KIRODI MAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE learned counsel for the petitioner states that he has no instructions from the petitioner despite efforts made by him repeatedly.

(2.) THE learned counsel for the respondents on instructions states that the relief sought by the petitioner in the writ petition has already been granted to him and he has relied on order dated 15th February, 2011, a copy of which is produced in Court.

(3.) THE order dated 15th February, 2011 further states that on reinstatement the petitioner has been allotted to his unit and directed by the IGP SPL Sector to report to the Commandant of the concerned unit and join his duties within one month.