JASWANT SINGH Vs. RAJIV AGGARWAL

JUDGEMENT

(1.) Learned counsel for the respondent has submitted, on instructions, that the petitioner will be offered appointment as and when there is availability of next post as per the demand of the State Government. Learned counsel further submits that the case of the petitioner shall be considered for such appointment dehors the fact that he was earlier offered appointment and he had left the same.

(2.) Confronted with the offer so made on behalf of the respondent, learned counsel for the petitioner has agreed to withdraw the petition, at this stage, with liberty to approach this Court, in case the commitment made on behalf of the respondent remain unsatisfied.

(3.) In view of this, no further orders are required to be passed, at this stage.