SATPAL SINGH Vs. HINDUSTAN INSECTICIDE LIMITED

JUDGEMENT

(1.) The petitioner, through instant petition under Articles 226/227 of the Constitution of India, is seeking setting order of dtd. 5/8/2014 (Annexure P-28) and order dtd. 16/3/2016 (Annexure P33) whereby petitioner has been denied promotion to the post of Quality Control Officer ('QCO'). The petitioner is further seeking setting aside of memorandum dtd. 29/10/2012 (Annexure P-20) whereby petitioner was granted punishment of Censure.

(2.) Mr. Vipin Mahajan, learned counsel for the respondents, at the outset, pointed out that petitioner has filed common petition with respect to two independent causes.

(3.) Faced with this, learned counsel for the petitioner seeks permission to withdraw his prayer with respect to setting aside of memorandum dtd. 29/10/2012 (Annexure P-20) with liberty to avail independent remedy as permissible by law. The petition with respect to challenge to memorandum dtd. 29/10/2012 is dismissed as withdrawn with liberty aforesaid.