ML KESHWANI Vs. DGP AND IGP GUJARAT STATE

JUDGEMENT

(1.) INITIALLY, while entertaining the petition, order dated 19. 04. 2000 was made, as under:

(2.) THEREAFTER, the petition was admitted and ordered to be listed for final hearing on 15. 09. 2000 and does not seem to have been listed or attended thereafter, except once in October, 2000.

(3.) IT was submitted by learned A. G. P. Mr. Parikh that the surviving grievances about adverse remarks in the confidential reports of the petitioner for the year 1997-98, which were communicated only on 25. 10. 1999, is taken care of insofar as they have been considered and practically ignored, insofar as the petitioner was granted the benefit of higher pay-scale with effect from 01. 02. 1995 by order dated 19. 8. 2000 of which a copy is placed and taken on record. Therefore, the prayer of the petitioner practically stands granted by the aforesaid order and the petition has become infructuous. Under the circumstances, the petition is disposed as infructuous and Rule is discharged with no order as to costs and with liberty to the petitioner to approach in case of difficulty.