- (1.) Heard Shri Umesh Narain Sharma, Senior Advocate assisted by Shri Rahul Srivastava for the petitioner and Shri Sanjeev Kumar Pandey for the respondents.
(2.) By means of present writ petition, the petitioner has prayed for quashing the order dated 13.1.2015 passed by the Deputy Director, Staff Selection Commission (Central Region), 8-AB, Beli Road, Allahabad-respondent no.3 on approval of the Regional Director, Staff Selection Commission (Central Region), 21-23, Lowther Road, Allahabad-respondent no.2. He has further prayed for direction commanding the respondent nos. 2 and 3 to issue necessary directions to the office of Commissioner of Customs (General), New Custom House, Ballad Estate, Mumbai regarding issuance of appointment letter to him in pursuance of his final selection on the post of Tax Assistant in the office of Commissioner of Customs (General), New Custom House, Ballad Estate, Mumbai.
(3.) The matter was again taken up on 11.3.2015 and this Court had passed the following orders:- "Heard Shri Umesh Narain Sharma, Senior Advocate assisted by Shri Rahul Srivastava for the petitioner and Shri Sanjeev Kumar Pandey, learned counsel for the respondents. This Court vide order dated 6.2.2015 had passed the following orders:- "Sri Sanjeev Kumar Pandey, learned counsel has put in appearance on behalf of the respondents by filing his parcha today, is taken on record. Heard Sri Umesh Narain Sharma, assisted by Sri Rahul Srivastava, learned counsel for the petitioner and learned counsel for the respondents. Sri Umesh Narain Sharma, learned Counsel has placed reliance upon the judgment of the Delhi High Court passed in Writ Petition (C) No.7484 of 2013 dated 17.12.2014 Ashwani Kumar vs. Union of India and others. Learned Counsel for the respondents prays for and is granted two weeks' time to seek instructions in the matter. Put up this matter as fresh on 23rd February, 2015." Again the matter was taken up on 23.2.2015 and on the said date, a last opportunity of two weeks' and no more time had been granted to learned counsel for the respondents to obtain instructions in the matter. Today when the matter was taken up, learned counsel for the respondents prays for an adjournment on the basis of a letter dated 20.2.2015 sent by Shri A.K. Jha, Assistant Director (Legal) and while seeking adjournment, no affidavit has been filed in the matter. Put up this matter as fresh on 30.3.2015. It is directed that meanwhile, if the order dated 6.2.2015 has not been complied with, Shri A.K. Jha, Assistant Director (Legal) shall remain present before this Court on the next date.;