Ratnesh Kumar Mishra & Ors. vs Union Of India Through Secretary Higher ...
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Delhi High Court

Ratnesh Kumar Mishra & Ors. vs Union Of India Through Secretary Higher ... on 26 March, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~52
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      W.P.(C) 3779/2025 & CM APPL. 17658/2025
                         RATNESH KUMAR MISHRA & ORS.              .....Petitioners
                                     Through: Mr. Ramesh Singh, Sr. Adv.
                                     with Mr. Vivek Sinha, Mr. Vivek Malik,
                                     Ms. Hage Nanya Amural, Mr. Shubham
                                     Bharara and Ms. Akshita Khasia, Advs.

                                            versus

                         UNION OF INDIA THROUGH SECRETARY
                         HIGHER EDUCATION & ORS.                  .....Respondents
                                       Through: Mr.         Ravinder      Agarwal,
                                       Mr. Manish Kumar Singh and Mr. Vasu
                                       Agarwal, Advs. for respondent/UPSC.

                         CORAM:
                         HON'BLE MR. JUSTICE C. HARI SHANKAR
                         HON'BLE MR. JUSTICE AJAY DIGPAUL
                                            ORDER (ORAL)

                  %                           26.03.2025

                  C. HARI SHANKAR, J.

1. Mr. Ramesh Singh, learned Senior Counsel for the petitioners on instructions seeks leave to withdraw this writ petition as he submits that there are certain errors in the writ petition which have to be corrected and then he would file a fresh writ petition after correcting the said errors.

2. We have our doubts regarding maintainability of this writ petition before this court in view of the judgment of the Supreme

Court of India in L. Chandra Kumar v UOI 1.

3. Nonetheless, in view of the request made, the writ petition is permitted to be withdrawn with liberty as aforesaid.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

MARCH 26, 2025 ssc Click here to check corrigendum, if any

(1997) 3 SCC 261