SATISH CHARAN DUBAY Vs. CENTRAL MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs :-

(2.) It is submitted by counsel for the petitioner that the petitioner stood retired w.e.f. afternoon of 31/3/2013 and, therefore, he has sought instructions from the petitioner as to whether he would like to press this petition or not. It is submitted that the petitioner has instructed him to press relief No.7.6 only.

(3.) Accordingly, he seeks permission to withdraw this petition so far as it relates to reliefs No.7.1 to 7.5, 7.7 and 7.8.