BHARGAV ABHILASHBHAI SENJALIYA Vs. CHIEF ENGINEER

JUDGEMENT

(1.) In this petition, which is filed by the petitioners under Article 226 of the Constitution of India, the petitioners have prayed for following reliefs,

(2.) Today, when the matter is called out, learned advocate, Mr. Dipak Dave appearing for the respondent no.2, under the instructions, makes a statement that the case of the petitioners for the purpose of their candidature for the post of Junior Engineer, shall be considered in accordance with law and even, they have been allowed to participate in the examination for the said post.

(3.) Learned advocate for the petitioners submits that in view of the statements made by learned advocate appearing for the respondent no.2, the petitioners are satisfied with the same. He, therefore, submits that as now no grievance would remain, he may be permitted to withdraw this petition.