RAJESH KUMAR CHUG Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED State counsel has placed on record a copy of the order dated 16/17.12.2004, staying the reversion order, which is subject matter of challenge in the instant writ petition (annexure P- 9). As a consequence thereof, the petitioners are continuing to work on H.F.S. Class II posts. A copy of the order has been taken on record as Mark 'A'.

(2.) IN view of the above, learned counsel for the petitioner requests for withdrawl of the petition with liberty to challenge the final order, if any, to be passed by the respondents. It is made clear that if any order adverse to the interest of the petitioner is passed then the operation of such an order shall be suspended for two weeks' so as to enable the petitioner to challenge the same before an appropriate forum. The writ petition stands disposed of in the above terms.