NAGJIBHAI HARJIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ON the basis of communication dated 17. 11. 08, a copy of which is produced on record and on the basis of the affidavit in reply dated 10th June 2005 filed in Special Civil Application No. 10797/93, learned AGP submitted that the petitions have become infructuous. He pointed out that the impugned seniority list of Range Forest Officers as on 1. 1. 91 was later on annulled and fresh seniority list was prepared which also came to be examined by this Court in Special Civil Application No. 7611/98 and the petition was decided on 27. 10. 99.

(2.) IN view of the above developments, these petitions would not survive. However, if the petitioners have any independent grievance, it will open for them to raise the same in accordance with law. The petitions are disposed of accordingly. Rule is discharged.