JAGWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226 of the Constitution of India is seeking setting aside of order dtd. 21/5/2002 whereby his representation was rejected and private respondents were declared senior to him.

(2.) On 23/4/2004, the following order was passed:

(3.) Learned State counsel submits that the petitioner as well as private respondents have already retired on attaining the age of superannuation, thus, instant petition has rendered infructuous.