- (1.) VVF Village Volunteer Force Association through its President, has filed this writ petition for quashing the order dated 13.11.2007, vide which the representation filed by the petitioner has been rejected. The petitioner-Association also prays for writ of mandamus for granting the benefit to them in terms of the judgment passed by the Gauhati High Court (Imphal Bench) rendered in Civil Rule No.202 of 1998, decided on 8.9.2000, vide which the respondents were directed to frame a scheme as has been done in the case of Manipur Volunteer for absorption as directed by the Himachal Pradesh High Court in CWP No.469 of 2007.
(2.) Notice of motion was issued and the reply has been filed. Counsel for the petitioner-Association today points out that the draft scheme has already been framed and it is in his possession. The draft scheme has been sent to the Government for approval.
(3.) Since the prayer, which is sought in the present writ petition, is in the process of being granted, there would not be any need to keep the writ petition pending. The respondents may take a final decision on the draft scheme within a reasonable period. If any adverse decision is taken against the petitioners, they would be at liberty to approach this court again.;