VASAVAN Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) While the petitioner, now retired, was an Assistant Audit Officer, he had a grievance that he had been denied promotion to the next category--Accounts Officer/Regional Audit Officer. His juniors were promoted. This Court, on 12.04.2007, issued an interim direction to the respondent Board to provisionally promote the petitioner under Rule 31(a)(i) of Part II of K.S. & S.S.R., if any of his admitted juniors had already been promoted.

(2.) Accordingly, the petitioner was promoted; later he retired from service while the writ petition had been pending.

(3.) The learned counsel for the petitioner submits that since the interim order has already been acted upon, and the petitioner has even retired, nothing further survives in the matter to be adjudicated upon. According to him, the interim order may be made absolute, and the writ petition closed.