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Judgment
Tejinder Singh Dhindsa, J
CM-12371-CWP-2020
This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.
Prayer in the application is for withdrawal of the main writ petition.
Notice in the application.
Mr.Suveer Sheokand, learned Addl.AG, Punjab accepts notice. In view of the prayer made in the application and by recording a 'no objection' from
counsel opposite, date in the main writ petition is preponed from 09.02.2021 and the same is taken up on board today itself.
Application disposed of.
Main case
Petitioners are serving on different technical posts and in different trades under the Printing and Stationery Department, State of Punjab.
Instant writ petition was filed assailing the order dated 05.12.2012 (Annexure P-1) as also subsequent orders whereby benefits of promotion,
placement in the higher scale as well as benefit under the Assured Career Progression Scheme were withheld.
Mr.Pritam Saini, Advocate representing the petitioners makes a categoric submission at the bar that he has instructions from the petitioners not to
pursue the instant writ petition.
Dismissed as not pressed.