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Judgment
5 paragraphs · 186 wordsHarpreet Singh Brar, J
The present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of MANDAMUS directing the respondents to re-consider the case of the petitioner and allot department to the petitioner as per his first preference on the basis of merit because the candidates lower in merit have been given first and second preference while the petitioner has been given fourth preference and consequently to grant all consequential benefits including the seniority of the petitioner. Further, for directing the respondents to consider and take a final decision on petitioner’s representation notice dated 20.01.2026 (Annexure P-5).
In compliance of order dated 26.02.2026 passed by this Court, the affidavit dated 05.03.2026 of Smt. Naveen Kumari, Under Secretary, HR-II, HVPNL, Panchkula, has been filed in the Court today on behalf of respondents No.2 to 5 and the same is taken on record. Registry is directed to tag the same at an appropriate place in the file.
Learned counsel for the petitioner wishes to withdraw the present petition.
Dismissed as withdrawn.