RATNESH PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide order dtd. 3/3/2020, this Court observed as under:--

(2.) Pursuant to said order, an affidavit is stated to have been filed by the respondents, however, the same is not on record. Learned counsel for the respondents has produced the same, wherein it is stated as under:-

(3.) In view of the above, it is evident that the case of Mr. Kate Abhishek Shekhar and the petitioner is totally different and there has been no infraction on the part of the respondents. Thus the observation vide order dtd. 3/3/2020 that the Petitioner really has no justifiable grievance with regard to the rejection of his candidature stands fortified.