AMIT SAHNI Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M.No.21429/2020 (exemptions) Allowed, subject to all just exceptions. The application is disposed of.

(2.) Learned counsel for the petitioner submitted that it would suffice for the disposal of this writ petition if the respondents are directed to treat this petition as a representation.

(3.) We have heard the learned counsel for the respondents. It is submitted by counsel for the respondents that recruitment notice has already issued for 45 posts which include the posts of Professors and other faculty members in Neurochemistry, Neuroradiology, Neurosurgery, etc.