UNION OF INDIA Vs. BHATIA PUSHPA

JUDGEMENT

(1.) learned Central Government Counsel, Mr.Desai, deletes the names of respondents Nos.13 to 60. Amendment be carried out forthwith in the petition. Respondents Nos.1 to 12 herein were original petitioners represented through respondent No.1 herein. The record indicates that respondent No.1 has been served and, therefore, respondents Nos.2 to 12 are taken to have been duly served.

(2.) In light of above development and in view of the fact that respondent No.1 has chosen not to appear before this Court despite service, at the request of learned advocate for the appellant, the appeal is taken up for final hearing.

(3.) Learned Central Government Counsel, Mr.Desai, for the appellants submitted that the respondents' petition came to be dismissed by the learned Single Judge. However, while dismissing the petition, respondents were directed to pay cost of Rs.200/- to each of the candidates and the appeal is, therefore, directed against only that part of the order. Mr.Desai further submitted that while dismissing the petition of the respondents, learned Judge could not have directed the respondents, the appellants herein, to pay cost of Rs.200/- towards the expenditure incurred by the candidates for appearing at the examination and, therefore, this appeal may be allowed.