(1.) Aggrieved against the order of the learned Single Judge, directing the appellants to restore the seniority of the petitioner as per 2008 seniority panel and to give promotion to the respondent on par with his juniors, the present Writ Appeal has been filed.
(2.) Though it appears no juniors to the respondent was promoted, in the affidavit filed by appellant No.1, the following statement has been made:-
(3.) The Writ Appeal stands disposed of with the above direction. Consequently, connected Miscellaneous Petition is closed. No costs.