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Judgment
Namit Kumar, J
CM-17057-CWP-2025
Prayer in the instant application filed under Section 151 of CPC read with Article 226 of the Constitution of India is for withdrawal of the main petition.
In view of the averments made in para two of the application, the same is allowed and the main case is taken up on board today itself.
CWP-7786-2019
The petitioners have filed the instant petition under Article 226 of the Constitution of India seeking following reliefs :-
(i) Writ in the nature of mandamus for summoning the record of the case;
(ii) Issue a writ in the nature of mandamus for direction to the respondents to appoint the present petitioners to the posts of steno-typists along with all consequential relief;
iii) Issue a writ in nature of certiorari for quashing the select list dated 27.02.2019 (Annexure P-5) to the extent that candidates who had applied for reserve category only have been considered under general category;
(iv) Issue a writ in the nature of mandamus directing the respondents to prepare a waiting list so that the posts which will fall vacant on account of non-joining as various candidates had applied for different posts & the vacant post which are to be converted into General Category be offered to the candidates belonging to general category who are duly eligible and next in line;
(v) Further issue a writ in the nature of certiorari for quashing the orders and decisions taken on file, as well as the advertisement dated 1.9.2016 (Annexure P-1) and amendment (Annexure P-2) issued thereafter, to the extent vide which more than 50% reservation has been provided for the post of steno-typists.
Learned counsel for the petitioners wishes to withdraw the instant petition.
Dismissed as withdrawn.
Pending application(s), if any, shall stand(s) disposed of accordingly.