STATE OF UTTARAKHAND Vs. BIRENDRA SINGH RAWAT

JUDGEMENT

(1.) The State has filed the present appeal against the order, dtd. 2/9/2020, passed by a learned Single Judge, in Writ Petition (S/S) No.961 of 2020, whereby the learned Single Judge has passed the following order:-

(2.) Mr. Vinay Kumar, the learned counsel for the respondent-writ petitioner, submits that, in fact, the said order has already been implemented; the petitioner has already been transferred; and, the petitioner has already joined his new place of posting.

(3.) It is rather surprising that the State has filed the present appeal against the innocuous order, and that too, after a delay of one year and three months.