Bakaram Oktey vs Uoi & Ors.
2012 Latest Caselaw 583 Del

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*        IN THE HIGH COURT OF DELHI AT NEW DELHI

     +    W.P.(C)No.6834/2011 and CM No.15714/2011

%                               Date of decision: 27th January, 2012

BAKARAM OKTEY                           ..... Petitioner
             Through : Mr. Shahid Ali and Mohd. Shariq,
                       Advocates.

                    versus

UOI & ORS.                                    ..... Respondents
                    Through : Mr. Sumeet Pushkarna, Advocate.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE J.R. MIDHA

ANIL KUMAR, J.

*

1. After some arguments, learned counsel for the petitioner

on instructions seeks to withdraw the writ petition with liberty

to approach Jammu and Kashmir High Court where another

writ petition bearing S.W.P.No.1045/2005 of the petitioner is

pending seeking relief regarding the promotion of the

petitioner to the post of Inspector JE (Civil)/Assistant Engineer

and for grant of benefit of Assured Career Progression Scheme

and absorption in the engineering set up and other reliefs and

to raise all the disputes raised in this petition in the

appropriate petition.

2. Dismissed as withdrawn with liberty as prayed for.

3. All the pending applications are also disposed of.

4. Dasti.

ANIL KUMAR, J.

J.R. MIDHA, J JANUARY 27, 2012 mk