SHILPA BUDHIRAJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED State counsel has placed on record a copy of the letter showing that the petitioner has been permitted to take the examinations which were posted for April 16, 2006 and she has infact taken the examination. A copy of the letter granting permission to the petitioner to take the examination is taken on record as marked A. LEARNED counsel for the State has further stated that the aforementioned letter has not been issued on the interim directions issued by this Court but is independent thereof. Therefore, it would enure all the benefits to the petitioner flowing from taking of examinations as she is eligible in all respects. In view of the above, learned counsel for the petitioner does not wish to press this petition. Accordingly, the instant petition is dismissed as having been rendered infructuous.