Kanta Devi vs State Of H.P. & Others
2021 Latest Caselaw 2357 HP

          IN THE HIGH COURT OF HIMACHAL PRADESH
                           SHIMLA
                                 CWPOA No. 1871 of 2020
                                                  Decided on 19.3.2021




                                                                                .

    Kanta Devi                                                      ....Petitioner.
                                         Versus





    State of H.P. & others                                          ...Respondents.

    Coram:
    The Hon'ble Mr. Justice Sureshwar Thakur, Judge.





    The Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting?1

    For the petitioner:                           Mr. Mukesh Sharma, Advocate.


    For the respondents:                          Mr. Hemant Vaid with Mr. Vikrant
                                                  Chandel Dy. A.G.

    Sureshwar Thakur, J (Oral):

The learned counsel for the petitioner seeks permission

of this Court to withdraw the instant writ petition. Permission

granted. Accordingly, the instant writ petition is dismissed as

withdrawn. However, liberty is reserved to the petitioner to approach

this Court, at an appropriate stage, when the requisite period of

qualifying service is completed by the petitioner. All pending

applications also stand disposed of.

                                                              (Sureshwar Thakur)
                                                                    Judge

                                                              (Sandeep Sharma)
          th
    19 March, 2021                                                 Judge
      (kck)

Whether reporters of the local papers may be allowed to see the judgment?