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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 10.05.2001 (Annexure P-19) whereby she was reverted from the post of Junior Assistant to Clerk w.e.f. 15.05.1996.
On 15.05.2001, a Division Bench of this Court while issuing notice of motion stayed reversion of the petitioner.
Learned counsel for the petitioner submits that petitioner, in view of interim order of this Court, continued to hold post of Junior Assistant and retired on 31.03.2020 on attaining the age of superannuation.
As the petitioner continued to work on the post of Junior Assistant till the date of her retirement, this Court finds it appropriate to make interim order dated 15.05.2001 absolute. Accordingly, order dated 15.05.2001 is hereby made absolute. The petitioner shall be released consequential benefits.
The petition stands disposed of in above terms.