NARANG RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 23.1.1998, a Division Bench of this Court had directed the petitioner to amend the writ petition by challenging the selection made by the respondents and to implead the selected candidates as a party respondents. The hearing was adjourned with the observation that the petition be listed for hearing as and when appropriate application for incorporating the aforementioned amendment was filed. A period of more than 8 years has gone by and no such application, as directed by the Division Bench, has been filed.

(2.) IN view of above, it is not possible to adjudicate on the controversy raised by the petitioner in this petition as the impleadment of selected candidate is sine qua non in such like matters. Therefore, we dismiss the writ petition.