JITENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) While inviting Court's attention to the prayer made in the writ petition, vis-a-vis, the order dtd. 28/5/2021 passed by the State Government, Mr. Bissa learned counsel for the respondent - State submits that the relief claimed in the writ petitions 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, both the writ petitions are dismissed as having been rendered infructuous.

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