HITENDER Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the abovecaptioned four petitions are taken up together for hearing and are being disposed of by this common order.

(2.) In above-captioned four petitions, the challenge is to impugned Show-cause Notices (Annexure P-1) [Annexure P-1 colly. in W.P.(C) 7536/2017], which have been issued to petitioners on account of their adopting unfair means in Food Corporation of India Examination, 2012 i.e. combined recruitment for Assistant Grade-III, in General, Depot, Technical and Accounts Cadres and Hindi Posts (AG-II).

(3.) Learned counsel for petitioners submits that impugned Show-cause Notices have been duly replied and respondent-Staff Selection Commission is required to withdraw these Show-cause Notices in view of this Court's Division Bench decision in Staff Selection Commissioner & Anr. v. Sudesh,2014 SCCOnLineDel 7534, which has been affirmed by Supreme Court in its decision of 19th July, 2017 in Civil Appeal No(s). 2836-2838/2017 titled Staff Selection Commission, Thr. its Chairman & Anr. v. Sudesh.