- (1.) Learned counsel for the petitioner prays to withdraw this petition with liberty to make a representation in view of the judgment in the matter of State of Karnataka Vs Uma Devi, reported in 2006(4) SCC 1, that the petitioner has completed more than ten years as contemplated in the judgment, hence he will pray to the State Government to regularize him as one time major.
(2.) Prayer is allowed.
(3.) Accordingly, this petition is dismissed as withdrawn with above liberty.;