KAILASH DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 6.8.1997, learned counsel for the petitioner had sought some time to find out whether similarly situated person, namely, Shri Ravi Parkash was given employment although he was minor at the time of death of his father. The case was posted for arguments on 1.9.1997. On the adjourned date, learned counsel has stated that the petitioner has not furnished the information as required by the order dated 6.8.1997. It was further directed by the Division Bench that the case was to be listed for hearing after the requisite information is furnished by the petitioner.

(2.) Learned counsel for the petitioner has shown his inability to abide by the order dated 6.8.1997 by furnishing the aforementioned information.

(3.) In view of above, there is no possibility to adjudicate the issue raised in the instant petition. Accordingly, this petition fails and the same is dismissed.