Rahul Singh vs Union Of India And Ors
2016 Latest Caselaw 1759 Del

$~5.

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       W.P.(C) 11062/2015 and CM APPL. 28626-27/2015

        RAHUL SINGH                                     ..... Petitioner
                           Through: Mr. Anuj Aggarwal, Advocate

                           versus

        UNION OF INDIA AND ORS                      ..... Respondents
                      Through: Mr. Amrit Pal Singh, Advocate

        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
        HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

% 03.03.2016

1. The present petition has been filed by the petitioner praying inter alia

for directions to the respondents, in particular respondent No.4/BSF, to

convey the result of his review medical examination, conducted in the year

2013.

2. On the last date of hearing, counsel for the respondents had sought

time to obtain instructions from the BSF. Today, he hands over a copy of the

letter dated 08.06.2013 addressed to IG (HQ), BSF, forwarding the Board

proceedings of the review medical examination for the post of CT/GD-2012.

He states that as per the Board proceedings held between 21.05.2016 to

05.06.2013, at BSF Chhawla Camp, New Delhi, the petitioner, whose name

features at Sr.No.728 of the Result Sheet, has been declared unfit. A copy

of the aforesaid document is taken on record with a copy furnished to the

counsel for the petitioner.

3. Counsel for the petitioner states that nothing further survives for

adjudication in the present petition and prays that he may be permitted to

withdraw the petition.

4. Leave, as prayed for, is granted. The petition is dismissed as

withdrawn alongwith the pending applications.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 03, 2016 rkb