Krishna Dattu Shivdas & Anr vs Union Of India & Ors
2016 Latest Caselaw 531 Del

$~9
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 348/2015
      KRISHNA DATTU SHIVDAS & ANR                     ..... Petitioners
                    Through : None.

                        versus


      UNION OF INDIA & ORS                       ..... Respondents
                     Through : Mr. Anil Soni and
                     Mr. Naginder Benipal, Advocates

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

% 22.01.2016

1. The case was passed over on the first call as none was present

for the petitioners. Same is the position even on the second call.

2. Counsel for the respondents states that the present petition has

been rendered infructuous inasmuch as both the petitioners have

already been promoted to the post of Assistant Engineer (E/M) and all

the eligible JE (E/M) in SC category have been promoted to the post of

Assistant Engineer (E/M), vide order dated 22.12.2015. He further

states that the said information was duly communicated to the

petitioner No.1, vide letter dated 4.1.2016. In support of the

said submission, learned counsel for the respondents hands over

photocopies of documents forwarded to him by the department under

cover of letter dated 13.1.2016, which are taken on record.

3. Perhaps it is for the said reason that none is present on behalf of

the petitioners.

4. Be that as it may, the present petition is dismissed in default

and for non-prosecution.

HIMA KOHLI, J

SUNIL GAUR, J JANUARY 22, 2016 sk/ap