SAKIL Vs. SURINDER

JUDGEMENT

(1.) As common issues are involved in the captioned petitions, with the consent of all parties, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP No.4590 of 2009.

(2.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of selection of respondent Nos. 4 to 8.

(3.) During the pendency of petition, the petitioner waived of her challenge qua respondent No.5-Sameer. Accordingly, respondent No.5 was deleted from the array of respondents.