M. SELVANAYAGI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) There is no representation on the side of the petitioners in W.P.No.13347 of 2017. Even on the last hearing date, i.e., on 6/9/2022, there was no representation on the side of the petitioners in W.P.No.13347 and hence, the matter was directed to be listed under the caption "for dismissal" today. Since there is no representation on the side of the petitioners once again in W.P.No.13347 of 2017, it can now be inferred that the petitioners in W.P.No.13347 of 2017 are not interested in prosecuting the said writ petition. Accordingly, W.P.No.13347 of 2017 is dismissed for non prosecution.

(2.) The petitioners in W.P.No.12004 of 2018 seek for a mandamus to direct the first respondent to forthwith implement the policy decision in G.O.Ms.No.159 (School Education Me.Ne.Ka.2) Department, dtd. 10/7/2009 and appoint the petitioners who are directly recruited Physical Education Director Grade-I as District Inspector of Physical Education in Dharmapuri and Salem Districts respectively in the State of Tamil Nadu.

(3.) Since W.P.No.13347 of 2017 is dismissed for non-prosecution, the prayer sought for by the petitioners in W.P.No.12004 of 2018 has to be considered by the respondents on merits and in accordance with law. However, the petitioners in W.P.No.12004 of 2018 has not given any representation prior to the filing of W.P.No.12004 of 2018 and hence, the petitioners in W.P.No.12004 of 2018 are directed to give a representation to the first respondent in W.P.No.12004 of 2018 seeking implementation of G.O.Ms.No. 159 (School Education Me.Ne.Ka.2) Department, dtd. 10/7/2009 .