Ajai Lamba, J. - (1.) Head Constable No.144 T. P. Mohd. Mukeem has preferred this special appeal challenging order dated 2.8.2011 rendered in Writ Petition No.4683 (SS) of 2011 titled ''Head Constable No.144 T. P. Mohd. Mukeem vs. State of U.P. and others'. Vide the impugned order the writ petition has been dismissed.
(2.) Counsel for the appellant has not appeared to prosecute the appeal. Even on 12.7.2019 the counsel did not appear. This court was constrained on passing the following order:- "1. Learned counsel for the appellant has not appeared. 2. We would like to give another opportunity of hearing to the appellant and therefore, direct that this appeal be listed for hearing on 16.7.2019, high up on the list. We make it clear that no further adjournment would be given."
(3.) The appeal relates to the year 2011. 8 years have gone by. We find no justifiable reason to await appearance of the counsel and adjourn the appeal. In such circumstances we have gone through the pleadings and contents of the impugned order with the assistance of Shri V.P.Nag, Shri Siddharth Dhaon and Shri Rajiv Ratan Chaudhary, learned counsel for the State.;