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Judgment
6 paragraphs · 197 wordsNamit Kumar, J
The petitioner has filed the instant petition under Article 226/227 of the Constitution of India, seeking a writ of certiorari, quashing the order dated 29.04.2022 (Annexure P-14) issued by respondent No.3-Chief Engineer (South), rejecting the case of the petitioner, at Sr. No.10, for compassionate appointment. Further seeking a writ of mandamus, directing respondent No.2 to consider the case of the petitioner for compassionate appointment.
Reply by way of an affidavit of Er. Gupreet Singh Saini, Executive Engineer, Water Supply and Sanitation Division, Garhshankar, on behalf of respondents No.1 to 6, has been filed in the Court which is taken on record. Copy thereof has been supplied to learned counsel for the petitioner.
Learned State counsel has also produced copy of the receipt, whereby the cost of Rs.5,000/- has been paid to the petitioner. The same is also taken on record.
Learned counsel for the petitioner submits that the instant petition has been rendered infructuous as the petitioner has been given appointment to the post of Clerk (Field Officer), vide appointment letter dated 30.09.2025 (Annexure R-2) and she has joined the service on 09.10.2025.
Disposed of as having become infructuous.