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Judgment
7 paragraphs · 194 wordsNamit Kumar, J
The present petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking a writ of certiorari, for quashing the result dated 18.04.2018 (Annexure P/17), the public notice dated 09.04.2018 (Annexure P/7) and communication dated 12.04.2018 (Annexure P/11), whereby the application of the petitioner has been rejected and he has been declared ineligible even though his application was complete in all respects and all necessary payments had been made within the stipulated time. Further, a writ of mandamus has also been sought for directing the respondent authorities to appoint the petitioner being eligible and meritorious, to the post of Section Officer.
On the last date of hearing i.e. 27.03.2025, the following order was passed:-
“Learned counsel for the petitioner submits that he is unable to establish contact with the petitioner.
Notice to the petitioner for 03.11.2025.”
As per office report, notice issued to the petitioner has been duly served, however, there is no representation on behalf of the petitioner. It appears that the petitioner is not interested to pursue the present petition.
Consequently, the instant petition is dismissed for want of prosecution.