Madras High Court
Vpn Teacher Training Institute vs The Director on 16 August, 2017
Author: K.Ravichandrabaabu
Bench: K. Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.08.2017
CORAM
THE HONOURABLE MR.JUSTICE K. RAVICHANDRABAABU
W.P.No.37746 of 2005
VPN Teacher Training Institute
rep. by its Correspondent,
P.Gopinath
S/o v.Perumal Nainar
No.122-A, M.G.Road, Gingee,
Villupuram District-604 202 ... Petitioner
vs.
1. The Director,
The Director of Teacher Education,
Research and Training,
DPI Campus,
Chennai - 600 006.
2. The Principal,
District Institute for Educational Training,
G.Ariyur,
Villupuram District - 605 751 ...Respondents
PRAYER: Writ Petition filed under Article 226 of Constitution of India, to issue a Writ of Mandamus to direct the respondents to approve the list of the students annexure to the petition and who are admitted and have undergone the course of the year 2004-2005 and also permit them to write exams.
K.RAVICHANDRABAABU,J.
vsi
For Petitioner : No appearance
For Respondents : Mr.A.Kumar,
Special Government Pleader for R1 No appearance for R2
O R D E R
When the matter was called on 10.08.2017, there was no representation for the petitioner. Hence, the matter was directed to be listed under the caption 'for dismissal' on 16.08.2017. Even today, there is no representation for the petitioner. Hence, the writ petition is dismissed for non-prosecution. No costs.
16.08.2017 Speaking/Non-speaking order Index:Yes/No vsi To
1. The Director, The Director of Teacher Education, Research and Training, DPI Campus, Chennai - 600 006.
2. The Principal, District Institute for Educational Training, G.Ariyur, Villupuram District - 605 751 W.P.No.37746 2005