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  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                       AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI


                   WRIT APPEAL No.136 of 2009

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




      The present writ appeal is arising out of order dated

17.12.2008

passed in W.P.No.16241 of 2008 by which the

learned Single Judge has directed the Bharat Sanchar Nigam

Limited to reconsider the case of the writ petitioner for

transfer on the basis of his seniority.

The writ petitioner was aged about 53 years when this

Court has directed reconsideration of his case on the basis of

his seniority in respect of transfer. The writ petitioner is no

longer in service and the only direction given was to

reconsider his case. Therefore, as he is no longer in service,

no orders are required to be passed in the present writ

appeal.

Accordingly, the writ appeal stands disposed of.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ ABHINAND KUMAR SHAVILI, J 04.02.2022 ES