9 October vs State Of Uttarakhand And Another
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Uttarakhand High Court

9 October vs State Of Uttarakhand And Another on 9 October, 2025

                                                      2025:UHC:8952-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                AND

  THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

          Writ Petition Service Bench No. 206 of 2024
                          09 October, 2025


  Asif Ahmad                                        --------Petitioner

                                 Versus

  State of Uttarakhand and Another               -------Respondents
  ----------------------------------------------------------------------
  Presence:-
  Mr. Gaurav Kandpal, learned counsel for the petitioner.
  Mr. B.S. Parihar, learned Addl. C.S.C. for the State of
  Uttarakhand.
  Mr. Ashish Joshi, learned counsel for the Uttarakhand Public
  Service Commission.
  ----------------------------------------------------------------------
  JUDGMENT :

(per Mr. G. Narendar C. J.)

Learned counsel for the petitioner submits that pursuant to the interim directions of this Court, the petitioner had participated in the qualifying examinations and that the attempt has been in vain. In that view, he prays leave to withdraw the writ petition.

2. The submission is placed on record.

3. Writ Petition is dismissed as withdrawn.

(G. NARENDAR, C. J.)

(SUBHASH UPADHYAY, J.) Dated: 09.10.2025 KK/SS