01Facts
The petitioner filed three writ petitions concerning the fifth respondent’s promotion to Regional Manager, the petitioner’s own promotion to that post, and regularisation of his service as Forest Ranger from 6 October 2016.
pp. 1–3After repeated adjournments, the Court imposed costs of ₹5,000, payable to the Legal Services Authority by 12 October 2026. The petitioner did not appear on 13 October or 15 October 2026, and the Court was informed that the costs remained unpaid.
p. 402Issues
i.1. Whether the writ petitions should be dismissed for non-prosecution when the petitioner failed to appear despite repeated listings.
p. 4ii.2. Whether the petitioner’s failure to pay the costs imposed by the Court warranted dismissal of the writ petitions.
p. 403Law Applied
The order cites no statute, precedent, or specific procedural rule.
p. 4It applies the Court’s authority to dismiss proceedings for non-prosecution and for failure to comply with a condition imposed by the Court.
p. 404Reasoning
The petitioner’s repeated absence, including on the date the matters were taken up in both the forenoon and afternoon sessions, led the Court to conclude that he was unwilling to prosecute the cases.
p. 4The petitioner had also failed to pay the previously ordered costs. In light of both circumstances, the Court found no alternative but to dismiss the petitions.
p. 405Holding
The Court dismissed all three writ petitions for non-prosecution and non-compliance with the costs order.
p. 4The connected miscellaneous petitions were also closed.
p. 4Original Court PDF
P.SENTHILKUMAR,vsTHE STATE OF TAMIL NADU
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