NARESH CHANDER ANGIRISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 2.7.1998, the hearing of the case was adjourned sine die to enable the learned counsel to place on record any document to show that for purposes of appointment in service/ seniority, the date has been written as 128.12.1974 when he joined on work charged basis and the case was ordered to be listed for motion hearing as and when the needful was done.

(2.) NEEDFUL has not been done although a period of more than 7 years have passed. Learned counsel for the petitioners state that he may be given a short adjournment to seek instructions. However, we are unable to accept the afore- mentioned request and dismiss the writ petition with liberty to the petitioners to file a fresh one on the same cause of action, if so advised, by furnishing detailed particulars.