WPSB/560/2022
2023 Latest Caselaw 1033 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                WRIT PETITION (S/B) NO. 560 OF 2022
                               18TH APRIL, 2023
BETWEEN:
Anup Semwal                                                    .....Petitioner.
And

State of Uttarakhand & another                                 ....Respondents.

Counsel for the Petitioner : Mr. Sumit Bajaj, learned counsel.

Counsel for the Respondent No.1 : Mr. K.N. Joshi, learned Deputy Advocate.

Counsel for the Respondent No.2 : Mr. Pankaj Chaturvedi, learned counsel.

The Court made the following:

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

Learned counsel for the petitioner seeks leave to

withdraw the present writ petition with liberty to approach the

Uttarakhand Public Services Tribunal.

2. The writ petition is dismissed with liberty, as

prayed for.

3. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 18th April, 2023 NISHANT