Tapasya Obhrai Nair vs Upsc & Ors.
2012 Latest Caselaw 2986 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) No.2627/2012

      TAPASYA OBHRAI NAIR                             ..... Petitioner
                       Through:    Mr. Sharan   Thakur    with   Mr.     Kiran   J.,
                                   Advocates.
                 versus

      UNION PUBLIC SERVICE
      COMMISSION & ORS.                           ..... Respondents
                       Through:    Mr. Naresh Kaushik with Ms. Aditi Gupta and
                                   Ms. Ankita K. Chaudhary, Advocates for
                                   UPSC.

                                   Mr. Saquib with Mr. Pratap Parmar,
                                   Advocates for the respondent Nos.2, 3 & 4.
      CORAM:
      HON'BLE THE ACTING CHIEF JUSTICE
      HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW

                             ORDER

% 04.05.2012

The petitioner is to approach the Central Administrative Tribunal in terms of the judgment of the Supreme Court in the case of L. Chandra Kumar Vs. Union of India, 1997 (3) SCC 261. In view thereof, the learned counsel for the petitioner seeks permission to withdraw the petition, with liberty to approach the Central Administrative Tribunal. Counsel for the respondents argued that the matter comes within the domain of CAT.

Writ petition is dismissed as withdrawn.

ACTING CHIEF JUSTICE

RAJIV SAHAI ENDLAW, J MAY 04, 2012 pmc