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Judgment
5 paragraphs · 88 wordsD. Ramesh, J
1.
As the writ petition has been filed seeking compassionate appointment to the petitioner's son and the beneficiary has not been impleaded as a petitioner, learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition with liberty to file a fresh writ petition.
2.
Permission is accorded.
3.
Accordingly, the Writ Petition is dismissed as withdrawn granting liberty as sought for. There shall be no order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.