Gaurav Rawat (Roll No. ... vs Union Of India And 2 Others
2021 Latest Caselaw 4456 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 3997 of 2021
 

 
Petitioner :- Gaurav Rawat (Roll No. 3001627040)
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Sandeep Kumar
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Present writ petition is preferred seeking following reliefs:-

"i) Issue a writ, order or direction in the nature of mandamus directing the respondents specially the respondent no.3, Assistant Director (Legal) Staff Selection Commission (C.R.) Department of Personnel and Training) 21-23, Lowther Road, Prayagraj Pin-211002 to send the petitioners being qualified candidates in written test, physical test and medical examination to complete their training for the post of Constable (G.D.) in any unit of BSF, CISF, CRPF, SSB, ITBP or Assam Rifles against the vacant posts under Constable (GD) in Central Armed Police Forces (CAPFs), NIA & SSF and Rifleman (GD) in Assam Rifles (AR) Examination-2018 dated 21.07.2018.

ii) Issue a writ, order or direction in the nature of mandamus directing the respondent no.3, Assistant Director (Legal) Staff Selection Commission (C.R.) Department of Personnel and Training) 21-23, Lowther Road, Prayagraj Pin-211002 to publish a list of petitioners being qualified candidates in written test, physical test and medical examination for the post of Constable (G.D.) in any unit of BSF, CISF, CRPF, SSB, ITBP or Assam Rifles against the vacant posts under Constable (GD) in Central Armed Police Forces (CAPFs), NIA & SSF and Rifleman (GD) in Assam Rifles (AR) Examination-2018 dated 21.07.2018."

At the very outset, learned counsel for the respondent-Commission has placed reliance upon the judgment and order dated 18.3.2021 passed by this Court in Writ A No. 2220 of 2021 (Ayush Kumar and 7 Others Vs. Union of India And 2 Others), wherein, similar reliefs were asked for and as such submits that the present writ petition is liable to be dismissed on same terms.

Confronted with this situation, learned counsel for the petitioner submits that he does not want to press the present writ petition at this stage.

Consequently the writ petition is dismissed as not pressed in terms of the aforesaid.

Order Date :- 23.3.2021

A.K.Srivastava