Sulekha Kumari vs
2021 Latest Caselaw 1019 j&K

                                                                  S. No.70
                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU



                                               SWP No. 1401/2013 (O&M)



Sulekha Kumari                                        ...Appellant/Petitioner(s)

                     Through :- Mr. Ankur Sharma, Advocate
                    v/s
                    <




't
     State of J&K and others                              .....Respondent(s)

                    Through :- Mr. KDS Kotwal, Dy. AG


Coram:          HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE



                                      ORDER

1. Learned counsel for the petitioner submits that the issue raised in

this petition has already been set at rest by the Division Bench judgment of this

Court dated 05.09.2018 passed in LPA No. 18/2018 whereby a direction has been

issued to the Government to take a final call with regard to the genuineness,

recognition and validity of the degree obtained through distance mode from

Global Open University Nagaland.

2. Learned counsel for the petitioner seeks leave of this Court to

withdraw this petition with liberty to approach respondent No. 1 along with a

copy of the judgment of the Division Bench (supra) for seeking redressal of his

grievance.

3. Mr. KDS Kotwal, learned Dy. AG appearing for the respondents

submits that he has no objection if the petitioner withdraws this petition and

approaches the Government for redressal of his grievance.

4. In view of the statement made by the learned counsel for the parties,

this petition is dismissed as withdrawn leaving it open to the petitioner to

approach respondent No. 1 along with a copy of judgment of Division Bench of

this Court dated 05.09.2018 passed in LPA No. 18/2018 for seeking redressal of

his grievance.

(SANJEEV KUMAR) JUDGE JAMMU 02.09.2021 Paramjeet Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No