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Judgment
6 paragraphs · 131 wordsJagmohan Bansal, J
The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondents to depute them to Intermediate School Course against seats of Commando Wing and grant them promotion from the date it was granted to respondent Nos.5 to 8.
Learned State counsel as well as counsel for the respondent No.5 submit that petitioners were also deputed against seats of Commando Wing. They were further promoted, thus, their grievance stands redressed.
In the wake of statement of learned State counsel as well as counsel for respondent No.5, the petition stands disposed of.
The petitioners are at liberty to move an appropriate application within three months from today, if cause survives.
Pending application(s), if any, shall stand disposed of.