FAQIR CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of order dtd. 29/9/2005 whereby they were asked to appear in Computer Test.

(2.) A Division Bench while issuing notice of motion on 20/10/2005 observed that petitioners may participate in test scheduled to be held on 24/25/10/2005, however, result thereof shall not be given effect till further orders. Order dtd. 20/10/2005 reads as:

(3.) Learned State counsel submits that most of the petitioners have already retired on attaining the age of superannuation. The respondent has not given effect to test which was under challenge, thus, petition has rendered infructuous.