Rajesh Kumar Arya vs Uoi & Ors.
2011 Latest Caselaw 5130 Del

*                IN THE HIGH COURT OF DELHI AT NEW DELHI

+                WP(C) No.7544/2011 & CM No. 17070-71/2011

%                         Date of Decision: 18.10.2011

Rajesh Kumar Arya                                                  .... Petitioner


                        Through Mr. S. Sunil, Advocate for Mr. C. Hari
                                Shankar, Advocate


                                    Versus

UOI & Ors.                                                    .... Respondents

                        Through Mr. Rajender Nischal, CGC with Mr. M.P.
                                Singh, Advocate for respondents No. 1 &
                                2/UOI

                                   Mr. Naresh Kaushik, Advocate for
                                   respondent No. 3/UPSC


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

1.        Whether reporters of Local papers may                    NO
          be allowed to see the judgment?
2.        To be referred to the reporter or not?                   NO
3.        Whether the judgment should be                           NO
          reported in the Digest?

ANIL KUMAR, J.

* The petitioner has sought a direction to the respondent to appoint

the petitioner as Assistant Commandant in CPF as according to the

petitioner he had successfully completed the examination in 2009.

The learned counsel for the respondents, who appear on advance

notice, on instructions, states that the petitioner has been

recommended for appointment to the post of Assistant Commandant in

CPF and has produced the copies of letters dated 26th August, 2011 and

17th October, 2011.

The communication dated 17th October, 2011 in para 4 stipulates

that BSF may finalize allotment for appointment of various participants

to CPF in consultation with Ministry of Home Affairs and the work be

taken up immediately and the commission be informed of the

allocation.

Para-6 of the said communication also categorically stipulates that

the candidature of Shri Rajesh Kumar Arya (Roll No. 08537) is clear.

In view of the above said communications and the statement

made by the learned counsel for the respondents, the grievance of the

petitioner does not survive anymore and the writ petition is disposed of

accordingly.

All the pending applications are also disposed of.

ANIL KUMAR, J.

G.P. MITTAL, J.

OCTOBER 18, 2011.

rs