SUKHDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 14/1/2013, the following order was passed:

(2.) Learned counsel for the parties are ad idem that petitioners have retired on attaining the age of superannuation and they continued to hold their post in terms of aforesaid interim order.

(3.) In the wake of statement of both sides, interim order dtd. 14/1/2013 is hereby made absolute.