N K SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7(i) to (vi):

(2.) THE controversy raised by the petitioner in this petition concerns with regard to his seniority and promotion, viz-a-viz, private respondents No. 3 to 11. Admittedly, the petitioner as also private respondents No. 3 to 10 have since retired. THE learned counsel for the petitioner is also not very sure whether private respondent No. 11 is still in service or he has also retired.

(3.) IN view of the above, the petition stands disposed of, so also the pending CMP(s), if any.