EASI MAHENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, CWP No. 5416 of 2023, CWP No. 9127 of 2023 and CWP-31487 of 2025 are hereby adjudicated as common questions of law and facts are involved. CWP-5416 of 2023

(2.) On 29/4/2023, the following order was passed:-

(3.) Learned counsel for the parties are in tandem that petitioner retired on 31/8/2025 on attaining the age of 58 years. He continued to work in view of interim orders passed by this Court. As he has retired at the age of 58 years, the petition has rendered infructuous.