VIJINDER KUMAR MANGLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer made in this petition is for issuance of a direction to the respondents to consider his case for promotion to the post of Principal w.e.f. 15.1.2004 i.e. the date person junior to him has been promoted.

(2.) Mr. Harish Rathee, learned State counsel has placed on record a copy of the order dated 17.7.2006, Mark-A, stating that the petitioner has now retired but he shall be deemed to be promoted as Principal in HES Class-II in officiating capacity in the pay scale of Rs. 8000-13500 w.e.f. 15.1.2004.

(3.) In view of the above, the prayer made in the writ petition has been rendered infructuous and we dispose of the same as such.