G SUKUMARI Vs. SECRETARY TO GOVERNMENT HOME DEPARTMENT

JUDGEMENT

(1.) THE petitioner in W. P. (MD) No. 2194 of 2007 filed Original Application in O. A. No. 4722 of 2001 before the Tamil Nadu Administrative Tribunal. The petitioner in W. P. (MD) No. 2195 of 2007 filed Original Application in O. A. No. 6359 of 2001 before the Tamil Nadu Administrative Tribunal. Consequent to its abolition, the said Original Applications were transferred to this court and re-numbered as W. P. (MD)Nos. 2194 and 2195 of 2007.

(2.) WHEN the Petitions were taken up for hearing, on 26/10/2007, there was no representation on behalf of the petitioners. Hence, the Petitions were posted today i. e. , 29/10/2007, under the caption 'for Dismissal'. Even today, there is no representation on behalf of the petitioners. Therefore, these Writ Petitions are dismissed for non-prosecution. No costs.