D.Ravichander
For respondents: Ms.K.Rathi for Ms.N.Mala, Addl.G.P.(Pondy)
for RR-1 & 2
Mr.T.P.Manoharan for RR-3 & 4
No appearance for RR-5 & 6
JUDGMENT
(The Judgment of the Court was delivered by V.Dhanapalan,J) This Writ Appeal is directed against the order dated 29.04.2011 made in the Writ Petition No.5705 of 2011 in dismissing the Writ Petition and enabling the appellant/writ petitioner to join in the post of Lab Assistant and also by observing that the said post had been merged with the post of Workshop Instructor and three weeks' time was granted to the writ petitioner to go and report for duty.
2. When this appeal was taken up for hearing on 06.01.2015, upon hearing the learned counsel appearing for the parties, the matter was posted "for orders" to today and the learned counsel for the appellant was directed to get instructions from the appellant as to the present position. Learned counsel for the appellant now informs that even though he has made efforts to contact the appellant, he has no instructions, and therefore, he submitted that the matter may be disposed of recording "no instructions". Learned counsel for the respondents 3 and 4 submitted that the appellant has joined in the transferred place and post.
3. In the light of the above stated position, we dismiss this Writ Appeal for want of instructions from the appellant. No costs. The Miscellaneous Petition is closed.
(V.D.P.J) (G.C.J)
09.01.2015
cs
Copy to
1. The Union of India,
Rep. by its Secretary to Education,
Government of Puducherry,
Chief Secretariat, Puducherry.
2. The Director of Higher Education, Pondicherry.
3. The Member Secretary,
Pondicherry Institute of Post Matric-Technical
Education (PIPMATE),
Lawspet, Puducherry.
4. The Chairman,
Pondicherry Institute of Post Matric-Technical
Education (PIPMATE),
Lawspet, Puducherry.
5. The Principal,
Women's Polytechnic College,
Lawspet, Pondicherry.
V.DHANAPALAN,J
and
G.CHOCKALINGAM,J
cs
W.A.No.849 of 2011
09.01.2015