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Judgment
Mansoor Ahmad Mir, C.J.(Oral)—Subject matter of this writ petition is the order dated 2.3.2016, made by the H.P. State Administrative Tribunal, hereinafter referred to as ''the Tribunal'' for short, in O.A. No. 544 of 2016, which is just an ex parte interim order not a final order. Such ex parte order cannot be made subject matter of writ jurisdiction. It is open for the petitioner to approach the Tribunal and seek appropriate remedy.
At this stage, learned Senior Counsel for the petitioner stated that she may be permitted to withdraw this writ petition with liberty to seek appropriate remedy before the Tribunal. Her statement is taken on record. Accordingly, the petition is dismissed as withdrawn, with liberty as prayed for, along with pending applications.
We hope and trust that the Tribunal may hear the matter at the earliest, preferably on 21.3.2016.