Madras High Court
A.Marx vs The State on 27 March, 2024
Author: D. Krishnakumar
Bench: D. Krishnakumar, R.Vijayakumar
W.P(MD)No.9300 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.03.2024
CORAM:
THE HONOURABLE MR.JUSTICE D. KRISHNAKUMAR
and
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.9300 of 2014
A.Marx ... Petitioner
vs.
The State,
Represented by,
The Principal Secretary,
Department of Education,
St. George Fort,
Chennai. ... Respondent
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondent to
clarify G.O.Ms.No.60, School Education (X2) Department, dated 01.04.2013
incorporating relevant provisions of Right to Education Act.
For Petitioner : No appearance
For Respondent : Mr.D.Sadiq Raja
Additional Government Pleader
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.9300 of 2014
ORDER
(Order of the Court was made by D. KRISHNAKUMAR, J.) When the matter was listed for hearing on 26.03.2024, there was no representation on behalf of the petitioner. Hence the matter has been listed today under the caption "for dismissal". Today also, none appeared for the petitioner. Thus, it is clear and evident that the petitioner is not interested in prosecuting the case and this Court has no other option except to dismiss this Writ Petition for non-prosecution.
2.In view of the above, this Writ Petition is dismissed for non-prosecution. No costs.
[D.K.K.,J.] [R.V.,J.]
27.03.2024
(2/2)
NCC : Yes / No
Index : Yes / No
ps
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https://www.mhc.tn.gov.in/judis W.P(MD)No.9300 of 2014 To The Principal Secretary, Department of Education, St. George Fort, Chennai.
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and R.VIJAYAKUMAR,J.
ps ORDER MADE IN W.P(MD)No.9300 of 2014 DATED : 27.03.2024 (2/2) 4/4 https://www.mhc.tn.gov.in/judis