ARUN TANDON, J. - (1.) Heard learned counsel for the petitioner, Sri Ram Kishun Misra, learned counsel for the respondent No. 3 and learned Standing Counsel for the respondent Nos. 1 to 4.
(2.) One Sri Sukuru Ram Verma was initially appointed in the employment of Food Corporation of India on August 14, 1969. Sri Sukuru Ram Verma was subsequently promoted as Assistant Grade. While Sri Sukuru Ram Verma was working as Assistant Grade I, disciplinary proceedings were initiated by the employers, which culminated in imposition of penalty, whereby the workman was reduced to Assistant Grade III w.e.f. November 30, 1983 vide order of the same date. Feeling aggrieved by the aforesaid order of punishment, the workman filed Writ Petition No. 27026 of 1990 before this Court. This Court on November 8, 1990 passed an interim order to the following effect: "Issue notice. Meanwhile the impugned reversion order dated November 30, 1983, shall not be given effect to unless the said order has already been acted upon or has been given effect to.
(3.) In pursuance of the aforesaid interim order of this Court Sri Sukuru Ram Verma, workman continued to function as Assistant Grade I and was accordingly paid the salary of the said post. During the pendency of the said writ petition Sri Sukuru Ram Verma expired. As a result whereof on February 19, 1999 the writ petition was dismissed as having become infructuous. This Court also discharged the interim order granted earlier in favour of Sri Sukuru Ram Verma, workman.;