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Judgment
Hon’ble Shri Bibhu Datta Guru, Judge
At the outset, learned counsel for the State/respondents raised an objection to the maintainability of the present writ petition, stating that the petitioner is questioning the termination of his contractual assignment as Gram Rojgar Sahayak under MNREGA and that the impugned termination order is appealable, to be challenged by way of an appeal/representation before the Commissioner, MNREGA.
In view of the above, learned counsel for the petitioners seeks permission of this Court to withdraw this petition with liberty to approach the concerned forum as per Circular dated 04.11.2025 issued by the General Administration Department, Government of Chhattisgarh.
In view of the above submission, the present petition is disposed of as withdrawn with the aforesaid liberty.