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Judgment
12 paragraphs · 223 wordsAjay Mohan Goel, J
By way of this writ petition, the petitioner has approached this Court praying for issuance of direction to the respondents to release GrantÂinÂAid
to him as well as for regularization of services in Government Senior Secondary School (Girls), Santokhgarh, District Una, where he was stated to be
serving as a Physical Education Teacher since his appointment in the month of September, 2007.
Learned Additional Advocate General informs the Court that vide Office Order dated 2nd August, 2021, the grievance of the petitioner stands
redressed by the respondentÂDepartment. GrantÂinÂAid, due and admissible, stands released in favour of the petitioner and his services have also
been ordered to be regularized w.e.f. 2nd August, 2021.
Learned counsel for the petitioner does not disputes this fact and she submits that in view of the same, the petition can be ordered to be closed.
In view of the above, this writ petition is disposed of, as having been rendered infructuous, on account of the subsequent developments and Office
Order dated 2 nd August, 2021 alongwith Communication, dated 3rd August, 2021, addressed to the office of learned Advocate General by the
Director, Elementary Education, Lalpani, Shimla, H.P. is ordered to be taken on record, as prayed for by learned counsel for the parties.
Miscellaneous applications, if any, also stand disposed of.