J.S.Khehar, J. - (1.) On December 05, 1997, the following order was passed :- "Let the petitioners file an additional affidavit to the effect as to whether any person who might have been appointed later than the petitioners in the category of Fitter-Coolie/Lineman has been promoted to the next higher rank after April 8, 1996, or the post in the higher rank has been filled by direct recruitment after April 8, 1996. Adjourned sine die. As and when the additional affidavit is filed, the office will put up this case for motion hearing."
(2.) Learned counsel for the petitioner states that the petitioners have since taken away the brief from him and he has no instructions in the matter.
(3.) In view of the above, we are satisfied that the petitioners are no longer interested to pursue the instant writ petition which is hereby dismissed, for reasons of non-prosecution.;