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Judgment
Ajay Mohan Goel, J
When this case was taken up for consideration, Mrs. Archana Dutt, learned Counsel for the petitioner submits that the principal ground on which the appointment of respondent No. 5 is being assailed is that the said respondent was given marks on account of none of the members of his family being in government employment, ignoring the fact that his brother was serving in Indian Army.
When confronted with the fact that such pleadings were not incorporated in the main petition, learned Counsel for the petitioner stated that she has instructions to seek permission of the Court to withdraw this petition, however, with liberty to file a fresh petition on the same cause, if so advised.
In the interest of justice, the prayer so made by learned Counsel for the petitioner is allowed. Accordingly, this petition is dismissed as withdrawn, however, with liberty as prayed for. Pending miscellaneous application(s), if any, also stand disposed of.