LOGANATHAN Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) AT this stage of the hearing of the Writ Petition, a counter affidavit has been filed on behalf of the respondents. Paragraph 3 of the counter affidavit, dated, 19.01.2009 reads as follows: "3. I submit that this petitioner- Senior Assistant, Villianure Commune Panchayat was transferred and posted in the same capacity in the Kottucherry commune as against the existing vacancy by virtue of the impugned order. The petitioner complied with the same and joined the existing vancancy in kottucherry commune Panchayat, Karaikal region and served for a year. The petitioner was transferred back to Villianur commune panchayat by virtue of an order by Deputy Director (RD) subsequently and now he is working in my office and therefore nothing survives in the Writ Petition and is liable to be dismissed as infructuous."

(2.) IN view of the averments made on behalf of the respondents, in the counter affidavit, since no further orders are necessary, this Writ petition stands closed.