LAXMANSINGH BHAIJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner was serving as Police Sub Inspector at the relevant time. He was served with a wireless message dated January 21, 1983 that he was ordered to be reverted to his original rank of Head Constable. Hence he filed the petition challenging the legality and validity of the order of reversion. On February 1,1993 this Court ordered to issue notice and granted ad-interim relief in terms of para 21 of the petition. THE said interim relief has been ordered to be continued vide order dated February 17, 1983 when the petition was admitted. By the interim relief the operation, execution, and implementation of the impugned order of reversion has been stayed. THE said interim relief has continued till today.

(2.) . Today when the petition came up for hearing it is stated at the Bar that during the pendency of the petition the petitioner has rctitred, while serving as police sub inspector. In view of this position it would be futile to decide the legality and validity of the order of reversion. Thus the petition has become infructuonus by afflux of time. For the aforeasaid reason the petition is disposed of as having become in fructuous. Rule discharged.