Smt.Rajalakshmi & Ors. vs Delhi Tamil Education ...
2012 Latest Caselaw 3828 Del

       *       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                         Date of Decision: 02.07.2012

+                    W.P.(C) No.972/1998 & CM No.9480/2000


Smt.Rajalakshmi & Ors.                               ...    Petitioners

                                  versus

Delhi Tamil Education Association & Anr.             ...    Respondents

Advocates who appeared in this case:

For the Petitioner        :     None
For Respondents           :     None

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

ANIL KUMAR, J.

*

No one is present on behalf of the parties.

The petitioners have sought appointment on the regular posts of

Assistant Teachers in the scale of Rs.1200-1400/- in Delhi Tamil

Education Association schools.

The „Rule‟ was issued in the matter on 9th March, 1998.

After the rule was issued the matter was taken up for hearing in

the category of "Regular Matters" on 2nd March, 2010, however, no one

had appeared on behalf of the parties on the said date.

Thereafter the matter was taken up for hearing on 23rd August,

2011; 15th December, 2011; 2nd January, 2012 and 20th March, 2012,

however, no one had appeared on behalf of the petitioners.

Today again no one is present on behalf of petitioners.

In the circumstances, this Court is left with no option but to

dismiss the writ petition in default of appearance of petitioners or their

counsel.

The writ petition is, therefore, dismissed in default. All the

pending applications also stands disposed of.

JULY 02, 2012                                     ANIL KUMAR, J.
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