Madras High Court
P.Rajesh Kumar vs Tamil Nadu State Transport Corporation ... on 29 March, 2021
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.(MD)No.445 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:29.03.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.(MD)No.445 of 2016
P.Rajesh Kumar
... Petitioner
Vs.
1.Tamil Nadu State Transport Corporation (Madurai) Ltd.,
Represented by its Managing Director (Administration),
Madurai Region,
Madurai.
2.The General Manager,
Tamil Nadu State Transport Corporation (Madurai) Ltd.,
Madurai Region,
Madurai.
... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus directing the respondents to provide
job for the post of Assistant Engineer to the petitioner, based on the
appointment order dated 07.01.2015 passed by the 2nd respondent, within
the time limit that may be stipulated by this Court.
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W.P.(MD)No.445 of 2016
For Petitioner : No appearance
For Respondents : Mr.J.Senthil Kumariah
Standing counsel
ORDER
When the matter came up for hearing on 25.03.2021, there was no representation on behalf of the petitioner. As such, the matter was adjourned to 29.03.2021 under the caption 'for dismissal'. Even today, there is no representation on behalf of the petitioner. Hence, this writ petition is dismissed for non-prosecution. No costs.
29.03.2021 akv To
1.Tamil Nadu State Transport Corporation (Madurai) Ltd., Represented by its Managing Director (Administration), Madurai Region, Madurai.
2.The General Manager, Tamil Nadu State Transport Corporation (Madurai) Ltd., Madurai Region, Madurai.
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akv W.P.(MD)No.445 of 2016 29.03.2021 3/3 http://www.judis.nic.in