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Judgment
Jagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dated 18.06.2005 and direction to respondents to depute him for Lower School Course and Intermediate School Course and grant deemed date of seniority.
The petitioner joined service on 03.08.1985 and he was dismissed from service vide order dated 05.10.1991. The dismissal order was set aside by this Court vide order dated 17.12.1996 passed by this Court in CWP No.6011 of 1996. He was reinstated on 06.05.1997. By order dated 07.05.1997, his absence period was treated as spent on duty. He made representation on 18.06.2005 to permit him to undergo Lower School Course and Intermediate School Course and grant seniority.
Learned State counsel submits that petitioner has already retired. He remained out of service from 1991-1997, thus, could not be deputed for Lower School Course and Intermediate School Course as per his turn and entitlement. With the efflux of time, the petition has rendered infructuous.
In the wake of statement of Learned State counsel, the petition stands disposed of as having been rendered infructuous.
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.