BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition was filed on August 23, 1995 for issuance of a mandamus to the respondents to depute the petitioners for Foresters Training Course in accordance with their seniority and also to quash the orders deputing the non-official respondents for such course.

(2.) When the case was taken up today, the learned counsel for the petitioners made a statement that he does not want to prosecute the writ petition against the non-official respondents. In view of his statement, the Court ordered the deletion of the names of respondents No. 5 to 39 from the array of parties.

(3.) In view of the fact that the respondents No. 5 to 39 have been deleted from that array of the respondents, no order to their prejudice can be passed by the Court and in our considered view the prayer made by the petitioners to quash the orders by which the private respondents were deputed for Foresters' Training Course has to be rejected.