Sonia vs Delhi State Subordinate Service ...
2014 Latest Caselaw 7185 Del

10. *IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 9433/2014 & CM No.21306/2014
      SONIA                                        ..... Petitioner
                        Through: Mr. Amit Sharma, Advocate with
                        petitioner in person.

                     versus
      DELHI STATE SUBORDINATE SERVICE SELECTION
      BOARD AND ANR.                             ..... Respondents
                     Through: Ms. Sana Ansari, proxy counsel for
                     Ms. Zubeda Begum, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 24.12.2014

1. The present petition has been listed on urgent basis, subject to

an office objection raised by the Registry with regard to its

maintainability with an observation that the petitioner's relief lies

before the Central Administrative Tribunal.

2. Counsel for the petitioner states that he may be permitted to

withdraw the present petition, while reserving the right of the

petitioner to seek the relief, as prayed for in this petition, before the

Tribunal.

3. Leave, as prayed for, is granted. The writ petition is dismissed

as withdrawn, along with the pending application.

HIMA KOHLI, J DECEMBER 24, 2014/sk