ADARSH K G Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition has been filed seeking to direct the respondents to provide an Examination Centre in Kerala for the main examination for the post of Technical Officer and Central Food Safety Officer which was scheduled on 07.08.2020 and 08.08.2020 or in the alternative to direct the respondents to make arrangements enabling the petitioners to participate in the main examination for the posts of Technical Officer and Central Food Safety Officer.

(2.) When the writ petition came up for hearing today, the learned standing counsel appearing for the 2nd respondent stated that the 2nd respondent has now decided to have an Examination Centre at Thiruvananthapuram and the examination is tentatively scheduled to 10.10.2020 and 11.10.2020. The counsel on either side submits that the writ petition can be disposed of recording the submission. Accordingly, submission made by the 2nd respondent is recorded and the writ petition is disposed of.