ANESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 15.10.1998, the hearing of the instant petition was adjourned because the prayer in the petition is for setting aside the entire selection of Constables made by the respondents. Except one, the selected candidates were not impleaded as party respondents and therefore the writ petition could not be entertained. The case was adjourned sine die by giving liberty to the liberty to implead the selected candidates as party respondents. The afore-mentioned course was adopted in view of the law down by the Supreme Court in the case of Arun Tewari and ors vs. Zila Mansavi Shikshak Sangh and others 1998(1) SLR 219.

(2.) AFTER a period of over seven years when the petition came up for consideration, the learned counsel has requested for another adjournment for which we do not find any justification. Nothing has been done to challenge the CWP 16154 of 1998 .2. selection/appointment of Constables who were selected in the year 1998. Therefore, no adjudication in this situation could be undertaken with regard to selection/ appointment of those Constables. Accordingly, we dismiss the writ petition.