RAJBIR SINGH Vs. STATE

JUDGEMENT

(1.) (Oral).

(2.) THROUGH the instant writ petition, the petitioner had impugned order dated 26.7.2005 (Annexure P-3). A Division Bench of this Court stayed the operation of the impugned order (Annexure P-3) After the issuance of notice of motion, a joint written statement has been filed on behalf of respondent Nos.1 to 4. Appended thereto is an order dated 14.8.2005 issued by the Commandant, 2nd IRB, Bhondsi, Gurgaon depicting that the impugned order dated 26.7.2005 (Annexure P-3) had been withdrawn subject to final decision of instant writ petition. In this behalf, it is also pointed out that none of the averments made in the writ petition on merits have been repudiated by the respondents in the written statement.This factual position is not disputed by the learned counsel for the respondents.