M.M.KUMAR, J. - (1.) (ORAL)
(2.) LEARNED counsel for the petitioner has claimed that he is senior most in his parent cadre as well as in Indian Reserve Battalion. He has also submitted that persons junior to him in the parent cadre have been promoted on the next post of Assistant Sub Inspector, whereas he has been continuing as Head Constable. There is nothing on the record to substantiate those pleas. C.W.P. No. 10631 of 2006 [2] Learned counsel requests for withdrawal of the petition with liberty to file a fresh one on the same cause of action. Dismissed as withdrawn with liberty in terms of the prayer made.;