State Of H.P. & Others vs Kanta Sharma

L. Narayana Swamy, CJ

By the medium of this writ petition, the petitioners-State have challenged order dated 31.05.2017, passed in Original Application No. 1752 of 2015,

by the Himachal Pradesh Administrative Tribunal, Shimla (for short ‘the Tribunal’), whereby a direction was issued to the respondents-

competent Authority/petitioners herein, particularly respondent No. 2/petitioner No. 2 herein, to consider the case of the applicant-respondent herein,

for promotion to the post of Agriculture Development Officer, (hereinafter to be referred as ‘the impugned order’).

Ms. Ritta Goswami, learned Additional Advocate General, submits that the petitioners have already complied with the order passed by the Tribunal

by passing the consideration order dated 14.05.2018 (Annexure A/1). She further submits that the said consideration order is also the subject matter of

COPCT No. 363 of 2020, which is pending before this Court.

Learned Senior Counsel for the respondent submits that the consideration order passed by the petitioners-competent Authority is not in consonance

with the impugned order passed by the Tribunal.

We have heard learned Counsel for the parties and perused the entire file carefully.

Since the petitioners-competent Authority have passed the consideration order in compliance to the impugned order passed by the Tribunal and the

same is also subject matter of COPCT No. 363 of 2020, which is already pending before this Court, this writ petition has become infructuous.

In view of the above, the writ petition is dismissed as having become infructuous, alongwith pending application(s), if any.