Delhi High Court - Orders
Isaivanan D And Ors vs Ministry Of Railways And Ors on 14 March, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Jasmeet Singh
$~9 [2022]
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6486/2019 & CM APPLs. 27456/2019, 27458/2019
ISAIVANAN D AND ORS. ..... Petitioners
Through: None
versus
MINISTRY OF RAILWAYS AND ORS. ..... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 14.03.2022 [Physical Court hearing/Hybrid hearing (as per request)]
1. There is no appearance on behalf of the parties. The position was no different on 11.10.2021, although the respondents were represented on that date.
2. The record shows that the petitioners filed the instant writ petition against the interim order dated 29.05.2019, passed by the Central Administrative Tribunal [in short "the Tribunal"] in a bunch of Original Applications [OAs] and Miscellaneous Applications [MAs]. Via the impugned order, the Tribunal rejected the prayer made by the petitioner for interim relief. 2.1. It appears that the interim relief was not granted as the interim order dated 01.06.2017 granted in another Original Application i.e., OA No. 1567/2017, on which reliance was placed by the petitioners [i.e., the original applicants] had been vacated by the Tribunal. 2.2. To be noted, during the pendency of the writ petition, the petitioners had been permitted provisionally to take the preliminary examination concerning Civil Service Examination 2019, which was to take place in June 2019. [See order dated 30.05.2019.] 2.3. Thereafter, via order dated 12.09.2019, the petitioners were also permitted to sit for the main examination, albeit subject to no special equities accruing in their favour.
W.P.(C) 6486/2019 Page 1of 2 Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:20.03.2022 21:35:33
3. It appears that the petitioners are, presently, not inclined to pursue the writ petition.
3.1. The writ petition is, accordingly, closed. Consequently, pending applications shall stand closed as well.
4. The Registry will dispatch a copy of the order passed today to the parties as well as their counsel-on-record.
RAJIV SHAKDHER, J JASMEET SINGH, J MARCH 14, 2022/ 'ms' Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:20.03.2022 21:35:33