- (1.) In the cause list, the names of Sri Anil Bhushan and Sri Rajiv Gaur have been shown as counsel for the Petitioner. Sri Rajiv Gaur has sent illness slip. Sri Anil Bhushan has not made any application for adjournment. He is not present in the revised call.
(2.) Sri S.K. Shukla, learned Counsel appearing for the Vice-Chancellor, Sardar Vallabh Bhai Patel University of Agriculture & Technology, Meerut-Respondent No. 2, submits that in this matter an interim order was granted, during summer vacation in 2006. The writ petition was dismissed in default on 27.2.2007, and was restored on 30.11.2007, and thereafter, the matter has not been listed. Petitioner is not allowing the writ petition to be heard by the Court.
(3.) Sri Shukla has pointed out from the order sheet of the case, that the matter has been adjourned from time to time. Initially it was adjourned on 14.11.2006. On 6.12.2006, the matter was adjourned with observations that if the counsel appearing for the Petitioner is ill perpetually, in that case a fresh counsel has to be engaged, or alternative arrangement will be made for the purpose of expediting the hearing of the matter on the next date, and further that if more than one counsel is available, the Court will expect that the counsel, who is not ill, will proceed with the matter. It was again adjourned on 11.1.2007. Thereafter the writ petition was dismissed in default on 27.2.2007. The restoration application was also dismissed in default on 25.9.2007. On 30.11.2007, the second restoration application was allowed on payment of costs, and the writ petition was directed to be restored. Thereafter the matter was adjourned at least on six occasions, namely, on 11.12.2007 for filing rejoinder affidavit; on 4.1.2008, 10.1.2008, 22.2.2008, 25.3.2008, it was adjourned on the request of the counsel for the Petitioner, and on 1.7.2008, it was once again adjourned to be listed in August 2008. Thereafter the case disappeared from the list.;