BABLI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of CERTIORARI seeking quashing of the orders dtd. 18/5/2021 (Annexure P-18) and 3/6/2021 (Annexure P-19), vide which the petitioner was not selected due to non-appearance before the Scrutiny Committee on 12/12/2020 and 17/12/2020 with regard to verification of her documents, pursuant to notifications dtd. 4/12/2020 and 14/12/2020 (Annexures P-5 & P-6 respectively) and further to issue a writ in the nature of MANDAMUS directing the respondents to appoint her on the post of Staff Nurse against advertisement No.02/2019 (Annexure P-1), as respondents No.6 to 20, who acquired less marks than her, were selected on the aforesaid post. It is further prayed to direct the respondents to consider the affidavit of consent submitted by the petitioner before the respondents for 210 regular appointments for GMC, Faridabad i.e. over and above the advertised posts, in view of notification dtd. 7/5/2021 (Annexure P-11) and also to allot 06 marks to her in terms of notification dtd. 13/2/2018 (Annexure P-12) issued by the Government of Haryana.

(2.) Learned counsel for the petitioner wishes to withdraw the present petition, as the same has been rendered infructuous.

(3.) Dismissed as withdrawn.