CWPOA/443/2019
2021 Latest Caselaw 1932 HP

CWPOA No. 443 of 2019

09.03.2021 Present: Mr. Ramesh Kaundal, Advocate for the petitioner.

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M/s Somesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate Generals with M/s Kamal Kant Chandel and Divya Sood, Deputy Advocate Generals for respondents No. 1 and 2-State.

Mr. Bimal Gupta, Sr. Advocate with Ms. Swati Verma, Advocate for respondents No. 3.

Respondent No. 4 is ex parte.

rMr. P.D. Nanda, Advocate for respondent No. 5.

Heard.

After hearing learned Counsel for the petitioner, as this Court has observed that there is mis-joinder of causes,

learned Counsel for the petitioner submits that this petition be treated as a petition against respondents No. 1 to 4 and the petitioner may be permitted to withdraw this petition against

respondent No. 5, with liberty to agitate the cause against

respondent No. 5 afresh. The petition is permitted to be withdrawn qua respondent No. 5, with liberty as prayed for.

Arguments heard. Judgment reserved. Mr. Bimal Gupta, learned Senior Counsel appearing for respondent No. 3 has also submitted that the petitioner otherwise also stands promoted to the post of District Controller, F.CS&CA vide Notification dated 03.06.2020. This fact is taken on record.

(Ajay Mohan Goel) Judge March 09,2021 (narender)