D.A.MEHTA J. - (1.)On 5.4.2000 when this petition was admitted it was directed to be heard with Special Civil Application No. 10609 of 1993. The petition had been preferred seeking a declaration as to inaction on the part of respondent authorities of not paying amount of gratuity to the petitioner upon having attained superannuation.
(2.)Learned Advocate for the petitioner states that in the cognate matter being Special Civil Application No.10609 of 1993, the petitioner had sought permission to withdraw the petition as recorded by the Court in its order dated 16.2.2004. That the petitioner cannot be contacted and the learned Advocate has no instructions in so far as the present petition is concerned. According to learned Advocate, possibly the petitioner has no further grievance in light of earlier order dated 16.2.2004 made in Special Civil Application No. 10609 of 1993.
(3.)In the circumstances, without going into merits of the claim, the petition is disposed of. Rule is discharged with no order as to costs.