Madras High Court
K.Kuppsamy vs The State Of Tamil Nadu on 18 September, 2018
Author: C.Saravanan
Bench: C.Saravanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.09.2018
C O R A M
THE HONOURABLE Mr.JUSTICE C.SARAVANAN
Writ Petition No.22281 of 2008
K.Kuppsamy,
Forest Ranger,
Rangers Quarters, Andhiyur ... Petitioner
Vs.
1. The State of Tamil Nadu,
rep by its Secretary to Government
Forests and Fisheries Department
Fort St.George
Chennai-600 009.
2. The Principal Chief Conservator of Forests,
Panagal buildings,
Saidapat, Chennai-600 015. ... Respondents
Writ Petition has been filed under Article 226 of the Constitution of India, praying to issue Writ of Certiorarified Mandamus to call for the records of the first respondent made in G.O.Ms.No.266 E&F (FR II) Department dated 31.10.1996 and quash the same in so far so it deletes the special rule 11(b)(iii) with retrospective effect direct the respondents to apply special rule 11(b)(iii) of Tamil Nadu Forest Subordinate Service Rule and to fix petitioner's seniority in the post of Ranger with effect from 1989 with all the attendant service and monetary benefits.
For Petitioner : No appearance
For R1 & R2 : Mr.Bala Ganesh
Special Government Pleader
O R D E R
On 11.09.2018, there was no representation for the petitioner. Hence, the case was directed to be listed under the caption for Dismissal on 12.09.2018.
2. Again when the case was listed on 12.09.2018 and 17.09.2018 under the same caption there was no representation on behalf of the petitioner. Today, also when the case was called, there is no representation for the petitioner.
3. Hence, this Writ Petition stands dismissed for non prosecution. No costs.
18.09.2018 bsm Index :Yes/No Speaking order/non-speaking order To
1. The Secretary to Government State of Tamil Nadu, Forests and Fisheries Department, Fort St.George, Chennai-600 009.
2. The Principal Chief Conservator of Forests, Panagal buildings, Saidapat, Chennai-600 015.
C.SARAVANAN. J., bsm W.P.No.22281 of 2008 18.09.2018