RAVINDRA NATH MISHRA,J. - (1.) Heard Sri U.K. Srivastava, learned counsel for respondent.
(2.) Dispute relates to seniority on promotion of claimant-respondent-1, Rama Shankar Dixit. Tribunal has allowed Claim Petition No. 1677 of 1996 vide impugned judgment dated 25.05.2005. Claimant-respondent-1 retired in 2010 and now has also died in 2016.
(3.) The order of Tribunal has already complied with and there remains nothing to survive at this stage. For all practical purposes, this writ petition has lost its efficacy. Even otherwise, claimant-respondent-1 has already died in 2016. Hence, writ petition stands abated.;