- (1.) The prayer made in the application is for withdrawing the writ petition. During the pendency of the writ petition, order dated 26.2.2010 has been passed, remanding the case back for fixing seniority as per Rule 15 of the Haryana Excise and Taxation Inspectorate (State Service Class III) Rules, 1969. Thereafter, the seniority has also been fixed on 24.5.2010. Even the appeal filed by the petitioners has been decided. Counsel accordingly prays that he may be permitted to withdraw the writ petition with liberty to file a fresh one, challenging the subsequent orders passed.
(2.) Notice of the application was issued to Mr.Rahtee, who has no objection in case the prayer made in the application is allowed.
(3.) Accordingly, with the concurrence of the parties, the writ petition is taken up for hearing today.;