Uttarakhand High Court

Unknown vs State Of Uttarakhand on 7 May, 2025

                                                 2025:UHC:3586-DB

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
            HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                 AND
                 HON'BLE SRI JUSTICE ALOK MAHRA


              WRIT PETITION (S/B) No. 87 OF 2025

                            7th May, 2025

Sushila Kothiyal                    ......                Petitioner


                              Versus


State of Uttarakhand
and Others                          ......                Respondents




Presence:-
Mr. Utsav Kukreti and Mr. Hardik Rawat, learned counsel for
the petitioner.
Mr. P.C. Bisht, learned Additional Chief Standing Counsel
alongwith Mr. B.S. Parihar, learned Standing Counsel for the
State.

---------------------------------------------------------------------


JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

Learned counsel for the petitioner prays leave to

withdraw the writ petition with liberty to initiate

proceedings before the Uttarakhand Public Services

Tribunal.

2. The submission of learned counsel is placed on

record.

2025:UHC:3586-DB

3. The writ petition is dismissed as withdrawn by

reserving liberty, as prayed for.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.