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Judgment
3 paragraphs · 125 wordsGurvinder Singh Gill, J
Today, at the very outset, learned counsel for the petitioner submits that the petitioner may be permitted to withdraw the instant petition with liberty to pursue his case as regards the grant of retiral benefits on account of his superannuation on 31.5.2020.
In view of the aforesaid submission, the present petition is dismissed as withdrawn with liberty aforesaid. Needless to mention the respondents shall consider the case of petitioner for granting retiral benefits as may be permissible to the petitioner in accordance with the rules expeditiously. It shall be open to the petitioner to file a detailed representation and the requisite documents which are required to be furnished so as to enable the respondents to do the needful in this regard.