GOVT. OF NCT OF DELHI Vs. VIKASH

JUDGEMENT

(1.) Exemptions allowed, subject to all just exceptions.

(2.) The applications stand disposed of.

(3.) The present writ petitions under Articles 226 and 227 of the Constitution of India seek to assail the common order dtd. 8/11/2023 passed by the learned Central Administrative Tribunal in a batch of four original applications including O.A. 158/2019. Vide the impugned order, the learned Tribunal has quashed the petitioners' decision to reject the candidature of the respondents by relying on their involvement in criminal cases while they were still juveniles.