BHARTI SINGHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred this Writ Petition to assail her transfer, vide order dtd. 25/7/2022, from M.B. Government Degree College, Haldwani to Government Degree College, Karnprayag.

(2.) The aforesaid order required the petitioner to join at the new posting within one week. However, the petitioner was granted interim protection by this Court till 5/8/2022 in Writ Petition (S/B) No. 270 of 2022. The petitioner has now preferred this Writ Petition to assail the said transfer.

(3.) After some arguments, learned counsel for the petitioner, on instructions, seeks leave to withdraw the present Writ Petition. Learned counsel submits that the petitioner has applied for certain documents and information, under the Right to Information Act, 2005, to make out a case of malafides against the concerned Minister in the matter of her transfer, and seeks leave to withdraw the present Writ Petition, with liberty to file a fresh Writ Petition after receipt of such documents.