JYOTSNA BALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The defects stand ignored.

(2.) Learned counsel representing the petitioners submits that in view of para-5 of the Counter Affidavit, the grievance of the petitioner has already been redressed. He submits that his grievance in respect of pay fixation has already been redressed and part of consequential benefit has already been paid to the petitioner.

(3.) He submits that he wants to withdraw this writ petition in view of the statement made in para-5 of the Counter Affidavit and the payment made to the petitioners. For the rest grievance, he will pursue the matter with the Authorities concerned.