Allahabad High Court
Ramesh Chandra Avasthi vs State Of U.P. And 2 Others on 20 January, 2021
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - A No. - 15035 of 2020 Petitioner :- Ramesh Chandra Avasthi Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Bijendra Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Ajay Bhanot,J.
After some arguments Sri Bijendra Kumar Mishra, learned counsel for the petitioner seeks leave of the Court to withdraw this writ petition with liberty to file a fresh writ petition bringing on record the representation filed by the petitioner for regularization of services along with proof of service of such representation upon the competent authority.
The writ petition is dismissed with liberty as prayed for.
Order Date :- 20.1.2021 Nadeem Ahmad