JAI NARAYAN PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) On the last date of hearing, i.e. on 20/12/2022, counsel for the respondents had informed this Court that petitioner had already joined the project - Vijay Kargil on 9/12/2022 and thus, the present petition had become infructuous.

(3.) Counsel for the petitioner submitted that as per his instructions petitioner was on leave and had not joined the project and sought adjournment to seek instructions.