Ajay Rastogi, J. - (1.) IT has been informed to this Court that the Respondent No. 2 -Mr. Subhash Goyal, who was transferred from Naveen (Alwar) to Abu Road (Sirohi) vide order dated 30/06/2003 preferred appeal before the Service Appellate Tribunal No. 1653/2003 which was disposed of at the stage of admission vide order dt. 17/07/2003 directing him to file representation and till disposal, operation of the order impugned, by which he was transferred dt. 30/06/2003, was kept in abeyance. However, the person, who was going to be transferred, the Petitioner herein, filed the present writ petition and while issuing notice, interim order was passed by the Court on 18/08/2003.
(2.) IN view of the interim order passed by the Court, the Respondent Mr. Subhash Goyal had complied with the order dt. 30/06/2003 and the Petitioner, at that stage, in view thereof, could not have been disturbed and in these circumstances, counsel for Respondents submits that since both the parties have joined and complied with the order dt. 30/06/2003, as such, the present writ petition has become infructuous. This fact has not been controverted by the Govt. Counsel as well. In view of the submissions made by counsel for the Respondent No. 2 -Mr. Subhash Goyal, the present writ petition, in these changed circumstances, stands dismissed as having become infructuous.;