ASI AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioners had impugned the order dated 4.1.2005 (Annexure P-6), by which the petitioners' promotion to the post of ASI on "own rank and pay" basis, had been withdrawn. Learned counsel for the respondents states that the impugned order dated 4.1.2005 has since been withdrawn qua petitioners no.1 to 4 and 6 to 9.

(2.) In view of the aforesaid assertion at the hands of learned counsel for the respondents, learned counsel for the petitioners states, that the instant writ petition be disposed of as having been rendered infructuous, by granting liberty to the petitioners, to move the representations to the authorities, for the remaining grievances of the petitioners, if any.

(3.) In view of the above, the instant writ petition is disposed of as having been rendered infructuous with liberty as aforementioned.