AI Structured Summary
Not yet generated for this judgment
Judgment
Tarlok Singh Chauhan, J
The instant petition has been filed for grant of the following substantive relief:-
“(i) The impugned recovery order/letter dated 18.06.2019 (Annexure A-2) issued by respondent No.3 vide which the respondents are going to deduct the recovery amount from the salary of the applicant may kindly be quashed and set aside in the interest of justice.”
Learned Additional Advocate General has placed on record instructions dated 25.05.2024, which go to indicate that recovery notice dated 18.06.2019 (Annxure A-2) as impugned in the instant petition, has been withdrawn, thereby rendering this petition as infructuous.
Accordingly, the instant petition is disposed of, as having been rendered infructuous.
Pending application(s), if any, stands disposed of.