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Judgment
Heard Mr. I. Denning, learned counsel appearing for the petitioner and Mr. BR. Sharma, learned counsel appearing for the respondents.
The present writ petition has been filed with a prayer for directing the respondents to consider the representation dated 15.02.2021 submitted by the
petitioner to the respondents requesting for finalization of the pension in respect of the petitioner as early as possible.
Today, when the matter is taken up, learned counsel for the respondents submitted a memorandum dated 02.03.2021 issued by the Assistant
Director/E, Ministry of Home Affairs, Government of India to the effect that respondents had taken necessary steps for finalization of his pension and
for authorization of his retiral benefits.
In view of the said memorandum dated 02.03.2021, it is submitted by the learned counsel for the respondents that the present writ petition has become
infructuous. The learned counsel appearing for the petitioner fairly conceded to the submissions advanced by the counsel for the respondents.
In view of the above, the present writ petition is closed as infructuous. The memorandum dated 02.03.2021 is put on record and marked as ‘X’
for identification.