CHAIRMAN AND MANAGING DIRECTOR Vs. M ANANDAN

JUDGEMENT

(1.) THE writ appeal is directed against the order of the learned single Judge dated 24. 11. 2005 made in WPMP. No. 35220 of 2005 in WP. No. 16768 of 1997, in and by which the learned Judge dismissed the said petition filed for condonation of delay of 222 days in filing the restoration petition against the dismissal order made in WP. No. 16768 of 1997 dated 18. 01. 2005.

(2.) MR. C. Kamadevan, takes notice for the contesting first respondent.

(3.) IT is brought to our notice that when the WPMP. No. 35220 of 2005 listed on 26. 04. 2004 and 11. 09. 2004, Mr. Perumal's name was mentioned on behalf of the writ petitioner in the cause list, however, according to him, in the cause list dated 18. 01. 2005, his name did not appear, due to which he failed to appear before the learned Judge and the petition was dismissed for default. According to the learned counsel for the appellant though this aspect was projected before the learned Judge, the same was not accepted.