The petition was dismissed for default after the petitioners failed to appear.

The petitioners, employees of the Meghalaya Urban Development Authority (MUDA), filed a writ petition against the State of Meghalaya, MUDA, and its Chairman and Secretary.

The judgment does not describe the petition’s underlying claims or the specific relief sought.

On the date of decision, none appeared for the petitioners or respondent Nos. 2–4; respondent No. 1 was represented by government counsel.

Whether the writ petition should be dismissed for default when no one appeared for the petitioners and the Court considered them not keen to pursue the matter.

The judgment cites no statute, precedent, or specific procedural rule.

It applies the procedural principle reflected in its order that a matter may be dismissed for default where the petitioners do not appear and the Court concludes they are not pursuing it.

No one appeared for the petitioners, and the Court inferred from their non-appearance that they were not keen to pursue the matter.

On that basis, the Court dismissed the petition for default; it did not consider the merits of the petition.

No determination was made on the merits of the petitioners’ claims.