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Judgment
11 paragraphs · 230 wordsHeard learned counsel for the parties.
The petitioner has prayed for the following relief/s :-
"for issuance of an appropriate writ and / or order and / or direction for quashing the decision of District Level Supply Compassionate/Selection Committee, Buxar with respect to the petitioner vide memo no. 04-1228 dated 22.11.2019 by which the claim of the petitioner for his selection as P.D.S. dealer on compassionate ground has been rejected. The petitioner has received the above said letter through R.T.I. dated 12.02.2020."
Learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to file appeal before the appropriate authority.
Prayer allowed.
He may do so within a period of four weeks.
Learned counsel for the State states that if any such appeal is preferred by the petitioner within the aforesaid period, limitation shall not come in the way and the appeal shall be heard on merits, to be decided within a period of three months from the date of its filing.
We only hope and expect the appropriate authority to consider and decide the appeal on its own merit and with reasonable dispatch.
We clarify that we have not expressed any opinion on facts and law. All issues are left open.
Learned counsel for the parties undertake not to take any unnecessary adjournment in such proceedings.
The present petition stands disposed of with the liberty aforesaid.