Vijay Kumar vs Railway Recruitment Board

Rajiv Joshi, Member (J)

Shri Lakhan Singh Kushwaha, holding brief of Shri Anil Kumar Singh, learned counsel for the applicant and Shri Vinod Kumar Pandey, learned counsel for the respondents are present.

The instant original application has been filed for the following reliefs:-

A. Issue a writ in the nature of certiorari quashing the provisional select list dated 05.01.2017 issued by the respondents in respect of the applicant only by which the respondents have not declared the result of the applicant and has cancelled his candidature.

B. Issue a suitable order, writ or direction in the nature of mandamus, directing the respondents to consider the case of the applicant in accordance with law settled by the Hon’ble Delhi High Court and Confirmed by the Hon’ble Apex Court in U.P.S.C. New Delhi Versus Ajay Kumar Mishra and appoint the applicant on the post of Assistant Loco Pilot in accordance with law.

C. Issue any other and further writ, order or direction; which this Hon’ble court may deem fit and proper in the facts and circumstances of the case.

D. Award the cost of the Original Application to the Applicant.”

At the outset, learned counsel for the applicant states that the applicant has been selected in other department and as such, he does not want to press this case.

Under the circumstances, the instant original application is dismissed as not pressed.

Interim order, if any, stands vacated.

Pending M.A., if any, will be treated as disposed of.