Om Prakash, J. - (1.) Heard learned Counsel for the parties. The petitioners are three and all seek a writ of mandamus directing the District Judge, Kanpur Nagar the respondent No. 2 to offer an appointment to them in Class III posts.
(2.) Brief facts of the petition are that 82 vacancies were advertised in May, 1985 for Class III posts in the Ministerial cadre of Kanpur Nagar Judgeship and the examination was held in June, 1985. The result was then declared on 1st November, 1985. The grievance of the petitioners is that no appointment letter has been sent to them till date by the respondents.
(3.) Counsel for the petitioners states that he does not press the petition, for the petitioner No. 3 inasmuch as he got himself employed elsewhere and therefore, he does not want to persecute this petition.;