- (1.) The instant writ proceedings were instituted in the year 2007 by the petitioners assailing the validity of the notification dated 13/19th January, 2007, which precluded the applicants, having three years Law Degree Course, from participation in the selection process and restricting eligibility criteria only to candidates who acquired five years Law Degree.
(2.) Mr. Praveen Choudhary appeared in person on 19th February, 2007 and thereafter none has put in appearance before the Court on 10th April, 2009, 31st July, 2013 and 9th May, 2014. Even today, neither the petitioners nor any representative on their behalf has appeared to pursue the matter. No request for adjournment has been made either.
(3.) Mr.Raghav appearing on behalf of respondent No.2 gives out that the advertisement stipulated conditions for appointment by way of contract, deputations and re-employment.;