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Judgment
4 paragraphs · 79 words
C. Hari Shankar, J.
1.
As the issue in controversy is squarely covered against the petitioner by the judgments of the Division Benches of this Court in Union of India v. D B Arora1 and Union Public Service Commission v. S M Keshkamat2, despite the vehement submissions of Mr. Ravi Prakash, learned counsel for the petitioners, we are constrained to dismiss this writ petition.
2.
The writ petition is dismissed.