VINOD KUMAR DEWANGAN Vs. GOVT OF INDIA

JUDGEMENT

(1.) A passover was prayed on behalf of learned counsel for the petitioner. After passover no one is present on behalf of the petitioner.

(2.) LEARNED counsel for the respondents, Mr.R.V.Sinha, Advocate, who appears on advance notice has produced a copy of the relieving order dated 2nd February, 2012 stipulating that the petitioner of 2 BN/RPSF/Gorakhpur has been spared by the Company Commander "D" Coy./2 BN/RPSF/Gorakhpur (now at Mohammadpur Khala, Distt. Barabanki (U.P.) for U.P. Assembly Election) from 2 BN/RPSF/Gorakhpur to RPF/SECR/Bilaspur in the afternoon of 02.02.2012 vide Movement Order No.2 BN/D/T&P/17/2012-144.

(3.) IN the circumstances, the only relief prayed by the petitioner was to direct the respondents to issue relieving order to the petitioner pursuant to transfer order dated 1st September, 2010.