LAWS(DLH)-2015-12-385

UNION OF INDIA Vs. NAVEEN KUMAR AND ORS

Decided On December 07, 2015
UNION OF INDIA Appellant
V/S
Naveen Kumar And Ors Respondents

JUDGEMENT

(1.) Challenge in these writ petitions is to the order dated 1.5.2015 and 5.5.2015, respectively, passed by Central Administrative Tribunal wherein the O.A. filed by the respondents herein was allowed in part and a direction was issued to the petitioner herein to publish the answer key of the examination on its website and also supply copies of OMR sheets to the respondents.

(2.) While issuing notice, this Court had passed the following order:

(3.) Mr.Ravinder Agarwal, Advocate, enters appearance on behalf of respondents no.1 to 7 in W.P.(C) 9915/2015 and for respondents no.2, 5, 6, 8, 9 and 10 in W.P.(C) 9834/2015, and submits that the respondents would have no objection if the impugned orders of the Tribunal are modified in terms of the order passed by this Court on 28.10.2015.