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Judgment
Heard.
Present is an application for restoration of the W.P.(S) No.458 of 2015, which has been dismissed for want of prosecution on 30.07.2024.
Learned counsel for the applicant would submit that reason best known to the counsel who was earlier representing the petitioner in the writ petition, however, in absence of his appearance, the writ petition filed by the applicant was dismissed for want of prosecution on 30.07.2024. When the applicant could not get any information, he engaged another counsel and searched the status of the writ petition then he came to know that his writ petition was dismissed for want of prosecution. He further submits that the matter pertains to the appointment of driver with the respondent department which requires adjudication on merits, therefore, the writ petition filed by the applicant may be restored to its original number for hearing it on merits.
On the other hand learned counsel appearing for the State opposes the submission made by learned counsel for the applicant.
Considering the submissions made by learned counsel for the applicant and for the reasons mentioned in the application, the same is allowed.
The W.P.(S) No.458 of 2015 is restored to its original number.
The MCC is disposed of.