VIRENDRA KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) A perusal of the reply furnished to the writ petition, contents whereof are duly supported by an affidavit, and, relevant paragraph 7 (i-iv), whereof stand extracted hereinafter, discloses that the respondent is leading towards according the benefits to the writ petitioner, similar to the one, as, become meted to the petitioners in CWP No. 4764 of 2013 titled as Sh. Amar Singh Maratha, and, in CWP No. 9156 of 2014 titled as Sh. R.K Moudgil versus State of H.P and others.

(2.) Consequently, the learned counsel for the petitioner seeks permission of this Court, to, withdraw the instant petition. Permission granted. The present petition is dismissed as withdrawn. However the respondent concerned is directed, to, within three weeks, mete completest compliance with the contents enumerated in the reply as become furnished on affidavit. All pending applications stand disposed of accordingly.