SPA/200/2021
2021 Latest Caselaw 2618 UK

         IN THE HIGH COURT OF UTTARAKHAND
                               AT NAINITAL

      THE HON'BLE THE CHIEF JUSTICE Mr. RAGHVENDRA SINGH CHAUHAN

                                        AND

                THE HON'BLE JUSTICE Mr. ALOK KUMAR VERMA




             SPECIAL APPEAL NO. 200 OF 2021


                             26TH JULY, 2021

BETWEEN:

Sri Bheem Singh                                                 .....Appellant


and

State of Uttarakhand and others.                                ....Respondents

Counsel for the appellant: Mr. Jitendra Chaudhary, Advocate.

Counsel for the respondents: Mr. K.N. Joshi, learned Deputy Advocate General for the State of Uttarakhand.

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)

Having argued the case at a great length, Mr.

Jitendra Chaudhary, the learned counsel for the appellant,

seeks the liberty to withdraw the Appeal. He further seeks

the liberty to approach the learned Uttarakhand Public

Services Tribunal.

2. Therefore, the Appeal is, hereby, dismissed as

withdrawn. The liberty, so prayed for, to approach the

learned Uttarakhand Public Services Tribunal is, hereby,

granted.

3. In sequel thereto, pending application, if any,

stands disposed of.

4. No order as to costs.

(RAGHVENDRA SINGH CHAUHAN, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 26th July, 2021 Rathour