KIRPU RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Reply, stated to have filed, is not on record. However, learned Deputy Advocate General submits that reply stands filed, wherein it has been communicated that the directions issued by the erstwhile H.P. State Administrative Tribunal vide order dtd. 25/4/2018 stand complied with vide Office Order dtd. 23/7/2018, whereby claim of the petitioner has been considered and rejected.

(2.) Copy of the reply alongwith copy of the aforesaid Office order stands supplied to learned counsel for the petitioner.

(3.) Faced with aforesaid situation, learned counsel for the petitioner submits that petitioner intends to withdraw the present petition with liberty to file appropriate comprehensive petition for redressal of his grievances including assailing Office Order dtd. 23/7/2018.