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Judgment
7 paragraphs · 171 wordsJagmohan Bansal, J
As common issues are involved in the captioned petitions, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP-14835-2001.
The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondents to appoint them as Assistant Sub-Inspectors from 1994 when they completed probationary period and depute for Upper School Course along with 1992 batch officers.
The matter relates to confirmation and deputing the petitioners for Upper School Course. A period of three decades has passed away from the date of cause of action and they might have been deputed for Upper School Course subsequently.
There is no representation on behalf of the petitioners. It appears that with the efflux of time they have lost their interest to pursue the present petitions.
In the backdrop, the petitions stand dismissed.
The petitioners are at liberty to move an appropriate application within three months if cause survives.