PRADEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India seeking a writ in the nature of CERTIORARI for quashing of impugned amended/modified appointment letters dtd. 18/9/2019 (Annexure P-7 colly). At the outset, Mr. R.K. Doon, learned counsel appearing on behalf of respondents No.2 and 3 has stated on instructions that the present petition has become redundant in view of the fact that so far as petitioner No.1 namely, Pradeep Singh is concerned, his services have already been terminated and since the prayer made in the present petition is challenge to the added clause in the appointment letter, nothing would survive in the present petition. He further submitted that so far as petitioners No. 2 to 5 are concerned, they have already cleared the test which was the subject matter of the present petition and which according to the petitioners was the offending clause and therefore qua petitioners No.2 to 5 also the present petition does not survive.

(2.) Learned counsel for the petitioner has submitted that in view of the statement made by the learned counsel for respondents No.2 and 3, the present petition may be disposed of accordingly.

(3.) In view of the above, the present petition is disposed of.