Manish Mathur, J
1. Heard learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties 1 to 6. In view of order being passed in this petition, notices to opposite party no.7 stands dispensed with.
2. Present petition under Article 226 of Constitution of India has been filed challenging appointment of opposite party no.7 on the post of Anganwadi Worker.
3. At the very outset, learned counsel for petitioner submits that inadvertently the order whereby category of reservation has been changed could not be challenged. He therefore seeks to withdraw this petition with liberty to file afresh.
4. Considering aforesaid submission, the writ petition is dismissed as withdrawn granting aforesaid liberty.
