FAYAZ AHMAD BHAT Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this writ petition filed in the year 2009, the petitioners sought quashing of the order dated 18th October, 2008, issued by the respondents and office order dated 9th March, 2009, issued by the Manager Depot, whereby the regularization of the petitioners stood denied.

(2.) By an interim order dated 1st May, 2009, it was directed that the impugned communication dated 18th October, 2008, issued by the respondent No.4 and office order dated 9th March, 2009, issued by the respondent No.6 shall stay.

(3.) In terms of the order dated 22nd October, 2013, the writ petition was dismissed for default of appearance so far as it relates to the petitioner No.2-Abdul Hamid Dar.