(1.) (ORAL)
(2.) ON May 26, 1999, time was sought to place on record the chart of the duties performed by the petitioner during the period October 27, 1996 to March 18, 1997 and the hearing was adjourned to July 13, 1999. Thereafter the case was adjourned twice which led to the passing of order on August 30, 1999, adjourning the hearing sine die. It was further directed that the case be listed for motion hearing as and when necessary steps in terms of the order dated May 26, 1999 has been taken. A period of seven years has passed. No steps have been taken in terms of the order dated May C.W.P. No. 6106 of 1999 [2] 26, 1999. Accordingly, no adjudication would be possible in the aforementioned situation. Dismissed.