Ashish Sharma vs Union Of India And Ors
2016 Latest Caselaw 3890 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 4540/2016 & CM No.18928/2016
      ASHISH SHARMA                            ..... Petitioner
                  Through : Dr. Monika Gusain and
                  Mr. Hariom Yaduvanshi, Advocates

                         versus

      UNION OF INDIA AND ORS                       ..... Respondents
                    Through : Mr. Ajay Digpaul with
                    Dr. G.L. Bhatia, Advocates with
                    Mr. Deepak Kaushik, L.A., Zone-27.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR
                    ORDER

% 23.05.2016

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

for directions to the respondent/BSF to appoint him on the post of a SI/JE

(Electrical) in the engineering unit pursuant to his participating in the

examination held by the respondents in March, 2015.

2. Learned counsel for the petitioner submits that as per the final result

for the post of Junior Engineer/Sub Inspector (Electrical) (Annexure-P-1),

candidates upto Sr.No.12 were selected by the respondents, whereas the

petitioner's name features at Sr.No.14 and since one of the candidates who

was selected has opted out, the petitioner's name should now be considered

for appointment.

3. Counsel for the respondents states that there is no such policy of

preparing a wait list by the respondents and once the examination is over

and the results are declared, the vacancies that arise thereafter, are carried

forward to the next year.

4. In view of the submission made by the counsel for the respondents,

learned counsel for the petitioner seeks leave to withdraw the present

petitioner.

5. Leave, as prayed for, is granted. The writ petition is dismissed as

withdrawn, along with the pending application.

HIMA KOHLI, J

SUNIL GAUR, J MAY 23, 2016 sk