DUSHASAN PRADHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petition is taken up for disposal with the consent of the parties.

(2.) THE petitioner has prayed for quashing of order dated 1st October, 2011 whereby the petitioner was struck of the strength from the unit on account of Invalidation due to colour blindness. THE petitioner has also prayed for a direction to the respondent to reinstate him and grant all consequential benefits from the date of invalidation.

(3.) IT is further stated that the petitioner has reported for duty at 94 Battalion, CRPF, Hqr.Khunti, Jharkhand on 16th January, 2012. The respondents have further asserted that since the petitioner has been reinstated, the reliefs claimed in the writ petition have already been received and the petition requires no further consideration.