STATE OF H P Vs. BHAGAT RAM

JUDGEMENT

(1.) This petition is directed against the order of the learned H.P. State Administrative Tribunal, whereby the termination of the services of the petitioner on daily wage basis was set aside.

(2.) The challenge to the order is on the ground that the Tribunal had no jurisdiction to decide the mater.

(3.) Ms. Nishi Goel points out that in fact the petitioner has been regularized in service on 7.9.2007. Since the State itself has regularized the services of the petitioner, the writ petition has become infructuous and is disposed of accordingly.