PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India, seeking a writ of certiorari, for quashing of order dtd. 17/8/2025 (Annexure P-1) passed by respondent No.1, whereby the petitioner has been transferred from Panchayat Samiti Patiala, District Patiala, without any station against the provision of law and policy dtd. 23/4/2018 (Annexure p-3).

(2.) In the written statement filed on behalf of the respondents no.1 & 2, it has been stated as under:-

(3.) In view of the above, learned counsel for the petitioner wishes to withdraw the present petition with liberty to challenge order dtd. 8/9/2025.