BALJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondent to depute them for Lower School Course.

(2.) The petitioners intended to undergo Lower School Course. They participated in B-1 test. They cleared the same, however, failed in parade test. As per respondent, they were bound to secure minimum 50% marks in parade test.

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