JASBIR SINGH Vs. GENERAL MANAGER NORTHERN RAILWAY

JUDGEMENT

(1.) AFTER some arguments, learned counsel for the petitioner, on instructions, seeks to withdraw the writ petition with liberty to file appropriate proceedings as the petitioners were not a party in O.A. No.39/2004 which was decided by order dated 21.04.2007 and in O.A. No.1238/2008 and 1278/2008 which were decided by order dated 02.02.2009. The learned counsel is also seeking to withdraw the writ petition as the writ petition filed by the Railways against the order dated 02.02.2009 in O.A. No.1238/2008 and 1278/2008 was also dismissed as withdrawn with liberty to file review petition before the Tribunal by order dated 28.01.2011.

(2.) CONSEQUENTLY, the present writ petition is dismissed as withdrawn with liberty as prayed for in accordance with law.