- (1.) IN Civil Writ Petition No. 3114 of 2005, the petitioners herein have been impleaded as respondents Nos. 12, 13 and 14 and respondent No.5 herein has been arrayed as petitioner in Civil Writ Petition No. 3114 of 2005. When Civil Writ Petition No. 3114 of 2005 came up for consideration today, we have passed the following order:- "Learned counsel for the petitioners states that the seniority list framed by the Principal, Chief Conservator of Forests, Haryana, was stayed by respondent No.1 on February 10, 2005 (annexure P-11), by an interim order. The main grievance made by the petitioners is that there is no statutory provisions for filing an appeal against the seniority list framed by the Principal, Chief Conservator of Forests, Haryana, before respondent No.1. However, the learned counsel has placed on record a copy of the order dated January 25, 2006, whereby final order has been passed upholding the seniority list which was framed by the Principal, Chief Conservator of Forests. Therefore, the relief claimed by the petitioner stands granted by the order dated January 25, 2006. A copy of the order has been taken on record and is marked as A. IN view of the above, nothing survives for adjudication in these proceedings. The writ petition is dismissed as having been rendered infructuous. However, if the parties are not agreed by the aforementioned order, shall be at liberty to challenge the order at appropriate form."
(2.) THE instant writ petition is also disposed of in the same terms and liberty is granted to the petitioners (who are respondents in CWP No. 3114 of 2005) to challenge the order dated 25.1.2006, which has been taken on record as Mark 'A' in CWP No. 3114 of 2005. Accordingly, the writ petition is dismissed as having been rendered infructuous.;