YOGESH BHARDWAJ Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioner approached this Court aggrieved by the suspension. Learned counsel for the petitioner submits that during the pendency of the Writ Petition, the petitioner has already been re-instated in service and now he is posted in the Directorate of Medical Education. According to the private respondents, in view of the peculiar facts and circumstances of this case, the petitioner should have been posted in the vacant post available at Dr. Rajindra Prasad Medical College, Tanda. It is for the government to take a decision as to where the service of a doctor like the petitioner is required in the exigencies of administration and service. THErefore, this Writ Petition is dismissed as infructuous, so also the pending application(s), if any.