Madhya Pradesh High Court
G.S. Bisht vs Security Printing & Minting ... on 16 January, 2020
Author: Chief Justice
Bench: Chief Justice
1 WP-18845-2013
The High Court Of Madhya Pradesh
WP-18845-2013
(G.S. BISHT Vs SECURITY PRINTING & MINTING CORPORATION OF INDIA LTD AND OTHERS)
Jabalpur, Dated : 16-01-2020
None for the petitioner.
Shri Vijay Nayak, Advocate for the respondents.
Learned counsel for the respondents states that the petitioner had joined at the place where he was transferred by the impugned order and thereafter he has been superannuated. Accordingly, it is prayed that this petition has become infructuous and may be disposed of.
Ordered accordingly.
(AJAY KUMAR MITTAL) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
C
Digitally signed by CHRISTOPHER
PHILIP
Date: 17/01/2020 16:33:37