Rajasthan High Court - Jaipur
Nathu Lal Jat vs Rsrtc on 24 February, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.2981/1997 Nathu Lal Jat Vs. The Rajasthan State Road Transport Corporation and Others Date of Order ::: 24.02.2010 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Vigyan Shah for Shri Mahendra Shah, Counsel for petitioner Shri Ashok Bansal, Counsel for respondents #### By the Court:-
Shri Ashok Bansal, learned counsel appearing on behalf of respondent Rajasthan State Road Transport Corporation, submits that although the order dated 23.04.1997 impugned in the present writ petition, whereby the petitioner was superseded by his juniors, has subsequently been corrected and case of his juniors' promotion was reviewed and, on recommendation of review Departmental Promotion Committee, petitioner was promoted against quota of the year against which his juniors were promoted, however, the juniors have separately challenged his promotion. So far present writ petition challenging order dated 23.04.1997 is concerned, the same has become infructuous. In view of the statement made by learned counsel for respondent RSRTC, nothing remains to be decided in this writ petition.
The writ petition is dismissed as having become infructuous.
(Mohammad Rafiq) J.
//Jaiman//