Punjab-Haryana High Court
Raj Kumar And Another vs Hpsc And Others on 6 August, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 19125 of 2004 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 19125 of 2004
Date of Decision : August 06, 2012
Raj Kumar and another
.... PETITIONERS
Vs.
HPSC and others
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : None for the petitioners.
Mr. H.N.Mehtani, Advocate,
for respondent No. 1.
Mr. Harish Rathee, Sr. DAG, Haryana.
AUGUSTINE GEORGE MASIH, J. (ORAL)
The present writ petition was adjourned sine die vide order dated 06.05.2005 passed by this Court as the counsel for the petitioners had sought time to file an application for impleading the selected candidates as respondents.
As per the report of the Registry, till date no such application has been filed by the petitioners. It has further been stated that the connected matter, wherein this very selection was CWP No. 19125 of 2004 2 challenged i.e. CWP No. 18025 of 2002 titled as Sudhir Kumar Kalra vs. Haryana Public Service Commission and others, number whereof has been mentioned in the index of the writ petition, stands dismissed by this Court vide order dated 03.08.2009.
None has put in appearance on behalf of the petitioners today when the case was called up. Reasons for non-appearance of the counsel for the petitioners in the writ petition are not too far to be found in view of the dismissal of the case of the petitioners in Sudhir Kumar Kalra's case (supra) where this very selection was in question. The petitioners, thus, it appears are not interested in pursuing the case.
Dismissed for non-prosecution.
(AUGUSTINE GEORGE MASIH )
August 06, 2012 JUDGE
pj