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Judgment
5 paragraphs · 113 wordsS. Datta Purkayastha, J
Learned Sr. counsel Mr. P Roy Barman, assisted by Mr. D Paul, learned counsel appearing for the petitioner submits that the petitioner may be allowed to withdraw from this case with liberty to file a fresh writ petition due to some development that initially there was cabinet approval for one post of Chief Technical Officer (Central Workshop) for AGMC & GBP Hospital, Agartala but subsequently that has been cancelled by another cabinet decision.
Considered the submission.
The petitioner is allowed to withdraw from this writ petition with liberty to file a fresh writ petition on the same cause of action.
The writ petition is accordingly disposed of as withdrawn.