LAWS(MAD)-2009-6-292

R MURUGESAN Vs. PRINCIPAL GOVERNMENT WOMEN POLYTECHNIC

Decided On June 11, 2009
R.MURUGESAN Appellant
V/S
PRINCIPAL, GOVERNMENT WOMEN POLYTECHNIC Respondents

JUDGEMENT

(1.) THIS petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioner, on an earlier occasion, i.e., on 09.06.2009. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs.