JUWANSINH NATUBHA RANA Vs. COMMANDANT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the respective petitioners who were serving under the Commandant, SRP Group No. 13, Rajkot have challenged the impugned order of suspension dtd. 18/6/2001 suspending the respective petitioners from service.

(2.) TODAY, when the present petition is taken up for final hearing, Ms. Calla, learned Assistant Government Pleader has submitted that during the pendency of the present Special Civil Application a departmental inquiry came to be initiated and concluded against the respective petitioners and punishment/penalty order also came to be passed and even order came to be passed regularizing the period of suspension. It is submitted that the respective petitioners were taken back on duty. She has produced on record copy of the order dtd. 13/8/2003 with respect to one of the petitioners namely Juvansinh Natubha Rana. The same is directed to be taken on record. In view of the above no further order is required to be passed in the present Special Civil Application In view of the subsequent development, present Special Civil Application is disposed of. Rule is discharged. In the facts and circumstances of the case, there shall be no order as to costs.