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Judgment
Ajai Lamba, J
This petition has been filed under Article 226/227 of the Constitution of India,praying for issuance of a writ in the nature ofcertiorari, quashing selection of RespondentNos. 7 to 95. The petition further prays forissuance of a writ in the nature of mandamusdirecting the official Respondents to retain thePetitioners on the post they are presentlyworking.
In the writ petition, thePetitioners rely on Annexure P-2 to P-13 to saythat they have experience of serving the official
Letters of appointment have beenplaced on record by way of Civil MiscellaneousNo. 15394 of 2010 which indicate that thePetitioners are employees of a privateestablishment.
So far as allegations areconcerned, perusal of Para 3 to 5 of the petitiondoes not indicate any specific ground having beentaken in regard to the alleged illegal action ofthe Respondents. The petition has been filedwithout any proper foundation and particulars.
Faced with such situation, learnedcounsel wants to withdraw the petition so as tofile a better petition with complete particulars.
Dismissed as withdrawn with liberty as prayed for.