B KARTHEE Vs. GENERAL MANAGER OF SOUTHERN RAILWAY

JUDGEMENT

(1.) The Petitioner has preferred the present writ of Mandamus seeking for passing of an order by this Court in directing the Respondents to take immediate action to re-annex the general compartment coaches as before 11th day of September, 2017 in Vaigai Super Fast Express and Pallavan Super Fast Express within a prescribed time.

(2.) No counter is filed on behalf of the Respondents.

(3.) By consent the main Writ Petition is taken up for final disposal.