AVTAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) While inviting Court's attention towards the prayer in the writ petition, vis-a-vis, the order dtd. 28/5/2021 passed by the State Government, Mr. Shrama, learned Additional Advocate General appearing for the respondent-State submits that the relief claimed in the writ petition has already been granted to the petitioners and the writ petition, has been rendered infructuous.

(2.) In view of the submissions noticed above and considering the order dtd. 28/5/2021, the writ petition is dismissed as having been rendered infructuous.

(3.) Since, it is admitted case of the State that petitioners' grievance has been redressed, it will be incumbent upon the competent authority to pass an order in terms of the order dtd. 28/5/2021.