AB. RASHID KALOO Vs. STATE

JUDGEMENT

(1.) Vide Order No. 1912 DSEK of 1998 dated 14th August, 1989, issued by respondent no. 2, the petitioner was adjusted as Chief Librarian in his own pay and grade with charge allowance as admissible under rules against the vacant post of Chief Librarian in Education Department. The order was made subject to clearance by the Departmental Promotion Committee.

(2.) It is claim of the petitioner that his case was considered by the Departmental Promotion Committee and the action taken by the Director in terms of aforementioned order was confirmed. Petitioner is aggrieved of the Order No. 6005 DSEK of 2003 dated 29th December, 2003, whereunder he was transferred from SIE, Srinagar to Higher Secondry School, Shopian on the available post of librarian. The petitioner challenged the same, inter-allia, on the ground that he having been appointed by way of promotion on the post of Chief Librarian, the impugned order would result in his reversion.

(3.) The petitioner, filed representations seeking benefits of grade attached to the post of Chief Libarian. While the matter was pending before the authorities and also before this court, it is submitted at the Bar that the petitioner retired on superannuation rendering the writ petition infructuous to the extent challenge is thrown to order No. 6005 DSEK of 2003 dated 29th December, 2003.