STATE OF MEGHALAYA & 4 ORS. Vs. SALGIRA R. MARAK

JUDGEMENT

(1.) Mr. A.Kumar, learned AG placed on record Notification dated 9th November, 2020 issued by Government of Meghalaya, Printing and Stationery Department creating one post of Officer on Special Duty (Technical) under Rule 6(1) of the Printing and Stationery (Technical) Service Rules, 1995 and another Notification of same date whereby the respondents is transferred from the post of Director Printing and Stationery, Meghalaya to the post of Officer on Special Duty (Technical) in the Administrative Department of Printing and Stationery.

(2.) In the light of the above two Notifications, Mr. A. Kumar, learned AG submits that the base of the judgment which is impugned in the present appeal is taken out by the Government of Meghalaya and therefore he seeks leave to withdraw the appeal.

(3.) Mr. B.K.Sharma, learned Sr. counsel for the respondent has no objection to withdrawal of the petition.