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Judgment
5 paragraphs · 132 wordsDinesh Mehta, J
Mr. Gaur, learned Additional Advocate General appearing on behalf of the respondent – State submits that on not being issued an NOC by the State, the petitioner – Pooran Singh had resigned and thereafter, joined on the post of Gram Sewak and therefore, the petitioner’s grievance does not persist. He submitted that the same is duly reflected in para Nos.13 and 14 of the reply and evident from perusal of Annexure.R/3.
In view of the statement aforesaid, the petition is dismissed as having become infructuous.
Needless to observe that if any of the petitioner’s grievance still subsists, he will be free to move appropriate application, including application for recalling of the order or restoration of the writ petition.
The stay application also stands dismissed accordingly.