Nikhil Kumar Verma vs State Of Chhattisgarh
2022 Latest Caselaw 6515 Chatt

                                                                     NAFR
           HIGH COURT OF CHHATTISGARH, BILASPUR
                        WPS No. 6863 of 2022
   • Nikhil Kumar Verma S/o Shri Hemnath Verma Aged About 24
     Years R/o Village Kurmigundra Post Office Dubarmokhli, Tahsil
     Patan, District : Durg, Chhattisgarh
                                                            ---- Petitioner
                                 Versus
   1. State of Chhattisgarh the Secretary, General Administration
      Department Mantralaya, Mahanadi Bhawan, New Raipur, District
      : Raipur, Chhattisgarh
   2. The C.G. Public Service Commission Through Secretary, North
      Block Sector 19, Atal Nagar, New Raipur, Chhattisgarh.
   3. The Examination Controller CG Public Service Commission
      North Block Sector 19, Atal Nagar, New Raipur (CG)
                                                        ---- Respondents

For Petitioner : Mr. T.K. Tiwari, Advocate For Respondent No.1 : Mr. Amrito Das, Addl. Adv. General For Respondent No.2 & 3 : Mr. Anand Mohan Tiwari, Advocate

SB: Hon'ble Mr. Justice Parth Prateem Sahu

Order On Board

01/11/2022

1. Heard.

2. In view of objection raised by learned counsel for respondents

with regard to maintainability of writ petition, learned counsel for

petitioner seeks permission of this Court to withdraw this writ

petition at this stage with liberty to file afresh in case respondents

proceed to issue appointment order based on merit list prepared

prior to passing of judgment dated 19.9.2022 in batch of writ

petitions, leading case being WPS No.591/2012.

3. In view of above submission of learned counsel for petitioner, writ

petition stands dismissed as withdrawn with liberty as prayed for.

Sd/-

(Parth Prateem Sahu) Judge roshan/-