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Judgment
6 paragraphs · 219 wordsAhanthem Bimol Singh, J
Heard Mrs. H. Bisheshwari, learned counsel appearing for the petitioners and Mr. M. Devananda, learned Addl. Advocate General assisted by Ms. N. Jyotsana, learned counsel appearing for the respondents.
It has been submitted by the learned Addl. Advocate General that pursuant to the interim order passed earlier by this Court, the authorities have allowed the petitioners to submit their applications and join in the selection process and that the selection process has been completed and the result is to be declared. Learned Addl. Advocate General further submitted that due to the pendency of this writ petition, the authorities cannot declare the result of the selection process.
Mrs. H. Bisheshwari, learned counsel appearing for the petitioners submitted that this Court did not restrain the authorities from declaring the result of the selection process.
After hearing the submissions advanced by the learned counsel appearing for the parties, this Court is of the considered view that since no order has been passed by this Court restraining the authorities from declaring the result of the selection process, it is hereby made clear that the respondents are at liberty to announce the result of the selection process, which has been done pursuant to the notification impugned in the present writ petition.
As prayed for, list these cases again on 17-08-2023.