YASH PAL SHARMA Vs. M C D

JUDGEMENT

(1.) THE prayers made in the Writ Petition read as under:-

(2.) IT is admitted by the learned counsel for the parties that prayers (a)and (b) are the main prayers and prayer (c) which pertains to Office Order dated 19th September, 2003 is incidental in nature inasmuch as by the said office Order the Section Officers mentioned therein were granted look-after charge of the post of Assistant Director (Horticulture) without benefit of increased scales.

(3.) IT is further admitted by the learned counsel for the parties that the final seniority list of Section Officers (Horticulture) has been prepared and thereafter DPC's have been held and petitioners have also been promoted as assistant Director (Horticulture ). Thus to this extent, prayers made in the Writ petition already stand satisfied and the Writ Petition is rendered infructuous.