Santosh Kumar Swain vs Uoi And Ors
2016 Latest Caselaw 235 Del

$~1.

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 11777/2015

       SANTOSH KUMAR SWAIN                           ..... Petitioner
                    Through: None


                        versus

       UOI AND ORS                                   ..... Respondents
                        Through: None

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MR. JUSTICE R.K. GAUBA

                        ORDER

% 12.01.2016

1. The present petition was filed by the petitioner as long back as

on 25.02.2011 praying inter alia for directions to the respondents to

promote him to the post of Subedar Major and to compensate him.

2. The petition has remained under objections for the past almost

five years. Finally, the Registry had placed this matter before the

predecessor Bench on 18.12.2015, on which date, none had appeared

for the petitioner and as a result, the present petition was renotified

for today. The position remains the same even today. None is present

for the petitioner.

3. It appears that the petitioner is not interested in prosecuting the

present petition, which is accordingly dismissed in default and for non-

prosecution.

HIMA KOHLI, J

R.K. GAUBA, J JANUARY 12, 2016 rkb