HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) :

(2.) LEARNED counsel for respondents no.1 to 4, on instructions from Shri Sandeep Kumar, Record Keeper, O/o Director General of Police, Punjab, states that exemption granted from passing the intermediate school, in favour of Karminder Singh, respondent no.5, has already been withdrawn and that the exemption granted from passing the intermediate school, in C.W.P.No.6932 of 2005 : 2 : favour of Balkar Singh, respondent no.6, has been withdrawn on file and that formal orders in that behalf will be issued, within one week from today. In view of the above, it is apparent that the instant writ petition has been rendered infructuous and the same is, accordingly, disposed of as infructuous.