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Judgment
Tarlok Singh Chauhan, J
The instant petition has been filed for grant of following substantive reliefs:
“a. that your Lordships may graciously be pleased to issue the writ in the nature of certiorari quashing the impugned order dated 27.7.2020
(Annexure PÂ6) & 20.8.2020 (Annexure PÂ8) being patently illegal, arbitrary, discriminatory and unconstitutional.
b. that your Lordships may graciously be pleased to issue the writ in the nature of mandamus directing the respondents to allow the petitioner to
discharge his duties as Incharge Government Hospital Ispur, District Una being the Senior most Senior Ayurvedic Chikitsak (Specialist).
2 Learned Advocate General has placed on record communication dated 2.7.2021, which reveals that the petitioner has since died.
3 Perusal of the reliefs claimed in the petition would go to show that the same were personal to the petitioner, therefore, cannot be continued by his
legal heirs.
4 Leaving all questions of law open, we deem it proper to dismiss the instant petition as having been rendered infructuous with efflux of time. Ordered
accordingly. Pending application(s), if any, also stands dismissed.