DESH RAJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present writ petition, petitioner is seeking a direction to the respondents to issue discharge certificate of petitioner on voluntary retirement on completion of more than 20 years services after tendering application for voluntary retirement dtd. 5/10/2010 and notice period had expired without conveying of acceptance or denial of it in terms of Rule 48-A (1) and (2) of Central Civil Service (Pension) Rules, 1972.

(2.) Learned CGSC for respondents has produced an Office Order dtd. 23/8/2016, issued after filing of the present petition, whereby relief(s) sought by the petitioner have been satisfied. The aforesaid Office Order is reproduced as under:

(3.) Learned counsel for petitioner, who is appearing through video conferencing, has also submitted that the relief(s) sought by the petitioner have already been satisfied and now, nothing remains in this petition.