WPSS/1038/2025
2026 Latest Caselaw 2473 UK

Uttarakhand High Court

WPSS/1038/2025 on 27 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

2026:UHC:2203 Office Notes, reports, orders or proceedings SL.

Date or directions COURT'S OR JUDGE'S ORDERS No. and Registrar's order with Signatures WPSS/1038/2025 Hon'ble Manoj Kumar Tiwari, J

Mr. Deepak Chandra, Advocate for the petitioner.

2. Mr. Narayan Dutt, Standing Counsel for the State of Uttarakhand.

3. Petitioner was transferred from Himmatpur, Bailparaw, District Nainital to Dhauladevi, District Almora, vide order dated 10.06.2025. Challenging the said order, petitioner filed this writ petition. No interim order was passed in favour of the petitioner.

4. Learned counsel for the petitioner submits that petitioner has now joined duties at the transferred place, therefore, she does not want to press this writ petition. He submits that petitioner be permitted to withdraw the writ petition.

5. On the oral prayer made by learned counsel appearing for the petitioner, the writ petition is dismissed as withdrawn.

(Manoj Kumar Tiwari, J) 27.03.2026 Navin NAVEEN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a131b

CHANDRA b4e4403d3c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF56D65 3D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.27 17:33:41 +05'30'