VARUN KUMAR Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) THE learned counsel for the petitioners, after some arguments, on instructions, seeks to withdraw the writ petition with liberty to file an Original Application to agitate their claims that they are eligible and entitled to appear for the Limited Competition Examination for the post of Sub Divisional Engineer under 33% quota for which the examination is to be held and all other consequential reliefs. THE examination in question is yet to be held by the respondents and this aspect of the matter was not directly in issue in OA No. 2854/2009 and had also not been adjudicated to this extent. Under the circumstances, the petitioners are entitled to be permitted to withdraw this petition with liberty as prayed for.

(2.) THE writ petition is, therefore, dismissed as withdrawn with liberty as prayed for.