Nikhil Sharma & Ors. vs Union Public Service Commission ...
2018 Latest Caselaw 515 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 488/2014 & CM 2106/2018
       NIKHIL SHARMA & ORS.                          .....Petitioners
                       Through: Mr. Shashank Shekhar Singh, Mr.
                       Prashant Singh and Mr. Pritam Bishwas, Advocates
                versus
       UNION PUBLIC SERVICE COMMISSION &ORS.
                                             .....Respondents
                     Through: Mr. Naresh Kaushik, Mr. Devik Singh
                     and Mr. Akash Malhotra, Advocates
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

% 19.01.2018 At the outset, learned counsel for respondents-UPSC submits that since this matter relates to recruitment to All India Services, therefore, it is required to be adjudicated by Central Administrative Tribunal, New Delhi. In view thereof, petitioners' counsel seeks permission to withdraw this petition with liberty to approach the Central Administrative Tribunal, New Delhi to avail of remedies as available in law.

In view of aforesaid, this petition and application are dismissed as withdrawn with liberty to petitioners as aforesaid.

(SUNIL GAUR) JUDGE JANUARY 19, 2018 s