Madras High Court
J.Kirubakaran vs The General Manager on 13 March, 2019
Author: D.Krishnakumar
Bench: D.Krishnakumar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.03.2019
CORAM
THE HONOURABLE Mr.JUSTICE D.KRISHNAKUMAR
W.P.No.12605 of 2014
and
M.P.No.1 of 2014
1 J.Kirubakaran
2 Shri Adhavan K.
3 M.Arumugam
4 S.Venkateshwaran
5 S.Thiyagu
6 K.Balachandran
7 K.Dinesh ... Petitioners
Vs.
The General Manager,
Govt. of India,
Ordinance Clothing Factory,
Avadi, Chennai 600 054. ... Respondent
Prayer:- The Writ Petition is filed under Article 226 of the Constitution of
India, seeking for a Writ of Mandamus, to direct the respondent to make
appointments in accordance of the selection of 127 semi-skilled employees
with the office memorandum issued by the Government of India and priority
has to be given based on Regional Ex-trade apprentices, seniority.
For Petitioner : No appearance
For Respondent : Mr.M.Sundar, Central Govt.
Standing Counsel
******
http://www.judis.nic.in
2
D.KRISHNAKUMAR,J.
vaan
ORDER
When the case has been listed on 8.3.2019, none appeared for the petitioner and hence, it was posted today i.e.13.03.2019, under the caption "For Dismissal". Even today, there is no representation for the petitioner.
2. In view of the above, the writ petition is dismissed for non prosecution. No Costs. Consequently, connected miscellaneous petition is closed.
13.03.2019 Speaking / Non-Speaking order Internet:Yes/No Index:Yes/No vaan To The General Manager, Govt. of India, Ordinance Clothing Factory, Avadi, Chennai 600 054.
W.P.No.12605 of 2014http://www.judis.nic.in 3 http://www.judis.nic.in