YOGENDRA VYAS Vs. CHAIRMAN AND MANAGING DIRECTOR, JVVNL

JUDGEMENT

(1.) None appears for the petitioner, though the name of Mr. Sanjay Mathur is shown in the cause list.

(2.) The writ petition has been filed by the petitioner with the following prayers:

(3.) The learned counsel for the respondents, Mr. Manoj Bhandari submitted that during the pendency of this writ petition, the petitioner was promoted to the post of Dy. Director (Personnel) in the respondent-RSEB. The same was a selection post and therefore, the seniority from the back date cannot be reckoned. He also submitted that the petitioner has now since retired and has been paid the retiral benefits. Therefore, this writ petition has become infructuous.