Nand Lal Bhatt vs State of Uttarakhand and Others

V.K. Bist, J.—Heard learned Counsel for the parties.

This petition has been filed by the Petitioner challenging the relieving order dated 09.09.2010 passed by the Respondent No. 3, in so far as same relates to the Petitioner. By the said order, the Petitioner was promoted as Health Supervisor and was relieved from Primary Health Center, Dugadda for joining on the promoted post at Community Health Center, Naini Danda.

The learned Counsel for the Petitioner submitted that due to his personal problems the Petitioner shared his inability to join at the place where he was promoted and requested the Chief Medical Officer, Pauri either post him at same place or cancel his promotion. But nothing was done. On 23.09.2010 this Court permitted the Standing Counsel to seek instructions in the matter. Today the learned Addl. Chief Standing Counsel for the State supplied a copy of order passed by the Chief Medical Officer, Pauri Garhwal on 1st October, 2010, by which the promotion order of the Petitioner has been cancelled and he has been permitted to work at the place of previous posting i.e. Primary Health Center, Dugadda. Copy of the said order has also been supplied to the counsel for the Petitioner. Original copy of the order dated 1st October, 2010, supplied by the learned Addl. Chief Standing Counsel for the State is taken on record.

In view of the order dated 1st October, 2010, passed by the Chief Medical Officer, Pauri Garhwal, the present writ petition has rendered infructuous and is dismissed accordingly.

Stay application No. 8130 of 2010 stands disposed of.