SAHKARMI WELFARE ASSOCIATION OF RETIRED EMPLOYEES OF NATIONAL COUNCIL FOR COOPERATIVE TRAINING Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) After arguments, this petition is not pressed with liberty to the individually affected persons to file writ petitions as individuals or as a group provided there are common questions of facts and law which arise qua the common petitioners.

(2.) Petition is allowed to be withdrawn with aforesaid liberty.

(3.) After the above order was passed at around 11 AM, the matter was mentioned at the stroke of lunch, and the counsel for the petitioner states that petitioner has instructed her not to withdraw the petition. This is indeed a strange position, however therefore, I am passing the following detailed order.