SUKHDARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The selection for the appointment on the posts of Assistant District Attorneys as per Annexure P-5 was challanged by the petitioner by way of filing this Writ petition in the nature of certiorari and prayed for quashing of the order dated 28th February, 1992, Annexure P-9.

(2.) Mr. P.S. Patwalia, the learned Counsel for the petitioner states that this petition may be disposed of in view of the affidavit filed by the Director, Prosecution and Litigation and Additional Secretary to Govt. Punjab, dated 11th August, 2000.

(3.) Mr. Patwalia has further stated that the petitioner is prepared to withdraw the allegations contained in the petition against respondent No. 3. and for doing so, an affidavit of the petitioner has ben produced, whereby the dependent has prayed that he may be allowed to withdraw the allegations of mala fide against respondent No. 3.