UNION OF INDIA Vs. G K MAKWANA

JUDGEMENT

(1.) ORDER

(2.) THE year of allotment to respondent No. 1 in the Indian Administrative Service before the Central Administrative Tribunal is the subject matter of challenge in this appeal. During the pendency of this appeal, the respondent No. 1 has already got the relief that had been granted by the impugned order of the Tribunal inasmuch as the ante-dated year of allotment has already been given. Respondents 3 to 6, who are the private respondents, and who had been brought into Indian Administrative Service to the State Civil Services, have in the meantime superannuated. THE counsel appearing for respondent No. 1 states, on instruction, that she has been intimated by the respondent No. 1 himself that the order of Tribunal, has already been implemented and the year of allotment, as indicated in the order of the Tribunal, has already been given. In the aforesaid premises, we do not think it appropriate to examine the legal issue involved at the behest of the Union of India. We, therefore keeping the point in issue open, dismiss this appeal as infructuous.