DIVYA GAUTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Bal Mukund, learned Standing Counsel for the Union of India.

(2.) Petitioner is before this Court with a request commanding the respondent no. 2 and 3 to select the petitioner as she comes in merit list and the vacancy is still existing.

(3.) Identical issues have been raised in bunch of the matters leading Writ-A No. 3973 of 2021 (Prashant Pandey Vs. Union of India And Another), wherein, this Court has dismissed all the writ petitions by a detailed judgment and order dtd. 20/7/2021 to the following effect.