K.ABDUL KALAM AZAD Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) On 20.08.2020, 07.09.2020 and 09.09.2020, when the matters were called, there was no representation on behalf of the petitioner and hence, in order to given one more opportunity to the petitioner to argue the cases, these petitions were directed to be listed on 24.09.2020. Even today (i.e. on 24.09.2020), when the matters are called, there is no representation for the petitioner either in person or through counsel.

(2.) Hence these writ petitions are dismissed for non-prosecution. No costs. Consequently, connected miscellaneous petitions are closed.