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Judgment
10 paragraphs · 198 wordsNamit Kumar, J
IOIN-1-CWP-13729-2025
The office has put up this case in IOIN category for completion of service as learned counsel for the petitioner did not file the process fee. The main case stands admitted on 14.05.2025.
At this stage, learned counsel for the petitioner prays that the main case may be taken up for hearing today itself as he wishes to withdraw the same.
On his request, main case is taken up on Board today itself.
IOIN stands disposed of accordingly.
CWP-13729-2025
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 02.05.2025 (Annexure P-5) and subsequent relieving order dated 06.05.2025 (Annexure P-6), whereby he has been ordered to be transferred from Govt. High School Nangal, District Rupnagar to Govt. Senior Secondary School, Dangrali (Rupnagar), allegedly on receipt of request dated 11.02.2025 from the Management Committee, without giving any personal hearing to the petitioner.
Learned counsel for the petitioner submits that the petitioner has joined his duties on the transferred post and, therefore, he wishes to withdraw the present petition.
Dismissed as withdrawn.