Madras High Court
S.V.Mani vs The State Of Tamilnadu Rep.By The on 25 January, 2021
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
W.P.No.7575 of 2007
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.01.2021
CORAM :
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
W.P.No.7575 of 2007
S.V.Mani ... Petitioner
-Vs-
1.The State of Tamilnadu rep.by the
Secretary to Government,
Highways Department
Fort St.George, Chennai 600 009.
2.The Chief Engineer
Highways and Rural Works
Chepauk, Chennai 600 005. ... Respondents
Prayer : Writ Petition under Article 226 of the Constitution of India praying for
the issuance of a Writ of Mandamus directing the respondents to provide
consequential seniority pursuant to the 85th constitutional amendment act 2001
dated 4.1.2002 date of holding the promotional post of SC/ST candidates by
applying rule of reservation as on 17.6.95 and include his name in the panel for
promotion to the post of Superintending Engineer and Chief Engineer and Pay
Back all service benefits.
For Petitioner : No appearance
For Respondents : Mrs.K.Bhuvaneswari,
Additional Government Pleader
https://www.mhc.tn.gov.in/judis/
W.P.No.7575 of 2007
R. SURESH KUMAR, J.
kst
ORDER
When the case came up for hearing during the last few occasions, none was present for the petitioner. Hence, it was directed to be listed today under the caption “For Dismissal”.
2. Today also, when the case is listed for dismissal and was called, none appeared for the petitioner. Since there is no representation for the petitioner continuously, for want of prosecution this writ petition is dismissed for default. No costs.
25.01.2021 KST To
1.The Secretary to Government, Highways Department Fort St.George, Chennai 600 009.
2.The Chief Engineer Highways and Rural Works Chepauk, Chennai 600 005.
W.P.No.7575 of 2007https://www.mhc.tn.gov.in/judis/