Present: Ms. R.K. Grewal, Advocate, for the petitioner. Ms. Akshita Chauhan, AAG, Punjab. HARSIMRAN SINGH SETHI, J.(ORAL) On being pointed out that the jurisdiction to entertain the dispute between the management of a private institution and its employee lies before the Educational Tribunal, learned counsel for the petitioner prays that she be allowed to withdraw the present writ petition with liberty to avail appropriate remedy for the redressal of the grievance of the petitioner before the Educational Tribunal. Dismissed as withdrawn with liberty, as prayed for. (HARSIMRAN SINGH SETHI) December 04, 2020 JUDGE harsha Whether speaking/reasoned: Yes/No Whether reportable: Yes/No