ASHA GIRDHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 18.11.1998 this Court has directed the petitioners to produce copies of the orders of appointment and regularisation of service in respect of atleast one of them to enable the Court to appreciate the contentions raised on their behalf in the light of the terms and conditions of the employment.

(2.) HOWEVER, after passing of more than 7 years, no steps have been taken by the petitioners to comply with that order. The prayer for further time to comply with the order dated 18.11.1998 is rejected. Consequently, the writ petition fails and is dismissed.