Ajai Lamba, J. - (1.) The petition seeks issuance of a writ in the nature of mandamus directing respondents to re-engage/ adjust the petitioner in service on the post of Cleaner or on equivalent post. The petition also seeks issuance of a writ in the nature of mandamus directing respondents to provide all consequential service benefits to the petitioner after re-engagement/adjustment of the petitioner on the post of Cleaner.
(2.) None has appeared for the petitioner to prosecute the case. The case relates to the year 2011.
(3.) I find that counter affidavit has already been filed. Rejoinder affidavit has not been filed. I also find that time for filing rejoinder affidavit was given vide order dated 9.5.2013, however, till date rejoinder affidavit has not been filed. Interestingly, although application for listing has been filed on behalf of the counsel for the petitioner, however, the counsel is not available to address arguments.;