ASI JASPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was promoted as a Sub Inspector vide order dated December 14, 1989. He was ordered to be reverted on October 16, 1990. Aggrieved by the order of reversion, the petitioner filed a representation. It was rejected on July 7, 1993. He consequently approached this Court through the present writ petition. On September 16, 1993, the Motion Bench admitted the writ petition and stayed the operation of the order dated October 16, 1990. A copy of this order has been produced with the writ petition as Annexure P-6.

(2.) Mr. Gill, learned counsel for the petitioner states that vide order dated December 15, 1995, the petitioner has been promoted on regular basis. He further submits that in view of the stay order having been granted by this Court, the petitioner considers that this petition has become infructuous and prays that it may be dismissed accordingly.

(3.) Mr. Khetarpal appears for the respondents. He does not oppose the prayer made by the learned counsel for the petitioner.