Madhya Pradesh High Court
State Of M.P. & Anr vs Rajendra Prasad Pandey & Ors on 18 July, 2013
W.P. No. 5343/1998
(State of MP and another Vs. R.P. Pandey and others)
18.07.2013
Shri Akash Choudhary, learned Panel Lawyer for the
State.
Shri J.L. Mishra, learned counsel for the respondent no.
1. From a perusal of the record it is clear that subsequently, the State by order dated 11.06.98 has regularized and appointed the respondent no. 1 as Sub Engineer.
It is pertinent to note here that the aforesaid order is a fresh order and has not been passed as a result of any interim order passed by this court and therefore it is clear that the State by applying its mind has passed the order dated 11.06.98 giving due appointment and regularization to the respondent no. 1.
In the circumstances, the present petition has been rendered infructuous and is accordingly disposed of as such.
(R.S. Jha) Judge msp