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Judgment
Vivek Singh Thakur, J
Reply, stated to have filed, is not on record. However, learned Deputy Advocate General submits that reply stands filed, wherein it has been
communicated that the directions issued by the erstwhile H.P. State Administrative Tribunal vide order dated 25.04.2018 stand complied with vide
Office Order dated 23.07.2018, whereby claim of the petitioner has been considered and rejected.
Copy of the reply alongwith copy of the aforesaid Office order stands supplied to learned counsel for the petitioner.
Faced with aforesaid situation, learned counsel for the petitioner submits that petitioner intends to withdraw the present petition with liberty to file
appropriate comprehensive petition for redressal of his grievances including assailing Office Order dated 23.07.2018.
Considering submissions of learned counsel for the petitioner, present petition is dismissed as withdrawn with liberty to the petitioner to file
appropriate petition in accordance with law for redressal of his grievances including assailing Office Order dated 23.07.2018.
Pending application(s), if any, also stand disposed of.