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Judgment
6 paragraphs · 191 wordsNamit Kumar, J
The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India, seeking a writ of certiorari, for quashing of order dated 17.08.2025 (Annexure P-1) passed by respondent No.1, whereby the petitioner has been transferred from Panchayat Samiti Patiala, District Patiala, without any station against the provision of law and policy dated 23.04.2018 (Annexure p-3).
In the written statement filed on behalf of the respondents no.1 & 2, it has been stated as under:-
“3. That it is respectfully submitted that as the petitioner's grievance in the present writ petition is regarding her transfer from Panchayat Samiti Patiala Rural, without posting her any station has already been addressed vide order Endst no.2/16/25-(E-951068)-5 RDE5/11015, dated 08.09.2025, by giving her posting at Panchayat Samiti Rajpura and the petitioner has joined at Panchayat Samitit Rajpura without any condition/protest on 12.09.2025. A true translated copy of order dated 08.09.2025 is annexed at ANNEXURE R-1/T.”
In view of the above, learned counsel for the petitioner wishes to withdraw the present petition with liberty to challenge order dated 08.09.2025.
Dismissed as withdrawn with aforesaid liberty.