Madras High Court
Tamil Nadu Private School Teacher ... vs Chief Education Officer on 13 February, 2017
Author: D. Krishnakumar
Bench: D. Krishnakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 13.02.2017 CORAM: THE HONOURABLE MR. JUSTICE D. KRISHNAKUMAR W.P.No.25836 of 2013 Tamil Nadu Private School Teacher Sangam, Rep. by its General Secretary, K.Palani .. Petitioner Versus 1. Chief Education Officer, Chennai Education District, Saidapet, Chennai 600 015. 2. The Correspondent and Secretary, YMCA Sports Higher Secondary School, Nandanam, Chennai - 35. .. Respondents Prayer: The Writ Petition is filed under Article 226 of the Constitution of India, seeking for a Writ of Mandamus, directing the 1st respondent to dispose the representation dated 30.04.2013. For Petitioner : No Appearance For Respondents : Mr.S.Diwakar, Spl.G.P. O R D E R
When the matter came up for hearing on 06.02.2017, there was no representation for the petitioner. Hence, the Writ Petition is posted today under the caption for dismissal. Even today there is no representation for the petitioner. Hence, the Writ Petition is dismissed for non-prosecution. No costs.
13.02.2017 Index: Yes/ No Internet:Yes/No pvs To
1. Chief Education Officer, Chennai Education District, Saidapet, Chennai 600 015.
2. The Correspondent and Secretary, YMCA Sports Higher Secondary School, Nandanam, Chennai - 35.
D. KRISHNAKUMAR, J., pvs W.P.No.25836 of 2013 13.02.2017 http://www.judis.nic.in