- (1.) (C.M. Application No.74152 of 2018) Heard Mohd. Ali, learned counsel for the applicant and Shri Shatrughan Chaudhary, learned Additional Chief Standing Counsel for the State.
(2.) Facts in brief of the present case are that initially the applicant/petitioner/Ramesh Bhai approached this Court by filing Writ Petition No.1031 (S/S) (Now S/B) of 1995 challenging the order dated 25.05.1992 passed by the State Public Services Tribunal in Claim Petition No.148(T)/II/1985 (Old Petition No.593(F)/III/80); Ramesh Bhai v. D.M./Adhyaksh, Zila Parishad, Badaun and Others.
(3.) During pendency of the present writ petition, an application (C.M. Application No.27200 of 2007) dated 23.08.2007 supported with an affidavit has been moved by him for withdrawal of the writ petition on the following facts:- "3. That the Authorities have assured to deponent to solve all the grievances of the deponent raised in the above noted writ petition and the deponent is satisfied with the assurance given by the Authorities. The Authorities have asked the deponent to withdraw the above notice writ petition as such the deponent wants to withdraw his writ petition.";