CONSTABLE KAPIL DEVB Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 3/12/2018, the following order was passed by this Court:-

(2.) Learned State counsel submits that petitioner scored less than requisite marks and was declared 'fail' in B-1 test, thus, was not deputed for Lower School Course. He further submits that in view of aforesaid fact the instant petition has rendered infructuous.

(3.) Faced with aforesaid fact, learned counsel for the petitioner submits that he may be granted liberty to file representation to authorities in the light of para No.13 of reply dtd. 27/2/2019 filed by State.