DHARMABIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. 2881/2004 moved by the petitioner seeks revocation of the order transferring him to Faridabad and a direction posting him at New Delhi.

(2.) C.M. 5883/2004 moved by respondent No. 2 for vacation of the order dated March 10, 2004 by which the closure notice dated December 19, 2003 in respect of Faridabad Unit was stayed. Both the above C.Ms are listed for today.

(3.) It is common ground between the parties that with the disposal of above applications, nothing further would survive in the writ petition. Accordingly, with the consent of the parties, writ petition itself is taken up for disposal.