GUJARAT EX-POLICE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, in the nature of a Public Interest Litigation, the petitioner, an association of retired Police Officers of the State of Gujarat including IPS and Gujarat State Police Officers have prayed for the following relief's.

(2.) The matter was heard at length and the judgment was kept CAV.

(3.) Mr. I.H. Saiyad, the learned Counsel appearing for the petitioner mentioned the matter stating that the notification, which is a subject matter of challenge in the present petition was also made a subject matter of challenge before the Central Administrative Tribunal, Guwahati Bench, in Original Application No. 112/12 and the Central Administrative Tribunal, Guwahati Bench, vide order dated 10th September, 2012, has quashed and set-aside the notification. According to Mr. Saiyad, in the wake of this development, it would now not be necessary for us to adjudicate the petition and examine the legality and validity of the notification.