Deepinder Singh Nalwa, J. (Oral)
1. In the present petition, the petitioner has challenged the order dated 21.08.2025 passed by the Educational Tribunal, Punjab, SAS Nagar, Mohali, whereby the petition filed by the petitioner was rendered infructuous.
2. A perusal of the order dated 21.08.2025 passed by the Educational Tribunal, Punjab, would show that in view of the order dated 04.04.2025 (Annexure R-4) passed by the Director, Higher Education, Punjab, in pursuance to the order dated 04.10.2024 passed by this Court, the petition filed by the petitioner was disposed of having been rendered infructuous.
3. Learned counsel appearing on behalf of the petitioner submits that in fact, in light of the order dated 04.04.2025 passed by the Director,
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Higher Education, Punjab, the petition filed by the petitioner could not have been rendered infructuous.
4. After arguing at some length, learned counsel for the petitioner wants to withdraw the present writ petition with a liberty to file a review before the Educational Tribunal, Punjab.
5. In view of the above, the present writ petition is dismissed as withdrawn with liberty as prayed for.
6. Pending application(s), if any, shall also stand(s) disposed of accordingly.
(DEEPINDER SINGH NALWA)
JUDGE
29.10.2025
Rimpal Whether speaking/reasoned Yes/No Whether Reportable : Yes/No
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