M.M.KUMAR, J. - (1.) (ORAL)
(2.) REPLY on behalf of respondents No.1 to 4 has been filed in Court today and a copy thereof has been furnished to the learned counsel for the petitioner. C.W.P. No. 4578 of 2006 Learned State counsel had drawn our attention to the order dated April 19, 2006 (R-1) which shows that the notice of premature retirement of the petitioner dated September 8, 2005 (P-1) which is subject matter of challenge in this petition has been withdrawn and the petitioner has been granted three years extension after the completion of age of 55 years. Accordingly, the petitioner shall be entitled to all benefits with regard to salary etc. In view of the above, the writ petition has been rendered infructuous as the impugned order annexure P-1 dated September 8, 2005 is withdrawn. However, we made it clear that the petitioner shall be entitled to his salary and all other service benefits which might have accrued to him as if no order like annexure P-1 was passed.;