R GANESAN Vs. COLLECTOR KRISHNAGIRI

JUDGEMENT

(1.) THIS Writ Petition is filed to issue a Writ of Mandamus, directing the respondents to permit the petitioner to work as a Clerk in the third respondent chimpalthradi Panchayat Office, Shoolagiri Panchayat Union, Krishnagiri district.

(2.) IN W. P. M. P. Nos. 14034 of 2004 and 7665 of 2006, by order dated 18. 4. 2006, this Court passed the following order:-

(3.) TODAY when the matter is taken up for final hearing, there is no representation for the petitioner. Insofar as the respondents is concerned, no counter has been filed inspite of lapse of more than 3 years from the date of the earlier order dated 18. 4. 2006. Obviously the respondents are not inclined to file any counter.