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Judgment
7 paragraphs · 173 wordsDeepinder Singh Nalwa, J
In the present writ petition, the petitioner seeks issuance of a writ in the nature of certiorari for quashing the show cause notice dated 12.11.2020 (Annexure P-3), issued by respondent No. 4, whereby the petitioner was proposed to be retired with effect from 01.02.2021 upon attaining the age of 55 years.
Learned Senior Counsel appearing on behalf of the petitioner submits that the aforesaid show cause notice dated 12.11.2020 (Annexure P-3) was stayed by this Court vide order dated 15.01.2021. By virtue of the said interim order, the petitioner continued in service and subsequently retired upon attaining the age of superannuation, i.e., 58 years, on 31.01.2024.
Learned State counsel does not dispute the aforesaid factual position.
Taking into consideration the abovesaid facts, learned Senior Counsel appearing for the petitioner submits that the present petition may be disposed of having rendered infructuous.
In view of above, the present petition is disposed of having rendered infructuous.
Pending application(s), if any, shall also stand(s) disposed of.