- (1.) THE writ petition was filed on 15th April, 2013.
(2.) ON 28th February, 2015, time was allowed on the information furnished to the effect that the counsel for the petitioner was unwell. On 4th March, 2015, again matter was adjourned on the request made on behalf of the counsel for the petitioner. However, it was made clear that no further time will be allowed and the matter would be proceeded with on the basis of the pleadings on record, including proceedings ex -parte, if none appeared on the next date.
(3.) TODAY , neither the petitioner nor the counsel for the petitioner is present to prosecute the writ petition. The petitioner, in the instant writ application, has prayed for an appropriate writ, order or direction to the respondents to fill up the vacant posts of 'Prabodhak' of SC/ST Category, which are 11 and 113 in number; by regular procedure, in the event of non -availability of the candidates of the reserved category (SC/ST).;