AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel for the petitioner submits that the present petition has been filed against the impugned order dated 13.08.2026 (ANNEXURE P/1), whereby Respondent No.3 has arbitrarily and illegally cancelled the allotment of the work of preparation and distribution of Mid-Day Meal allotted to the Petitioner Group at Primary School Harijantola, Sanawal (B), Block-Ramchandrapur, District-Balrampur-Ramanujganj (C.G.), and allotted the said work to Respondent No.5 without assigning any cogent or lawful reason without conducting any inquiry or inspection and without affording the Petitioner a fair and effective opportunity of hearing.
At the outset, counsel for the petitioner seeks permission of this Court to withdraw this petition with liberty to avail himself of the alternative remedy available under the law.
Permission granted.
Accordingly, this Writ Petition is dismissed as withdrawn with liberty as aforesaid.