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Madras High Court

S.Thirunavukkarasu vs The Secretary To Government on 13 October, 2017

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 13.10.2017

CORAM

THE HON'BLE Mr. JUSTICE  S.M.SUBRAMANIAM

W.P.No.4120 of 2014

S.Thirunavukkarasu						   ... Petitioner
                                             Vs
					
1. The Secretary to Government,
    Employment and Training Department,
    Fort St.George, Chennai-600 009.

2. The Director,
    Employment and Training Department,
    Guindy, Chennai-600 032.

3. The Special District Employment Officer,
    (DEO) for Physically Handicapped
     Guindy, Chennai-600 032.

4. The Chief Commissioner,
    for Persons with Disabilities(CCPD),
    Sarojini House, 6 Bhagwan Dass Road,
    New Delhi-110 001.

5. The Commissioner, Disabilities(CPD),
    Government of Tamil Nadu,
    State Resource-cum-Training Centre campus,
    Jawaharlal Nehru inner ring road,
    K.K.Nagar, Chennai-600 078.			   	.. Respondents
 

PRAYER: Writ Petitions filed under Article 226 of The Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records of the third respondent in its Letter No.A2/973/13 dated 17/07/2013 pertaining to the Registration No.CHS1989M00000531 dated 25.05.1989 and quash the same consequentially directing the respondents 1 to 5 herein to consider the case of the petitioner for employment opportunities by relaxing the age and qualification in accordance to the persons with Disabilities(Equal Opportunities, Protection of Rights and Full Participation) Act, 1995.
		
		For Petitioner	        : No appearance 
		
		For Respondents	        : Mrs.K.Bhuvaneswari
						  Government Advocate for RR1 							to 3 and 5
						: Mrs.V.Venkatesan
						  Senior Central Governmanet 						  Standing Counsel.

 O R D E R

The Matter was listed for hearing on 12.10.2017 and there was no representation on behalf of the writ petitioner. Once again, the case is listed for hearing under the caption for dismissal on 13.10.2017, but today also none represented on behalf of the writ petitioner.

Thus, the writ petition stands dismissed for Non-prosecution. However, there shall be no order as to costs. 13.10.2017 Index : Yes/No Internet : Yes/No dna To

1. The Secretary to Government, Employment and Training Department, Fort St.George, Chennai-600 009.

2. The Director, Employment and Training Department, Guindy, Chennai-600 032.

3. The Special District Employment Officer, (DEO) for Physically Handicapped Guindy, Chennai-600 032.

4. The Chief Commissioner, for Persons with Disabilities(CCPD), Sarojini House, 6 Bhagwan Dass Road, New Delhi-110 001.

5. The Commissioner, Disabilities(CPD), Government of Tamil Nadu, State Resource-cum-Training Centre campus, Jawaharlal Nehru inner ring road, K.K.Nagar, Chennai-600 078.

S.M.SUBRAMANIAM, J.

dna W.P.No.4120 of 2014 13.10.2017