- (1.) THE case has been listed in the 'list of old cases' that possibly have been rendered infructuous either on account of efflux of time, or because the petitioner has not pursued the lis.
(2.) THIS petition seeks issuance of a writ in the nature of MANDAMUS directing the respondents to allow the petitioner to appear in selection to fill up the backlog vacancies reserved for scheduled caste in Mandi Parishad and consider the candidature of the petitioner for appointment.
(3.) SHRI Alam Singh, Advocate, has put in appearance for the petitioner. Order dated 22nd of November, 2007 passed by this Court reads as under: "Mr. N.C. Mehrotra appears for the opposite parties. The respondents are allowed four weeks' time to file counter affidavit, two weeks then for the rejoinder. List thereafter. In the meantime, it shall be open for the petitioner to apply for the post in question in response to the impugned advertisement and the respondents shall consider the petitioner's case also in accordance with law and if necessary by giving age relaxation keeping in view of the relevant Government Order.";