STATE OF U P Vs. DIWAKAR KHARE

JUDGEMENT

(1.) DELAY condoned.

(2.) LEAVE granted.

(3.) MR. Gopal Subramaniam, learned Additional solicitor General, appearing on behalf of the appellant-State, has drawn our attention to an order of the State Government, which is annexed as annexure P-4 to this paper book, from which it is evident that the post of Media Prabhari has already been abolished from 18th of June, 2008. Since the post itself has been abolished by the State government before the interim order was granted, we are of the view that the interim relief to writ petitioner/respondent at this stage could at all be given i. e. after abolition of the said post. If the post has already been abolished, question of continuance by the writ petitioner/respondent in the said post already abolished cannot arise at all. That being the position, we set aside the interim orders granted by the High Court.