Dwarika Prasad Singh vs State Of Jharkhand And Others

Anubha Rawat Choudhary, J

Learned counsel for the petitioner Mr. Lukesh Kumar is present.

This writ petition has been filed for the following reliefs:

(i) For issuance of direction upon the respondents to pay the subsistence allowance to the petitioner for the period from 01.04.06 to 18.04.2006 from 20.10.06 to 31.10.06 from November, 06 to February, 2008.

(ii) For issuance of direction upon the respondents to accept the joining of the petitioner as his suspension has been revoked and he has been directed to join the duty.

Learned counsel for the petitioner seeks permission to withdraw this writ petition to raise his grievance at appropriate stage. Learned counsel submits that writ petition was filed for payment of subsistence allowance and now the petitioner has been dismissed and his appeal is pending.

Nobody appears on behalf of the respondents.

In view of the submissions made, this writ petition is dismissed as withdrawn with a liberty to the petitioner to proceed in accordance with law.