WPSS/3630/2018
2022 Latest Caselaw 810 UK

     IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
        ON THE 21ST DAY OF MARCH, 2022
                              BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

       Writ Petition (S/S) No. 3630 of 2018
BETWEEN:
Govind Singh Kathayat                                        ...Petitioner
      (By Mr. Rahul Adhikari, Advocate holding brief of Mr. Ganesh Kandpal,
      Advocate)

AND:

State of Uttarakhand and Others                           ...Respondents
      (By Mr. Narayan Dutt, Brief Holder for the State)


                           JUDGMENT

Petitioner has sought following reliefs in this writ petition:-

"i. A writ, order or direction in the nature of certiorari to call for the record of the case and quash the order dated 5-8- 2017 contained in Annexure no. 7 to the writ petition.

ii. A writ, order or direction in the nature of mandamus directing the respondents to regularized the service of the petitioner on the post of Group-'D' (Chaukidar) from the date juniors to the petitioner has been regularized. iii. A writ, order or direction in the nature of mandamus, which this Hon'ble court may deem fit and proper on the basis of the facts and circumstances of the case."

2. Today, the matter is listed on a withdrawal application. In para no.3 of the affidavit filed in support of the withdrawal application, it has been stated that respondents are considering claim of the petitioner for regularization and petitioner has been asked to give an affidavit that no case is pending, in any Court of law.

3. Having regard to the averments made in para no.3 of the affidavit and also in view of the submission made by learned counsel for the petitioner, the writ petition is dismissed as withdrawn.

4. Accordingly, Withdrawal Application (I.A. No. 18890 of 2022) is allowed.

(MANOJ KUMAR TIWARI, J.) Shubham