Sanjay Kishan Kaul, J
1. This appeal, arising out of the order dated 14.5.2018 passed in Writ-A No. 61 of 2015, seeks to assail the recruitment process concerning
Advertisement No. 46 of 2014, which in the appeal, being Civil Appeal No. 2850/2020, we have decided today, was given up by the counsel for the
appellants. We are not inclined to open the whole selection process of 2014, which already stands completed and had a different advertisement. We
have, thus, confined our judgment to the selection process of 2016.
2. In consequence of the aforesaid, this appeal is dismissed.
