Varun Kumar & Ors. vs Bharat Sanchar Nigam Ltd. & Ors.
2011 Latest Caselaw 4544 Del

*                   IN THE HIGH COURT OF DELHI AT NEW DELHI


+                                WP(C) No.8704/2010

%                            Date of Decision: 15.09.2011

Varun Kumar & Ors.                                           .... Petitioners

                          Through Mr. Amit Anand, Advocate

                                    Versus

Bharat Sanchar Nigam Ltd. & Ors.                            .... Respondents

                          Through Mr. Rajnish Prasad, Advocate



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 learned counsel for the petitioners, after some arguments, on

instructions, seeks to withdraw the writ petition with liberty to file an

Original Application to agitate their claims that they are eligible and

entitled to appear for the Limited Competition Examination for the post

of Sub Divisional Engineer under 33% quota for which the examination

is to be held and all other consequential reliefs. The examination in

question is yet to be held by the respondents and this aspect of the

matter was not directly in issue in OA No. 2854/2009 and had also not

been adjudicated to this extent. Under the circumstances, the

petitioners are entitled to be permitted to withdraw this petition with

liberty as prayed for.

The writ petition is, therefore, dismissed as withdrawn with

liberty as prayed for.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

SEPTEMBER 15, 2011.

'rs'