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Judgment
Learned counsel appearing on behalf of the respondents have informed this Court that the issue raised in the present petitions has already been decided vide decision dated 24.01.2024 & 21.02.2024 in W.P.(C) 10718/2016 in the case of Devender Yadav and Ors vs The Secretary Delhi Subordinate Services Selection Board and Ors.
It is further submitted by learned counsel for the respondents that the respondents herein are similarly situated to the aforementioned case of Devender Yadav and Ors (supra) as well as in the case of Delhi Subordinate Services Selection Board (DSSSB) and Anr. Vs Amit Kumar and Ors., in W.P.(C) 6802/2024 which was decided by this court on 13.05.2024.
Learned counsel appearing on behalf of petitioners on instructions submit that the aforesaid cases are no doubt situated as per the Delhi Subordinate Services Selection Board (DSSSB) and Anr Vs Amit Kumar and Ors., in W.P.(C) 6802/2024.
It is also not in dispute that The Secretary Delhi Subordinate Services Selection Board Govt. N.C.T Delhi challenged the judgment dated 21.02.2024 (Devender Yadav and Ors (supra) in Special Leave Petition (C) No.7954/2024 and the same was dismissed vide judgment and order dated 29.04.2024. Thus, the case of Devender Yadav and Ors (supra) attained finality.
Though learned counsel appearing on behalf of petitioners has raised the issue of delay and latches in W.P.(C) 15834/2023, however, it is not in dispute that the respondent herein is also similarly situated to those mentioned in cases in the aforesaid petitions.
In view of the above, the respondents being similarly situated, we find no ground in the present petitions. The same are accordingly dismissed. Pending applications also stand disposed of.