WPSB/458/2016
2021 Latest Caselaw 5428 UK

           IN THE HIGH COURT OF UTTARAKHAND
                                AT NAINITAL
                         SRI JUSTICE S.K. MISHRA, A.C.J.

                                        AND

                             SRI JUSTICE N.S. DHANIK, J.

WRIT PETITION (S/B) NO. 458 OF 2016

30TH DECEMBER, 2021

BETWEEN:

Sunil Pawar .....Petitioner. And

State of Uttarakhand & others ....Respondents.

Counsel for the Petitioner : Ms. Pragati Semwal, learned counsel holding brief of Mr. Dharmendra Barthwal, learned counsel.

Counsel for the Respondents : Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for respondent no.1.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT :(per Sri S.K. Mishra, A.C.J.)

Ms. Pragati Semwal, the learned counsel holding

brief of Mr. Dharmendra Barthwal, the learned counsel for the

petitioner, submits that the writ petition has become

infructuous in view of the fact that the petitioner, Mr. Sunl

Pawar, has already been given promotion during the

pendency of the writ petition.

2. Therefore, the writ petition is dismissed as

infructuous.

3. The learned counsel for the petitioner is requested

to file a memo to that effect. The memo shall be kept on

record.

(S.K. MISHRA, A.C.J.)

(N.S. DHANIK, J.) Dated: 30TH December, 2021 NISHANT