Ajay Kumar vs State Of Himachal Pradesh And Others

Ajay Mohan Goel, J

By way of this petition, the petitioner has prayed for the following reliefs:-

"It is, therefore, respectfully prayed that this writ petition may very kindly be allowed and the writ in the nature of Certiorari and Mandamus may kindly be issued directing the respondents to grant the following reliefs in favour of the petitioner:-

I. Corrigendum dated 27.6.2009 (Annexure P-4) regarding re-fixation of seniority of the petitioner and respondents No. 3 to 5 may kindly be quashed.

II. Promotions made vide Annexure P-8 dated 9.7.2009 and in pursuance to the said corrigendum, may also be quashed.

III. Respondents may kindly be directed to strictly follow the final seniority list as it stood on 31.12.2008 (Annx. P-2) and make promotions for the post of Draughtsman on the basis of said seniority list and further directions be issued to the respondents to consider the case of the petitioner for his promotion to the post of Draughtsman.

IV. Any other order as this Hon'ble Court may deem fit, just and proper in the facts and circumstances of the present case, may be passed in the interest of justice.

V. Entire record pertaining to instant case may please be summoned and examined, which would help this Hon'ble Court to arrive at just conclusion.

VI. The Writ petition may kindly be allowed with costs."

Mr. Neel Kamal Sood, learned Counsel for the petitioner has drawn the attention of the Court to the office order dated 22.12.2009, which stands appended with the reply filed by respondents No. 1 and 2 as Annexure R-1 and on the strength of the averments contained in the same, he submits that the grievance of the petitioner stands meted out, and therefore, this petition has been rendered infructuous.

In view of the submission so made by learned Counsel for the petitioner, this petition is dismissed as having become infructuous. Pending miscellaneous application(s), if any, also stand disposed of accordingly.