VARUN KUMAR JAJOO Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) ISSUE notice.

(2.) MR Parihar accepts notice on behalf of respondent no.1, while Mr Gaggar accepts notice on behalf of respondent nos. 2 and 3. They waive service of notice. Learned counsels for the respondents say that they do not wish to file a counter -affidavit, in view of the order that I propose to pass.

(3.) LEARNED counsel for the petitioner submits that the impugned order dated 20.09.2013, passed by the Grievance Redressal Committee (in short the GRC), has already been set aside by this court vide order dated 19.11.2014, passed in WP(C) No. 3645/2013, titled : Mahendra Kumar Jajoo vs Reserve Bank of India and Ors. He says that, therefore, this court ought to dispose of the writ petition in terms of order dated 19.11.2014.