BEJON MISRA Vs. UOI

JUDGEMENT

(1.) This petition filed in public interest prayed for the following reliefs:

(2.) Learned counsel for the respondents submits on instructions that the impugned notification mentioned in para 'A' of the prayer part extracted above have since been withdrawn by the Government.

(3.) In that view, therefore, nothing really survives for consideration in this petition which fails and is hereby dismissed but in the circumstances without any order as to costs.