GOVIND SINGH KATHAYAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has sought following reliefs in this writ petition:-

(2.) Today, the matter is listed on a withdrawal application. In para no.3 of the affidavit filed in support of the withdrawal application, it has been stated that respondents are considering claim of the petitioner for regularization and petitioner has been asked to give an affidavit that no case is pending, in any Court of law.

(3.) Having regard to the averments made in para no.3 of the affidavit and also in view of the submission made by learned counsel for the petitioner, the writ petition is dismissed as withdrawn.