Azad Singh And Ors vs State Of Hry. And Ors
2022 Latest Caselaw 14898 P&H

915

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH
                                        CWP- 4947-2007
                              Date of decision:22.11.2022

Azad Singh and others                                        ..Petitioners
                                    Vs.
State of Haryana and others                                  ..Respondents

CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present :   None for the petitioners.

       Mr. R.D.Sharma, DAG, Haryana.
            ***
ARUN MONGA, J. (ORAL)

Petition herein, inter alia, is for issuance of a writ in the

nature of certiorari for setting aside order dated 07.11.2006

(Annexure P-3 (Colly.)) vide which the services of the petitioners as

Labourers are being de-regularized in view of the judgment of the

Hon'ble Supreme Court in State of Karnataka versus Uma Devi

reported as AIR 2006 SC 1806.

2. Petition was admitted for hearing on 17.09.2008.

3. While issuing notice of motion vide order dated

02.04.2007, operation of impugned order dated 07.11.2006

(Annexure P-3) was ordered to be stayed.

4. When taken up for final adjudication, none has put in

appearance on behalf of the petitioners. In this context, it is

important to note that a specific notice has been issued in the cause

list, as well as, on the notice Board of the Court room, stating "In the

category of "To Be Taken UP" Regular matters shown in the daily

1 of 2

cause list, if learned counsel still do not appear, it would be an

indicator that they are not interested in pursuing the same and the

cases shall then be decided regardless of their presence. Learned

counsels are, therefore, requested to watch the regular cause list of

the Court."Notwithstanding none appears. Court is left with no

choice but to dismiss the petition.

5. Even otherwise by sheer effluxion of time and pendency

of the writ petition for more than 14 years before this Court, either it

has been rendered infructuous or even otherwise the petitioners seem

to have lost interest in pursuing the same.

6. Be that as it may, writ petition is dismissed with liberty

to the petitioners to file an appropriate application in case any cause

of action still survives.

November 22, 2022                              (ARUN MONGA)
vandana                                            JUDGE


Whether speaking/reasoned:                            Yes/No
Whether reportable:                                   Yes/No




                                   2 of 2