VERANDER KUMAR GANDHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition has been filed under Article 226/227 of the Constituttion of India for the issuance of an appropriate writ, order or direction esppecially in the nature of certioraari praying for quashing/setting aside the impugned stipulation in the final seniority list of Junior Accountants//Stenographers dtd. 10/2/2016 (Annexure P-9) whereby the interse seniority of the petitioners has been fixed at the same level as that of the feeder cadre of Clerks/Cashiers/Steeno-Typists even though the petitioners haave already promoted to the highher post of Stenographer against the vacant sanctioned & regular post of Sttenographers and the impugned action of the respondents is arbitrary and inn violation of the Service Rules and settled laaw.

(2.) The case has been called twice since morning and despite that there is no reepresentation on behalf of the peetitioners. It appears that neither the petitionerrs nor their counsel is interested in pursuing the present petition.

(3.) In view of the above, having leeft with no other option, present petition is dissmissed for non-prosecution.