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Judgment
By way of the present petition the petitioner seeks direction to the respondents to regularize/renew the job card and to pay the unemployment
wages to the petitioner since 2011.
The case of the petitioner is that job card was issued to the husband of the petitioner namely, Hari Rabi Das bearing job card No. MG-05-019-
524-499/1292, dated 21st March, 2006. It is also stated that the husband of the petitioner died in the year 2011 leaving behind the petitioner and
sons to work under the said job card. The name of the husband of the petitioner was appearing at Sl. No. 188 in the Register of Job Cards of
Kasharipara village and the same was deleted.
The petition has been opposed by the respondents by filing counter affidavit.
Mr. M.A. Islam, learned counsel for the petitioner has pointed out that job card No. MG-05-019-524-499/1292, dated 21st March, 2006
was issued to Hari Rabi Das husband of the petitioner who expired in the year 2011. He also pointed out that the job card of Hari Rabi Das was
deleted after his death.
Mr. A.H. Hazarika, learned counsel for respondents No. 2 to 5 has also pointed out the petitioner is having a separate job card which is
mentioned at Sl. 189 in the Register of Job Card holders of Kasharipara village and the same has not been deleted.
At this stage, Mr. M.A. Islam, learned counsel for the petitioner, after considering the list of job card holders, submits that he does not press the
present petition and he may be permitted to withdraw the present petition. He has moved an application for withdrawal of the writ petition which is
taken on record. Learned counsel for respondents submit that he has no objection to the submission made by learned counsel for petitioner.
Having considered the facts and circumstances of the case and submission made by learned counsel for petitioner as well as the application filed
by learned counsel for the petitioner, the present petition is dismissed as withdrawn.