BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 6/5/2022 whereby he was relieved from duty.

(2.) On 26/7/2022, this Court passed the following order: -

(3.) Learned State counsel submits that petitioner was allowed to continue in view of aforesaid interim order. He has retired on 1/5/2025 on attaining the age of superannuation, thus, petition has rendered infructuous.