HARI SHANKAR Vs. CHAIRMAN AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) LEARNED counsel for the parties are present.

(2.) LEARNED counsel for the petitioner states that in view of the superannuation of the petitioner from service on 31/12/2007 this writ petition has become infructuous.

(3.) THE writ petition is dismissed as infructuous, as the petitioner has challenged his transfer order in this writ petition, whereby he was transferred from Pant Nagar to Khajuraho, and now he is already retired from service. Urgency application No. 448 of 2008, stands disposed of.