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Judgment
4 paragraphs · 114 wordsRajesh Shankar, J
The present writ petition has been filed for issuance of direction upon the respondents to consider and take final decision on the petitioner’s representation dated 2nd September, 2019 and grant him voluntary retirement owing to his medical condition and also for issuance of direction upon the respondents to extend all retiral benefits to him after granting voluntary retirement.
After some argument, learned counsel for the petitioner prays for withdrawal of the present writ petition with a liberty to the petitioner to take appropriate recourse in the matter before appropriate forum/Court of law as permissible under law.
Considering the said prayer, the present writ petition is dismissed as withdrawn.