JAGDISH PRASAD MANDAWRA Vs. THE UNION OF INDIA AND ORS.

JUDGEMENT

(1.) HEARD Shri R.K. Umakanta, learned counsel appearing for the petitioner; Shri S. Rupachandra, learned ASG appearing for the respondent Nos. 1 to 4 as well as Shri Pradeep Kumar, learned counsel and Shri Th. Babloo, learned counsel appearing for the respondent Nos. 5 and 6.

(2.) THE present writ petition has been filed by the petitioner praying for setting aside the letter dated 08 -05 -2014 issued by the respondent No. 4, DGBR and the letter dated 17 -03 -2006 with clarification letter dated 08 -10 -2007 issued by the respondent No. 4, DGBR being illegal, arbitrary and unconstitutional.

(3.) ON 14 -08 -2014, when the present petition came up for consideration at the stage of motion, this court keeping in mind the peculiar facts and circumstances of the present case, was pleased to direct that the petitioner be permitted to appear in the written examination scheduled to be held on 23 -08 -2014 and that the result thereof in respect of the petitioner should be not announced without the leave of this court. When declaring the result, petitioner's result was withheld and accordingly, the petitioner filed an application being M.C (W.P. (C)) No. 203 of 2014 praying that the respondent Nos. 4 & 5 be directed to declare the result of the petitioner because it would have a bearing in the present petition at the time of its disposal. While disposing of the said application, this court vide its order dated 06 -02 -2015 directed the respondent Nos. 4 & 5 to declare the result and in a writ appeal being W.A No. 20 of 2015 preferred against the order dated 06 -02 -2015, the Division Bench of this court directed that the declaration of the result shall not confer any right to seek appointment till the disposal of the present petition.