SAROJ SIWATCH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Smt. Saroj Siwatch, petitioner, has impugned the transfer order dated August 7, 1991 (Annexure P-1 ) whereby she was transferred to Reweri as special Collector which was stayed by this Court vide its order dated September 16, 1991 and the writ petition was also admitted.

(2.) In the writ petition, the petition had also alleged malafides against certain respondents. During the pendency of the writ petition, the State Goverment vide its order dated April 4, 1992 (Copy Annexure R-2/2 to the Civil Misc. Application) cancelled the transfer order (Annexure P-1).

(3.) Now this Civil Misc. application has been filed by the State with a prayer that since the impugned order of transfer has been cancelled, the writ petition has become infructuous and the same be dismissed as such.