GOPAL KRISHAN Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This civil writ petition has beenfiled under Article 226/227 of the Constitution of india, praying for issuance of a writ in thenature of mandamus directing Respondent No. 2.i.e. Director, Health & Family Welfare, Punjab,to accept indemnity bond furnished by thePetitioner and surety, and to release the salary of the Petitioner.

(2.) Learned Counsel for the Respondent State contends that salary of the Petitioner has been released. The surety bonds and indemnity bonds furnished by the Petitioner have been accepted on the condition that the Petitioner will not withdraw the General Provident Fund till June 2022. The matter has been rendered in fructuous.

(3.) In view of the above, the petition is disposed of as having been rendered in fructuous.