Madhya Pradesh High Court
Jitendra Sharma vs Life Insurance Corporation on 8 December, 2016
W. P. No.3724/2016
08.12.2016
Shri Romil O. Malpani, learned counsel for the petitioner.
Ms. Jyoti Tiwari, learned counsel for the respondents.
Heard.
By this writ petition, the petitioner is challenging the action of the respondents by which he was not allowed to participate in the process of interview on the ground of mis-match of biometric data.
As per order-sheets, no interim relief was granted. Learned counsel for the respondents made a statement at bar that during pendency of the writ petition, the interview was held on 30.05.2016 and, thereafter, result of Assistant Administrative Officer has been declared on 07.09.2016.
In view of the aforesaid, by efflux of time, this writ petition has rendered infructuous.
Accordingly, writ petition is dismissed as having rendered infructuous.
(P. K. Jaiswal) Judge gp