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Judgment
4 paragraphs · 69 wordsManoj Kumar Gupta, CJ
1.
Mr. Vikas Kumar Guglani, learned counsel for the petitioner prays for withdrawal of the writ petition with liberty to avail the remedy of Departmental Appeal against the order of punishment.
2.
Having regard to the prayer made, the writ petition is disposed of as withdrawn with liberty to the petitioner to avail remedy of appeal.
3.
Pending application, if any, also stands disposed of.