Beerabahadur Yadav vs Uoi And Anr
2016 Latest Caselaw 4040 Del

$~1.
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 2969/2016
       BEERABAHADUR YADAV                      ..... Petitioner
                  Through: Mr. Rakesh Kr. Yadav, Advocate

                          versus

       UOI AND ANR                                     ..... Respondents
                          Through: Ms. Abha Malhotra, Advocate with
                          Mr. Gaurang Bindra, Advocate for R-1/UOI.
                          Ms. Anjana Gosain, Advocate with Mr. Vishu
                          Agarwal, Advocate for R-2/AAI.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 26.05.2016

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

for quashing the evaluation of the answer keys by the respondent No.2/AAI

and further, to consider the evaluation of the incorrect answer keys of the

examination conducted by them in respect of Junior Executive ATC, held on

26.12.2015.

2. Ms. Gosain, learned counsel for the respondent No.2/AAI, who

appears on advance notice, states at the outset that the present petition has

been rendered infructuous for the reason that after the same was filed on

28.03.2016, the respondents had revised the answer keys on 04.04.2016 and

displayed the same on their website with a note that if any candidate had any

objection, they should respond within seven days. She states that the

petitioner did not respond thereafter and in any case, out of the seven

answer keys that the petitioner claims were incorrect, four were corrected by

the respondents and resultantly, his marks were upgraded. Thereafter, the

petitioner had qualified for the interview, which process has been concluded

on 21.05.2016 and now the results are awaited.

3. At this stage, counsel for the petitioner states that he may be permitted

to withdraw the present petition.

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

withdrawn.

HIMA KOHLI, J MAY 26, 2016 rkb/mk