ESI CORPORATION Vs. SURENDER KUMAR

JUDGEMENT

(1.) Applicant Surender Kumar who is respondent No.4 in the WP(C)No.4257/2010 prays that having got appointment in Dr.Ram Manohar Lohia Hospital, New Delhi his name may be struck off as respondent No.4 and it be declared that he does not seek the benefit of the order passed in his favour by the Central Administrative Tribunal.

(2.) The application stands disposed of declaring that applicant Surender Kumar who was a co-petitioner in TA No.39/2010 before the Tribunal would not be entitled to either the benefit granted by the Tribunal or the instant decision. His claim against the petitioner is dismissed as not pressed. CM No.9122/2010 in WP(C) 4257/2010

(3.) 4117 applications were received and a written test was conducted on 31.1.2009 at which only 3160 candidates appeared.