AI Structured Summary
Not yet generated for this judgment
Judgment
Deepinder Singh Nalwa, J
In the present petition, the petitioner is praying for quashing of the order dated 23.07.2020 (Annexure P-9) issued by respondent No.4, whereby services of the petitioner have been terminated.
Learned counsel appearing on behalf of respondents No.2 to 4 submits that no relief can be granted to the petitioner, as the petitioner has not challenged his termination of contract.
In view of the above submission made by learned counsel for respondents No.2 to 4, learned counsel appearing on behalf of the petitioner wants to withdraw the preset petition with liberty to file afresh petition, in accordance with law.
In view of above submission, the present petition is dismissed as withdrawn with liberty aforesaid.
Pending miscellaneous application(s), if any, also stands disposed of.