RESHAM SINGH Vs. CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) On February 24, 2004, the proceedings in the main case were adjourned so as to enable the petitioners to implead their juniors who had been promoted to Class-III posts, without considering their claim. The motion bench, on February 24, 2004, also directed that the main case would be re-listed after such an application had been filed on behalf of the petitioners.

(2.) Despite the lapse of a period of more than two years, since the proceedings in the main case were adjourned to enable the petitioners to implead their juniors, no such application has been moved till date, nor the proceedings of the main case have been revived.

(3.) In view of the above, we are satisfied that the petitioners are no longer interested to pursue the instant writ petition, which is hereby dismissed, for reasons of non-prosecution.