Citation : 2012 Latest Caselaw 4735 ALL
Judgement Date : 3 October, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 22 Case :- WRIT - A No. - 47896 of 2012 Petitioner :- Lav Singh, Constable 460 Cp Pno No. 952340953 And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- Vijay Gautam Respondent Counsel :- C.S.C. Hon'ble Pankaj Naqvi,J.
The petitioner, Constable 460 Cp Pno No. 952340953, filed the present petition challenging the order of suspension dated 31.08.2012.
Sri Vivek Shandilya, learned standing counsel informs the Court that the Superintendent of Police, Railways, Allahabad vide his order dated 20.09.2012, has reinstated the petitioner with immediate effect. Copy of the order dated 20.09.2012 is placed on record. It also reflects that the same was also endorsed in favour of the petitioner. Thus, with the passing of the order dated 20.09.2012, now no lis survives.
The petition is accordingly dismissed as infructuous.
Order Date :- 3.10.2012
Chandra
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