Anil Kumar vs State Of J And K And Others
2022 Latest Caselaw 1516 j&K

                                                                                      Sr.No.02


                        tHIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                                                 RP No. 31/2019



           Anil Kumar                                                             ..... Petitioner(s)

                                      Through: Mr. Ravinder Parihar, Advocate.

                                 Vs

           State of J and K and others                                        ..... Respondents(s)

                                      Through: None.


           Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                                    ORDER

28.10.2022

After arguing for a while, learned counsel for the petitioner submits that

he be permitted to withdraw this petition with liberty to the petitioner to seek

recourse to the remedy available to him under law as the grievance of the

petitioner is that the judgment whereby the direction was given to consider him

for appointment has not been implemented.

In view of the submissions made by learned counsel for the petitioner,

this petition is dismissed as withdrawn with liberty to the petitioner to take

recourse to the remedy available under law in case, he has any grievance with

regard to the non-implementation of the judgment.

(Vinod Chatterji Koul) Judge Jammu 28.10.2022 Renu

RENU BALA 2022.10.29 13:53 I attest to the accuracy and integrity of this document