Sudhir Agarwal, J. - (1.) SRI S.S.P. Gupta, learned Counsel for the Petitioners has sought adjournment on the ground of illness. The order sheet shows that throughout learned Counsel for the Petitioners has avoided in appearing before this Court inasmuch as on 04.01.2011 when this matter came up as fresh none appeared and the case was directed to be listed in ordinary course. Thereafter on 07.02.2011, 15.02.2011, 03.03.2011 and 17.03.2011 repeatedly this case has been adjourned on account of illness. Hence I decline to pass over the case today on the ground of illness.
(2.) LIST revised. None appeared on behalf of Petitioners to press this petition. However, I have perused the record. Petitioners have sought a writ of mandamus commanding the Respondent No. 2 to appoint them on the post of Safari Karmic against 132 vacant posts forthwith.
(3.) THE Petitioners claimed to be in waiting list, result whereof was declared on 17.01.2009, pursuant to advertisement dated 15.06.2008 for appointment on the post of Safari Karmic in District Azamgarh. It is claimed that there are certain vacancies reserved for various category candidates which are unfilled where against Petitioners ought to be appointed.;