PUNITA K SODHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, Dr.Punita K.Sodhi, who appears in person states that by order dated 5th July, 2011 she has been promoted to the post of Associate Professor w.e.f. 1st March, 2009, and consequently, reliefs sought by her except relief sought against extension of probation have been received by her.

(2.) THE petitioner on consideration of her pleas and contentions also states that she does not want to press her relief against the extension of her probation by 78 days at the post of teaching specialist at this stage with liberty to raise it at appropriate stage in accordance with law, if so required. Consequently, writ petition is disposed of with liberty as prayed for. Parties are, however, left to bear their own costs. All the pending applications are also disposed of.