Madras HC Dismisses Deputy Registrar Aspirant’s Appointment Pleas After He Repeatedly Fails To Appear

The petitioner filed W.P. No. 27201 of 2013 seeking a direction to the Tamil Nadu Public Service Commission to operate a reserve list and nominate him for appointment as Deputy Registrar of Co-operative Societies, followed by a direction to the State to appoint him.

In W.P. No. 1887 of 2019, he challenged a 2019 notification insofar as it notified that post and again sought appointment.

After no appearance for the petitioner on 30 October 2026, the matters were adjourned by way of concession. There was again no appearance when the matters were called on 4 November 2026, including after they were passed over.

The order does not identify or apply any substantive statutory provision, legal test, or precedent.

It concerns the procedural disposal of writ petitions for non-prosecution where the petitioner failed to appear and pursue the matters after an opportunity to do so.

The Court recorded that the petitioner had not appeared on the earlier hearing date and, despite the matters being posted again and passed over on the hearing date, remained unrepresented.

On that basis, the Court concluded that the petitioner was not interested in pursuing the petitions and disposed of them without considering the substantive appointment or notification claims.

Made no order as to costs, and closed the connected miscellaneous petitions.