Rakesh Thakur vs State Of H.P. & Others

Vivek Singh Thakur, J

This petition has been filed seeking mainly two reliefs, which are as under:-

i) That the impugned corrigendum dated 27.01.2016 (Annexure A-1) be declared ultra vires and the same along with impugned letter dated 19.02.2018

(Annexure A-4) be quashed and set aside for all intents and purposes.

ii) That the respondent-Department directed to consider the case of the applicant for appointment on compassionate ground within time bound manner

with all consequential benefits.

Learned counsel for the petitioner submits that the respondents have withdrawn the impugned corrigendum dated 27 th January, 2016 (Annexure

A-1) assailed herein, rendering the communication dated 19.02.2018 (Annexure A-4) redundant; and further that respondent-Department has

considered and rejected the case of the petitioner for appointment on compassionate grounds vide order dated 22nd July, 2020 and, therefore, petitioner

intends to withdraw this petition with liberty to avail appropriate remedy by filing comprehensive petition for redressal of his grievances including

assailing the order dated 22nd July, 2020.

Accordingly, in view of the above submissions, present petition is dismissed as withdrawn, along with pending application(s), if any, with liberty as

prayed.