- (1.) THE present writ petition has been preferred for issuance of an appropriate writ, order or direction in the nature of certiorari for quashing the order dated 26.9.2007 passed by the Director, Secondary Education, Govt. of Jharkhand, Ranchi (respondent no. 2) whereby and where under he refused to grant approval of termination of services of Smt. Sarajoni Kumari (respondent no. 6) who in turn was terminated vide order dated 5.10.2005 (Annexure -19 of the writ petition) issued under the signature of Secretary, D.N. Kamani High School, Jamshedpur pursuant to order dated 11.1.2005 passed in L.P.A. No. 106/2003 with W.P.(S) No. 3313/04 (Annexure -3) read with the order dated 25.7.2006 passed by this Hon'ble High Court in W.P.(C) No. 2878/05 and the order dated 6.2.2007 passed by this Hon'ble Court in L.PA No. 432/2006 and L.P.A. No. 254/06 (Annexure -11 of the writ petition) and further for issuance of an appropriate writ granting approval to the order of termination dated 5.10.2005 (Annexure -19 of the writ petition).
(2.) AFTER some arguments, the counsel for the petitioner prays to withdraw this writ petition which is objected by the counsel for the respondent no. 6 on the ground that he has also filed WP(S) No. 1777/08 and WP(S) No. 4139/08 which are pending before this Honble High Court for adjudication and withdrawal of this writ petition may prejudice his case. However, withdrawal of the present writ petition cannot come -in the way in deciding the matter in the aforesaid writ petitions, filed by the respondent no. 6.
(3.) THIS writ petition is accordingly disposed of as withdrawn.;