JUDGEMENT
-
(1.) Learned counsel for the petitioners states that the petitioner no.1 does not want to press the writ petition.
(2.) Accordingly the writ petition insofar as the petitioner no.1 is concerned is dismissed as withdrawn.
(3.) Insofar as the petitioner no.2 is concerned he was a candidate for the selection on the post of Stenographer.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.