Arjun Singh And Ors. vs Union Of India And Ors.
2023 Latest Caselaw 2352 Del

                          $~27
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                             Date of decision: 26th May, 2023
                          +      W.P.(C) 7412/2023
                                 ARJUN SINGH AND ORS.                               ..... Petitioners
                                              Through:             Mr. Vijay Kumar Singh, Mr. Rahul
                                                                   Kumar Singh and Mr. Shailendra
                                                                   Kumar Singh, Advocates.
                                               versus
                                 UNION OF INDIA AND ORS.                 ..... Respondents
                                               Through: Mr. Neeraj Kumar Central govt.
                                                         Counsel with Mr. Kabir Kumar
                                                         Hazarika G.P. and Mr. Anshul
                                                         Bhadouria, Advocate and Sh.
                                                         Hemendra Singh DC, Law, BSF.

                                 CORAM:
                                 HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                                 HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
                                              J U D G M E N T (oral)

CM APPL. 28854/2023 (Seeking Exemption)

1. Allowed, subject to just exceptions.

2. The application is disposed of. W.P.(C) 7412/2023

3. Learned counsel appearing on behalf of the petitioner submits that the petitioners are similarly situated and cover in the judgment rendered by this Court in W.P. (C) 3343/2023 and W.P.(C) 3453/2023.

4. We note that while rejecting the representation of the petitioners it is mentioned in paragraph 4 that the said judgment is applicable only to those petitioners who are party in the Writ Petitions, but that is not the legal

Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:29.05.2023 17:35:13 position.

5. Accordingly, we hereby dispose of the present petition directing the respondents to extend the benefit given in the above said petitions to the petitioners in the present petition also if they are similarly situated candidates.

6. To this effect necessary order shall be passed by the respondents within six weeks from now.

7. Learned counsel appearing on behalf of the petitioners submits that some incorrect details are mentioned in the petition. However, liberty is granted to the petitioner to submit the correct information to the respondents within one week and thereafter, the respondents shall take decision within six weeks.

8. The petition is accordingly disposed of.

(SURESH KUMAR KAIT) JUDGE

(NEENA BANSAL KRISHNA) JUDGE

MAY 26, 2023 va

Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:29.05.2023 17:35:13