Dinesh Chahar vs Union Of India & Ors.
2012 Latest Caselaw 3631 Del

         IN THE HIGH COURT OF DELHI AT NEW DELHI

                   WRIT PETITION(C) NO.3313/2012

DINESH CHAHAR                                        ..... Petitioner

                                      versus

UNION OF INDIA & ORS.                                .... Respondents

                                           Date of Decision: 30th May, 2012
Advocates who appeared in this case:

For the Petitioner                :       Mr. K. Venkatraman, Advocate.
For the Respondents               :       Mr. Sumeet Pushkarna, Advocate.

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

ANIL KUMAR, J.

CM APPL. NO. 7752/2012

Exemption allowed subject to all just exceptions.

The application stands disposed of.

+ WP(C) No. 3313/2012 * Learned counsel for the respondents has produced the original

answer sheet of the petitioner.

From the perusal of the answer sheet, it is apparent that the

petitioner had not marked his Roll No. correctly in the answer sheet,

leading to the non-evaluation of his answer sheet, as the petitioner had

not marked the numeral '4' in the corresponding row.

The original answer sheet was also shown to the petitioner, who is

present in the court. He admitted that he had failed to mark the Roll No.

correctly in the original answer sheet under the digit '4' for the Roll No.

2405519957.

This court has also examined the original answer sheet and has

found that, in fact, the petitioner had not marked his Roll No. correctly.

In the circumstances, the learned counsel for the petitioner, on

instructions from the petitioner, who is present in Court, seeks to

withdraw the writ petition.

The writ petition is dismissed as withdrawn.

CM APPL. NO. 7053/2012 (Interim directions)

Since the main petition has been dismissed as withdrawn, this

application has become infructuous.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MAY 30, 2012 rd