WPSB/424/2022
2022 Latest Caselaw 2307 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
            THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE



               WRIT PETITION (S/B) NO. 424 OF 2022

                              26th JULY, 2022

Between:

Shailendra Prasad Nautiyal & others         ......             Petitioners


and


Ministry of Health & Family
Welfare & others                            ......          Respondents



Counsel for the petitioners      :   Mr. Pulak   Raj   Mullick,   learned
                                     counsel

Counsel for the respondents      :   Mr.    Atul   Bahuguna,   learned
                                     Standing Counsel for the Union of
                                     India / respondent No. 1

                                 :   Mr. K.N. Joshi, learned Deputy
                                     Advocate General for the State /
                                     respondent Nos. 2 to 4


The Court made the following:


JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)



             After    some     arguments,        counsel     for     the

petitioners states that the petitioners seek leave to

withdraw the petition.

             Therefore, the writ petition is dismissed as

withdrawn.
                             2


            Counsel for the petitioners states that the

petitioners shall represent to the respondents with

regard to their grievance qua the Government Order

dated 20.12.2021.



                                    _________________
                                    VIPIN SANGHI, C.J.



                                        ___________
                                        R.C. KHULBE, J.

Dt: 26th July, 2022 Negi