J.S.Khehar, J. - (1.) (Oral)
(2.) THE petitioner had approached this court as far as back in October, 1999, seeking a rightful implementation of the order dated 22.11.1996 (Annexure P3) passed by the Supreme Court. On 5.11.1999, the instant writ petition came to be adjourned on the request of learned counsel for the petitioner with a direction that the same be listed only after an appropriate application was filed in that behalf by the learned counsel for the petitioner. Despite the passage of more than six years, no such application was filed. Consequently the main case has been listed by the Registry of this court. During the course of hearing, learned counsel for the petitioner informs us that a review application filed by the petitioner in the matter, which came to be adjudicated by the Supreme Court, has since been dismissed on 13.12.1999. It is, therefore, apparent that the order appended Civil Writ Petition No.15658 of 1999. -2- to the writ petition, Annexure P3, has attained finality. THE order Annexure P3 has since been implemented conducting the fresh process of selection. We find no justification and ground to interfere. Dismissed.;