Anoop Singh vs State Of Haryana And Others

Jagmohan Bansal, J

The petitioner is assailing order dated 29.12.2005 whereby order dated 05.04.2004 granting service benefits was withdrawn.

On 05.12.2006, the following order was passed:

"By way of present application the petitioner prays for staying the impugned order dated 29.12.2005. When notice of motion was issued an interim order was granted to the petitioner. The said order was, however, vacated when the writ petition was admitted on 25.7.2006 by recording the following order:-

"Heard.

Admitted.

Interim order dated 20.1.2006 is hereby vacated as those directions were issued on the basis that the dispute raised in the writ petition is identical to the one in CWP No.410 of 2006. However, counsel for the petitioner has stated that there is no similarity between these two cases and we have also recorded the same in our order dated 17.7.2006."

Learned counsel for the petitioner concedes that after the passing of the aforesaid order the petitioner has since actually been reverted from the post of Sub Inspector to Assistant Sub Inspector. I do not find any ground to grant an interim order at this stage since the petitioner already stands reverted. However, it is pointed out that the petitioner is retiring within next three years. In these circumstances, it is ordered that the writ petition be listed for hearing within six months."

Learned State counsel on instructions submits that petitioner has not withdrawn pension after 31.01.2025. Nobody is coming forward to draw pension.

In the wake of statement of learned State counsel, the petition stands disposed of.

The petitioner is at liberty to move an appropriate application within three months from today, if cause survives.

Pending application(s), if any, shall also stand disposed of.