SUKHBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Intermediate School Course was to start with effect from 1st of July, 1991 and in view thereof the present petition, even according to the learned Counsel for the petitioner, has become infructuous. However, the Counsel for the petitioners has submitted that it be observed by this Court that the factum of the petitioners being not sent in time would not affect their seniority inter se between the petitioners and the private respondents. The Counsel representing the State has got no objection to the recording of this aspect of the matter. We accordingly while dismissing the writ petition hereby observe that the petitioners' inter se seniority qua private respondents would not be affected simply because they were not sent for undergoing Intermediate School Course on their own turn. The matter is left open in this regard.