K. KALIAPPAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE petitioner challenged the order of suspension dated 26.04.2010 passed by the second respondent and consequently, seeking for reinstatement into service.

(2.) NOW , it is represented by both sides that the said order of suspension was subsequently revoked by the proceeding dated 09.10.2010 issued by the second respondent and the petitioner is also now working as Village Assistant. Therefore, the prayer sought for in this writ petition has become infructuous and accordingly, the same is dismissed as infructuous.

(3.) WITH the above observations, the writ petition is dismissed. Consequently, connected miscellaneous petitions are closed. No costs.