Citation : 2014 Latest Caselaw 7184 Del
Judgement Date : 24 December, 2014
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9397/2014 and CM APPL 21234-21235/2014
Decided on: 24.12.2014
IN THE MATTER OF:
LOKESH KUMAR SHARAN ..... Petitioner
Through: Mr. Sanjeev Kumar, Advocate
versus
DELHI TECHNOLOGICAL UNIVERSITY ..... Respondent
Through: Ms. Latika Choudhary and Mr. Nitesh
Kumar Singh, Advocates for Ms. Avnish
Ahlawat, Advocate
CORAM
HON'BLE MS.JUSTICE HIMA KOHLI
HIMA KOHLI, J. (Oral)
1. The present petition has been filed by the petitioner praying
inter alia for modifying the results of the written test for filling up the
post of Assistant Professor in the Department of Training and
Placement of the respondent/University to the extent that the over
aged candidates should be barred from participating further in the
selection process.
2. On a query posed to the counsel for the petitioner as to whether
the selection process has been concluded, he submits that the written
test of the candidates has taken place but the interview process has
yet to commence.
3. This Court is of the opinion that the present petition is
premature and the petitioner ought to have awaited finalization of the
selection process before approaching the Court with his grievance.
4. Counsel for the petitioner states that he may be permitted to
withdraw the present petition while reserving the right of the
petitioner to approach the Court in the event his grievance survives
upon conclusion of the selection process and at that stage, take all
the pleas that may be available to him.
5. Leave, as prayed for, is granted. The petition is dismissed as
withdrawn alongwith the pending applications.
(HIMA KOHLI)
DECEMBER 24, 2014 JUDGE
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