ARVIND KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel for the petitioner, on instructions, states that discharged certificate dated 28th February, 2012 has been issued by respondent Nos.1 to 7 and as far as relief claimed against the respondent Nos. 1 to 7 is concerned, the writ petition has become infructuous.

(2.) THE petitioner was offered the appointment by respondent No.8, IDBI Bank to the post of Assistant Manager, Grade-I by letter dated 7th October, 2011.

(3.) LEARNED counsel for respondent No.8 on instructions, states that respondent No.8 has kept one post of Assistant Manager vacant for the petitioner in terms of the order passed by this Court which has been renewed and offered to the petitioner by letter dated 7th October, 2011.