Madras High Court
S.Thiruselvam vs The Secretary To The Government Of India on 19 January, 2017
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.01.2017
CORAM
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
W.P.(MD)Nos.4937 of 2012 to 4940 of 2012
and M.P.(MD) Nos.1 and 2 of 2012 in all petitions
S.Thiruselvam ... Petitioner in W.P.(MD) No.4937 of
2012
S.Rajinikanth ... Petitioner in W.P.(MD) No.4938 of
2012
M.Sathya ... Petitioner in W.P.(MD) No.4939 of 2012
S.Amutha ... Petitioner in W.P.(MD) No.4940 of 2012
Vs.
1.The Secretary to the Government of India,
Ministry of Communication and Information Technology,
National Institute of Electronics and Information Technology (NIELIT),
(An Autonomous Scientist Society of Department of
Electronics and Information Technology),
(Formerly known as Department of Electronics
Accreditation Computer Courses (DOEACC) Society),
Electronics Niketan, No.6, CGO Complex,
New Delhi ? 110 003.
2.The Director,
National Institute of Electronics and Information Technology (NIELIT),
(An Autonomous Scientist Society of Department of
Electronics and Information Technology),
(Formerly known as Department of Electronics
Accreditation Computer Courses (DOEACC) Society),
Chennai Centre,
No.25, Gandhi Mandapam Road,
Opp. to Anna Nootrandu Library,
Chennai ? 600 025.
3.The Regional Director,
National Institute of Electronics and Information Technology (NIELIT),
(An Autonomous Scientist Society of Department of
Electronics and Information Technology),
(Formerly known as Department of Electronics
Accreditation Computer Courses (DOEACC) Society),
Post Box No.5, NIT Campus,
Calicut ? 673 601, Kerala State.
4.The Regional Director,
Regional Office (South),
National Institute of Electronics and Information Technology (NIELIT),
(An Autonomous Scientist Society of Department of
Electronics and Information Technology),
(Formerly known as Department of Electronics
Accreditation Computer Courses (DOEACC) Society),
No.S-2, Periyar Nagar,
Raja Gopalapuram,
Pudukkottai ? 622 003. ... Respondents in all the
petitions
COMMON PRAYER : These Writ Petitions are filed under Article 226 of the
Constitution of India praying to issue a Writ of Certiorarified Mandamus,
calling for the entire records relating to the impugned order passed by the
4th respondent herein made in No.3(202)/03/OSS dated 02.04.2012, quash the
same and consequently direct the respondents 1 to 3 herein not to close down
the activities of the 4th respondent Regional Office Centre.
!For Petitioner :No appearance
^For 1st Respondent :Mr.S.Balasubramanian
in W.P.(MD) Nos.4937
& 4938 of 2012
For 1st Respondent :Mr.G.Rengarajan
in W.P.(MD) No.4940
of 2012
For 1st Respondent :No Appearance
in W.P.(MD) No.4939
of 2012
For 2nd Respondent :No Appearance
in all cases
For 3rd Respondent :Mr.M.Suri
in all cases
For 4th Respondent :Dismissed for default
in all cases
:COMMON ORDER
When these Writ Petitions came up for hearing on 09.01.2017, no one appeared for the petitioner. Hence, the matter was directed to be posted today under the caption 'for dismissal'. Even today, when the matter was called, no one was representing the petitioner and hence, these Writ Petitions are dismissed for default. No costs. Consequently, connected Miscellaneous Petitions are also dismissed.
To
1.The Secretary to the Government of India, Ministry of Communication and Information Technology, National Institute of Electronics and Information Technology (NIELIT), Electronics Niketan, No.6, CGO Complex, New Delhi ? 110 003.
2.The Director, National Institute of Electronics and Information Technology (NIELIT), No.25, Gandhi Mandapam Road, Opp. to Anna Nootrandu Library, Chennai ? 600 025.
3.The Regional Director, National Institute of Electronics and Information Technology (NIELIT), Post Box No.5, NIT Campus, Calicut ? 673 601, Kerala State.
4.The Regional Director, Regional Office (South), National Institute of Electronics and Information Technology (NIELIT), No.S-2, Periyar Nagar, Raja Gopalapuram, Pudukkottai ? 622 003.
.