J L RAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MS Harshal Pandya, learned advocate appearing on behalf of the petitioner has submitted that the dispute raised in the petition is with respect to the adverse entry in the service record and during the pendency of the present Special Civil Application the petitioner has already retired on attaining the age of superannuation and, therefore, it is submitted that in view of the above, the present Special Civil Application has become infructuous. Accordingly, without further expressing any opinion on merits, the present Special Civil Application is dismissed as having become infructuous. Rule is discharged. Ad-interim relief granted earlier, if any, stands vacated.