NAIB SUBEDAR RANDHIR SINGH YAD Vs. UOI

JUDGEMENT

(1.) COL. I. S. Singh appearing for the respondents submits that the order directing the promotion of the petitioner to the rank of Subedar along with his batch mates issued by the General Officer Commanding, 18 Infantory Division has already been given effect to and the petitioner promoted to the rank of Subedar w.e.f. 1st January, 2006. He further submits that in consequence of the promotion to the petitioner, the warning order earlier issued for retirement of the petitioner on superannuation as a Naib Subedar automatically stands canceled.

(2.) IN that view of the matter, therefore, nothing survives for consideration in this petition which is accordingly disposed of leaving the parties to bear their own costs.