PARVATI JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) It is apparent from the record that the objector Mr. Girish Chandra Joshi, who is the son of the deceased employee and his sisters have not been made party to the writ petition. Moreover, the date of marriage of the petitioner with the deceased has not been stated, nor it is supported by any document.

(2.) Hence, Mr. Sanjay Bhatt, the learned counsel for the petitioner, submits that he wishes to withdraw the present writ petition with liberty to file a fresh petition with better particulars.

(3.) Therefore, the writ petition is, hereby, dismissed as withdrawn with the liberty to the petitioner to file a fresh petition with better particulars.