RAJENDRA SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: 1. Issue writ/order/direction in the nature of certiorari to call for records and to set aside the seniority list dtd. 2/1/2023 (Annexure No.1).

(2.) Issue writ /order /direction in the nature of mandamus and direct the respondent nos.1, 2 and 3 to conduct the review DPC as per the merit list/ seniority list, prepared by the PTC. 2. Heard Mr. Shashank Pandey, learned counsel for the petitioner and Mr. J.C. Pandey, learned Standing Counsel for the State.

(3.) Mr. Shashank Pandey, Advocate, requested to permit the petitioner to withdraw the present writ petition with liberty to file claim petition before the Uttarakhand Public Services Tribunal.