WPSB/430/2020
2022 Latest Caselaw 1525 UK

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

18TH MAY, 2022

WRIT PETITION (S/B) No. 430 OF 2020 Between:

Damyanti Parandiyal.

...Petitioner and Secretary, Department of Education and others.

...Respondents

Counsel for the petitioner. : Mr. Navnish Negi, the learned counsel.

Counsel for the respondent nos. 1 : Mr. S.S. Chaudhary, the learned Brief to 3. Holder for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

IA No. 11547 of 2022 has been filed on behalf

of the petitioner seeking withdrawal of the present Writ

Petition.

2. Accordingly, IA No. 11547 of 2022 is allowed,

and the present Writ Petition is allowed to be withdrawn.

________________ S.K. MISHRA, A.C.J.

_____________ R.C. KHULBE, J.

Dt: 18th May, 2022 Rahul