WPSB/172/2023
2023 Latest Caselaw 1552 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                  WRIT PETITION (S/B) NO. 172 OF 2023
                               06TH JUNE, 2023
BETWEEN:
Diwan Singh Karki                                              .....Petitioner.
And

State of Uttarakhand & others                                  ....Respondents.

Counsel for the Petitioner : Mr. Parikshit Saini, learned counsel.

Counsel for the Respondent Nos.1 and 2: Mr. Vikas Pande, learned Standing Counsel.

The Court made the following:

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

Mr. Saini seeks leave to withdraw the present writ

petition with liberty to pursue the petitioner's claim before the

Uttarakhand Public Services Tribunal.

2. The writ petition is dismissed as withdrawn with

liberty, as prayed for.

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

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 06th June, 2023 NISHANT