LONGA DEVI Vs. U.T. ADMINISTRATION

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to the respondents to regularize them in the light of order dtd. 28/7/2003 passed by Central Administrative Tribunal.

(2.) A Division Bench of this Court vide order dtd. 23/8/2005, while admitting the petition, ordered that in the meantime, petitioners shall not be terminated. The petitioners, at the time of filing petition, were more than 45 years old. A period of 20 years has passed away, thus, in all probabilities, they must have retired.

(3.) There is no representation on behalf of the petitioners. It appears that with the efflux of time, they have lost their interest to pursue the present petition.