Delhi High Court
Vishwanath Pratap Singh Chauha ... vs Union Of India And Anr. on 8 December, 2015
7$~94 - 99-102
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Judgment : 8th December, 2015
+ W.P.(C) 11371/2015, CM APPL. No. 29936/2015
VISHWANATH PRATAP SINGH CHAUHA AND ORS.
..... Petitioners
versus
UOI AND ANR. ..... Respondents
$-95
+ W.P.(C) 11372/2015, CM APPL. No. 29937/2015
SEEMA SINGH ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
$-96
+ W.P.(C) 11374/2015, CM APPL. No. 29939/2015
RAIYAZ ALI ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
$-99
+ W.P.(C) 11377/2015, CM APPL. No. 29940/2015
RUSHIKESH RAMCHANDRA DUDHAT ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
$-100
+ W.P.(C) 11378/2015 CM APPL. No. 29941/2015
SURESH KUMAR SHUKLA ..... Petitioner
versus
UNION OF INDIA & ANR. ..... Respondents
W. P. (C) Nos. 11371/2015, 11372/2015, 11374/2015, 11377-80/2015 Page 1 of 3
$-101
+ W.P.(C) 11379/2015 CM APPL. No. 29942/2015
NARENDRA PAL & ANR. ..... Petitioners
versus
UNION OF INDIA & ANR. ..... Respondents
$-102
+ W.P.(C) 11380/2015, CM APPL. No. 29943/2015
ARVIND KUMAR SINGH ..... Petitioner
versus
UOI AND ANR. ..... Respondent
Appearance
Mr. Manish Kumar Saran and Mr. Avnish Kumar, Advocates for petitioners (Item
Nos. 94 to 96, 99 and 100-102)
Mr. Arun Bhardwaj, CGSC with Mr. Rishi Kapoor and Mr. Srikant Misra, GP for
UOI. (Item Nos. 94 to 96 and 99 to 102).
Mr. Naresh Kaushik and Ms. Kritika, Advocates for UPSC (Item No. 94 to 96 and
99 to 102)
Ms. Jyoti Dutt Sharma and Mr. Rahul Sharma, Advocates for respondent No. 1
(Item No. 94 and 102)
Mr. Sidharth Khatana, Advocate, GP for UOI (Item Nos. 94 and 102)
CORAM:
HON'BLE MR. JUSTICE G.S.SISTANI
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
G.S.SISTANI, J. (ORAL)
Challenge in these writ petitions being W. P. (C) Nos. 11371/2015,
11372/2015, 11374/2015, 11378/2015, 11379/2015 and 11380/2015, is to the
order dated 27.10.2015 passed by the Central Administrative Tribunal (CAT) and
order dated 06.11.2015 in W. P. (C) No. 11377/2015 passed by the Central
Administrative Tribunal.
The Tribunal had disposed of the OAs filed by the petitioner with following
directions :
"In the totality of the facts and circumstances, the OAs are
disposed of with direction to DOP&T to examine whether even
such candidates who were eligible to take CSE 2011 or had taken
2012 or 2013 or 2014 examination should also be given another
chance to take Civil Services Exam with changed pattern in 2015
when the CSAT is made qualifying examination. Such decision
may be taken by DOP&T within four weeks from the date of receipt
of a copy of this Order. No Costs.
Aggrieved by the aforesaid directions, the present writ petitions have been
filed.
Mr. Naresh Kaushik, learned counsel appearing for UPSC has handed over
a copy of order dated 02.12.2015 passed by the DoPT in compliance with the
directions of the Tribunal. By a speaking order, the DoPT has declined the request
of the petitioners and has rendered reasons for the same. Copy of the order has
been handed over to the learned counsel for the petitioners, who seeks leave to
withdraw the present writ petitions with leave to file the fresh petitions in
accordance with law.
Accordingly, these writ petitions along with all pending applications are
disposed of. Leave granted, as prayed.
Copy of the order be given dasti under the signatures of Court Master.
G.S.SISTANI, J
SANGITA DHINGRA SEHGAL, J
DECEMBER 08, 2015 / gr
