A R CHAUHAN Vs. DIST DEVELOPMENT OFFICER

JUDGEMENT

(1.) THE petitioners have moved this petition on the ground that they were selected on the post of Junior Clerk (Accounts Cadre) in the District Panchayat at Mahesana but were not granted regular posting. They, therefore, moved the petition seeking quashment of the action of respondent in not giving regular posting to the petitioners, action of respondent in appointing persons from the common clerical cadre to the post of Clerk in accounts cadre and direction on the respondent to fill up all the vacancies in the accounts cadre only from the employees who have been selected for the accounts cadre.

(2.) THE record shows that the petitioners have chosen not to pursue this petition for a long time. In this set of circumstances, the petition stands dismissed for want of prosecution. Rule is discharged. No order as to costs. Interim relief, if any, granted earlier stands vacated. Liberty reserved to the petitioners to revive the petition in case of difficulty.