The Chief Gen. Manager Hrd ... vs P. Ranjit Kumar 4 Ors.,
2021 Latest Caselaw 4362 Tel

       THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
                THE HON'BLE SRI JUSTICE N. TUKARAMJI


                        WRIT APPEAL No.669 of 2008

JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




       Learned counsel for the appellant has informed this Court

that    respondent       No.1/P.         Ranjit       Kumar          was   appointed   on

12.03.2008 and was promoted as Sub-Engineer on 25.07.2018,

respondent No.2/G. Satish Kumar was appointed on 04.09.2010

and has been promoted as Lineman on 30.06.2017 and respondent

No.3/A. Tulasidas was granted appointment on 06.03.2008 and

has been promoted to the post of Lineman on 26.07.2016. He has

stated that the order of the learned Single Judge has already been

complied with. He has also stated that two of the writ petitioners,

namely, P. Ranjit Kumar and A. Tulasidas were given appointment

by the employer even prior to the order passed by the learned

Single Judge, and therefore, no lis survives in the matter.

In the light of the aforesaid, the writ appeal is disposed of.

Miscellaneous petitions, if any, shall stand closed. There

shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ N. TUKARAMJI, J 15.12.2021 ES