Madras High Court
K.Murali vs The Home Secretary on 14 November, 2017
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.11.2017
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.30544 of 2013
K.Murali ... Petitioner
Vs.
1. The Home Secretary,
Secretariat,
Fort St. George,
Chennai 600 009.
2. The Secretary to Government,
Prohibition and Excise Department,
Fort St.George,
Chennai 600 009.
3. The Managing Director,
Tamil Nadu State Marketing Corporation Limited,
4th Floor, CMDA Tower 2,
Egmore, Chennai 8.
4. The District Manager,
Tamil Nadu State Marketing Corporation Limited,
Nagappattinam District.
5. The District Collector,
Nagappattinam District,
Nagappattinam. ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus directing the respondents to regularize the petitioner's service.
For Petitioner : No appearance
For Respondents 1, 2 & 5 : Mr.A.Raja Perumal
Additional Government Pleader
For Respondents 3 & 4 : No appearance
O R D E R
The case was listed for hearing on 13.11.2017, there was no representation on behalf of the writ petitioner. Again, the writ petition is posted under the caption for dismissal today i.e. On 14.11.2017. Today also, when the matter was taken up, none appeared on behalf of the writ petitioner.
2. Therefore, the writ petition stands dismissed for non prosecution. No costs.
14.11.2017 Index: Yes/No AT To
1. The Home Secretary, Secretariat, Fort St. George, Chennai 600 009.
2. The Secretary to Government, Prohibition and Excise Department, Fort St.George, Chennai 600 009.
3. The Managing Director, Tamil Nadu State Marketing Corporation Limited, 4th Floor, CMDA Tower 2, Egmore, Chennai 8.
4. The District Manager, Tamil Nadu State Marketing Corporation Limited, Nagappattinam District.
5. The District Collector, Nagappattinam District, Nagappattinam.
S.M.SUBRAMANIAM, J.
AT W.P.No.30544 of 2013 14.11.2017