ROHIT SINGH Vs. JAMMU AND KASHMIR BANK

JUDGEMENT

(1.) The petitioner, in this petition, has, inter alia, sought a direction to the respondents to consider his candidature for the post of Probationary Officer in the Jammu and Kashmir Bank Limited under the general category and, accordingly, compute his merit on the basis of selection criteria.

(2.) On this case coming up for consideration on 29.01.2021, this Court, while issuing notice, passed the following interim order: 'Subject to objections, the official respondents are directed to consider the case of the petitioner for the post of Probationary Officer in the J&K Bank under the general category, in case he makes up the merit'.

(3.) On being put on notice, Mr. Rupinder Singh, learned counsel enters appearance on behalf of the respondents and states at the Bar that in compliance to the interim order dated 29.01.2021, the candidature of the petitioner has been considered under the general category and he has been interviewed by the Interview Committee. He, therefore, submits that in view of the consideration of candidature of the petitioner under the general category and his interview by the Interview Committee, this petition has been rendered infructuous. Statement of learned counsel for the respondents is taken on record.