Citation : 2023 Latest Caselaw 965 UK
Judgement Date : 10 April, 2023
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
No or directions and
Registrar's order
with Signatures
WPSS 1620/2020
Hon'ble Manoj Kumar Tiwari, J.
Ms. Aklema Parveen, Advocate, i/b Mr. Piyush Garg, Advocate for the petitioners.
Mr. V.S. Rawat, Brief Holder, for the State/respondents no. 1 and 2.
Mr. Prashant Khanna, Advocate, i/b Mr. Jayvardhan Kandpal, Advocate for the respondent no. 3.
Ms. Aklema Parveen, learned Counsel appearing for the petitioner makes a statement at the bar that pursuant to earlier selection held by District Cooperative Bank, Almora, petitioners have been appointed and they have also joined duties, therefore, she submits that challenge to the subsequent advertisement thrown in the writ petition has become infructuous.
Mr. Prashant Khanna, learned Counsel appearing for District Cooperative Bank, Almora, also submits that in view of the judgment rendered by Division Bench of this Court in Special Appeal No. 656 of 2015, all candidates selected in the earlier selection have been permitted to join duties.
For the aforesaid reasons, withdrawal application (IA/10467/2023) is allowed. Writ petition is dismissed as withdrawn.
(Manoj Kumar Tiwari, J.) 10.4.2023 Pr
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