- (1.) The present writ petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of writ in the nature of mandamus directing respondent Nos. 2 and 3 to formally release the grade of Rs.2125-3600 (revised) against the post of Resident Representative, J&K Government.
(2.) At the very outset, learned counsel for the petitioner submits that during the pendency of the writ petition, the petitioner has been promoted to much higher post of Transport Officer and therefore, the present writ petition has become infructuous.
(3.) The present writ petition was admitted on 26.08.1994 However, on notice, a written statement has been filed by respondent Nos. 1 and 2 on 17.01.1994 wherein as per Annexue R-1, the sanction was accorded to the temporary adjustment on ad hoc basis of Shri Mohammad Maqbool Dar, Teacher as Manager, State Properties Amritsar in the pay scale of Rs.875-1400, which was for a period of six months or till the post of Manager is filled up regularly by the Public Service Commission, whichever is earlier. Thereafter, the petitioner was sanctioned charge allowance as was admissible to him since the date of his discharging the duties of Resident Representative w.e.f 17.02.1986.;