Rajesh Kumar vs Union Of India & Ors.
2012 Latest Caselaw 361 Del

*               IN THE HIGH COURT OF DELHI AT NEW DELHI

+                              WP(C) No.8306/2011

%                       Date of Decision: 18.01.2012

Rajesh Kumar                                                 .... Petitioner

                     Through Mr.Rahul Sharma, Advocate.


                                  Versus

Union of India & Ors.                                     .... Respondents

                     Through Mr.Jatan Singh, Advocate


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE J.R.MIDHA


ANIL KUMAR, J.

* The learned counsel for the respondents contends that the Courts

at Delhi does not have jurisdiction. According to Clause 15 of the

advertisement, the jurisdiction is of the Punjab & Haryana High Court

at Chandigarh as the regional office where the application was

submitted by the petitioner and other steps were taken was at the

regional office, Chandigarh.

After some arguments, in the circumstances, learned counsel for

the petitioner on instructions seeks to withdraw the writ petition with

liberty to file the appropriate writ petition in the High Court of Punjab &

Haryana at Chandigarh. Dismissed as withdrawn with the liberty as

prayed for. All the pending applications are disposed off.

Considering the facts and circumstances the interim order dated

30th November, 2011 directing the respondents to reserve one post of

Constable (GD) CISF/CRPF/BSF/SSB will continue for two weeks more.

Dasti under the signatures of the Court Master.

ANIL KUMAR, J.

J.R.MIDHA, J.

January 18, 2012 'k'