KETAN N TRIVEDI Vs. NATIONAL DAIRY DEVLOPMENT BOARD

JUDGEMENT

(1.) . The present petition is filed by the petitioner against the action of the respondent Board, namely, not absorbing the petitioner to the post of Executive category (Class I), after successful completion of training period. During the discussion it is given out that the petitioner is now established in life at some other place and therefore, he is not interested in actual absorption in the respondent Corporation. However, it was submitted that the matter may be decided for the questions involved in the petition.

(2.) . The Court cannot take academic exercise. Therefore, the petition is disposed of as not surviving. Rule is discharged. No order as to costs.