Rajasthan High Court - Jodhpur
Ramswaroop & Ors vs State Of Raj. & Ors on 3 January, 2014
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
1
S.B. CIVIL WRIT PETITION NO.10370/2009
Ramswaroop & Ors. V/S State of Rajasthan & Anr.
Date of Order : 03.01.2014
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr. Basti Chand, for petitioners. Mr. I.S. Pareek, for respondents. The petitioners have filed this writ petition for claiming following reliefs:-
(i) the impugned order dated 23-10-
2009 (Annexure - 8) passed by
District Police Superintendent,
Bikaner and order D:9-10-09
(Annexure-1) changing the cadre
from M.T. Driver to Civil Police may kindly be quashed.
(ii) The petitioners may be treated in M.T. Drivers cadre from the date of appointment in that cadre from the date of appointment in that cadre; & reckoned seniority in cadre & all benefits allowed be continued.
(iii)Any other direction, with or
order appropriat which
circumstances of the case
warrants may kindly be passed in favour of petitioners.
In response to the show cause notice issued 2 by this Court, the respondents have filed reply to the writ petition and annexed the copy of the orders dated 06.04.2010 issued by the Inspector General of Police, Bikaner, and dated 15.04.2010 issued by the Superintendent of Police, Bikaner, whereby the petitioners were kept in the M.T. Cadre and their seniority has also been fixed in the M.T. Cadre.
Learned counsel for the respondents contended that since the reliefs prayed for in this writ petition has already been granted to the petitioners vide orders dated 06.04.2010 (Annexure-R/1) and dated 15.04.2010 (Annexure- R/2), this writ petition has become infructuous.
Learned counsel for the petitioner is not in a position to dispute the above position.
In view of this fact since the petitioners have already been kept in the M.T. Cadre by the respondents, this writ petition has become infructuous and, therefore, dismissed.
Stay petition also stands dismissed.
[VIJAY BISHNOI],J.
Abhishek 29