Bukkena Sujatha vs The State Of Andhra Pradesh
2022 Latest Caselaw 1497 AP

            THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.20186 of 2020

JUDGMENT:-

Sri M.R.Tagore, learned counsel for the petitioner has

submitted a letter dated 22.02.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:

"My client B.Sujatha, has filed a W.P.No.20186/2020

before the Hon'ble High Court seeking relief for relaxation of

age, for the post of Ph.Gr.II on contract post following the

notification dated 24.06.2020 and Hon'ble High Court also

directed to keep one post Ph.Gr.II as vacant by order dated

02.11.2020. While pending the writ petition, now following

the subsequent notification, the petitioner was selected and

appointed as Ph.Gr.II by Proc. Dated 06.02.2022 and

presently working. Further my client requested through letter

dated 22.02.2022 to withdraw the above writ petition.

Therefore for the above stated reasons, please direct

the concerned posting section to list the above

W.P.No.20186/2020 for withdrawal in tomorrow."

Learned Government Pleader for Medical, Health and Family

Welfare and learned Government Pleader for Services-III have no

objection.

In view of the letter dated 22.02.2022, the Writ Petition is

dismissed as withdrawn.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 15.03.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.20186 of 2020

Date: 15.03.2022

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