SOUMITRA PAL,J. - (1.) None appears on behalf of the petitioner when the matter is taken up for hearing. Learned advocate appears on behalf of the respondent nos. 1 and 2.
(2.) In the writ petition, the petitioner has prayed for a direction upon the authorities of the Dum Dum Municipality to withdraw the stricture and to withdraw the order of suspension of increment and to rescind the order of deduction of Rs. 45,639/- from the salary of the petitioner.
(3.) The learned advocate appearing on behalf of the Dum Dum Municipality, on instruction, submits that the writ petition has become infructuous as by Memo dated 30th June, 2011, an order has been passed wherein the decision taken by the Board of Councillors of the said Municipality, in its meeting held on 31st December, 2008 vide resolution no.5 has been modified by holding that major punishment cannot be imposed in the facts and circumstances of the case and annual increment would not be stopped. According to the learned advocate for the respondents since a favourable order has been passed in favour of the petitioner, the writ petition has become infructuous.;