PRIYANKA PITHAWE Vs. HIGH COURT OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner assailing the order (Annexure P-8) dated 01/09/2018, whereby the request for issuance of No objection certificate by the petitioner to participate in the selection process of English Stenographer in the High Court of Madhya Pradesh, Jabalpur was rejected.

(2.) This Court at the stage of admission vide order dated 09/10/2018 granted interim protection to the petitioner and has permitted the petitioner to participate in the examination that was to be held on 03/11/2018. While granting permission to the petitioner this Court has taken note of the contents of the General Book Circular, Part-I, No. 11 issued by the State Government.

(3.) Today when the matter is taken up, counsel for the respondent submits that since petitioner has been permitted to participate in the examination by way of an interim order passed by this Court, the writ petition as such rendered infructuous as also substantively was for permitting the petitioner to participate in the examination to be conducted on 03/11/2018.