AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 110 wordsJitendra Kumar Maheshwari, CJ
Heard on I.A. No. 4 of 2021, which is an application seeking withdrawal of the Writ Petition,i nter alia, contending at the Bar that the State
respondents have assured the petitioner for granting the promotion, however, on the pretext of said assurance, he seeks permission to withdraw this
petition with liberty to file a fresh petition, if occasion arise, by not fulfilling the assurance.
Prayer seems to be reasonable, therefore, allowed.
Accordingly, WP (C) No. 13 of 2019 stands dismissed as withdrawn with liberty to file a fresh petition on the same cause of action, if the petitioner
has not been promoted by the State respondents.