P R BHATTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) : Shri D.G. Chauhan, learned advocate for respondent makes a statement that the petitioner was promoted to the post of Executive Engineer on 17.9.1994 and that the petitioner has already reached the age of superannuation on 30.9.1999. In view of that the matter has become infructuous.

(2.) This Special Civil Application is disposed of accordingly. Rule is discharged. Interim relief is vacated. No order as to costs.

(3.) In case of any difficulty, it will be open for the petitioner to take fresh proceedings.