Rajasthan High Court - Jodhpur
Bhartiya Postal Emp. Union Class Iii vs Union Of India & Ors on 28 October, 2009
Author: N P Gupta
Bench: N P Gupta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
--------------------------------------------------------
CIVIL WRIT No. 5037 of 2009
BHARTIYA POSTAL EMP. UNION CLASS III
V/S
UNION OF INDIA & ORS
Mr. SK MALIK, for the appellant / petitioner
Mr. LOKESH MATHUR for Mr. VINIT KUMAR MATHUR, for the
respondent
Date of Order : 28.10.2009
HON'BLE SHRI N P GUPTA,J.
ORDER
-----
Heard learned counsel for the parties. In view of the stand taken at page 40 of the reply being as under:-
"Still, giving the petitioner association benefit of doubt, the department has decided to declare the entire exercise of verification process initiated vide letter dated 17.4.2009 ab-initio void and to restart it a fresh..."
A look at the writ petition shows that the prayer made is for a direction declaring the notification dated 17.4.2009 to be illegal. In that view of the matter, in view of this stand taken by the respondent, the writ petition becomes infructuous. The same is, therefore, dismissed as infructuous.
( N P GUPTA ),J.
/tarun/