MEHAR CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN the connected matter, namely, C.W.P. No. 2269 of 2004, learned counsel for the petitioner has placed on record instructions dated 16.3.2006, showing that the Scheduled Caste employees are to be entitled to accelerated seniority as a consequence of promotions under the reservation policy. The aforementioned position is to come into force with immediate effect and is to have prospective effect only.

(2.) AS the main prayer in the writ petition made by the petitioner was with regard to implementation of the 86th Amendment of the Constitution, we find that the aforementioned prayer has now been rendered infructuous. Accordingly, we dismiss the writ petition as having been rendered infructuous.