MOHD ASLAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) On April 20, 2001, the Division Bench has passed the order adjourning the case sine die so as to enable the counsel for the petitioner to place on record the certificate showing that the petitioner was duly qualified for appointment for the post of Art and Craft Teacher. The needful has not been done till date. However, the learned Counsel for the petitioner states that he may be permitted to withdraw the petition with liberty to file a fresh one on the same cause of action. We order accordingly.