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Judgment
Bipin Chander Negi, J
The present petition has been filed by the petitioner, seeking following substantive reliefs:-
“(i) Issue a writ of mandamus for directing the respondents to strictly implement policy decision dated 11.05.2018 and judgment dated 31.08.2022 passed in CWP No.342/2021 (Annexure P-3) to regularize the services of the petitioner from due date i.e. 01.04.2018 alongwith all consequential benefits for all intent and purposes.
(ii) Issue an appropriate writ, order or direction to the respondents to fix the pay of the petitioner accordingly and to calculate & pay arrears of salary consequent upon regularization of service from due date alongwith seniority etc. in service.”
Since a writ of mandamus is being sought, therefore, it was incumbent upon the petitioner to have first approached the respondent/authority for redressal of her grievance, which is being sought in the present petition.
Faced with the aforesaid, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to approach the concerned authority by making an appropriate representation.
Permission granted. Liberty reserved.
In view of the aforesaid, present petition is disposed of, so also, pending miscellaneous application(s), if any.