RAJESH BALIA, J. - (1.) PETITIONER has challenged the order dated 25.3.1982 Ex. 9 whereby it has been communicated that petitioner is attaining super -annuation age on 31.2.82 and, therefore, he is being retired with effect from the last date of March, 1982 under rule 56 of the Rajasthan Service Rules, 1951. Petitioner alleges that his date of birth is not 3.3.1927 but 3.12.1927 which was also originally recorded in his service record and he is not aware how and when, his date of birth has been changed from 3.12.1927 to 3.3.1927. Therefore, petitioner has prayed that order Ex. 9 dated 25.3.82 may be quashed and he may not be relieved from service till he attains the age of superannuation on 31.12.82. This Court passed as interim order on 30th March, 1982 to the effect that meanwhile, the petitioner shall not be retired and the stay order was confirmed vide order dated 13.10.1982. Thus, the petitioner has continued in service untill the date he has claimed in the petition to be the age of his superannuation that is to say upto 31st December, 1982 under the orders of this Hon'ble Court and has secured the complete relief.
(2.) IN view of these circumstances, all the questions raised in the petition have become of academic interest. Since the petitioner has already attained the age of superannuation even according to his own averments and has secured the benefit of continuing in service untill that date, no further direction is needed to be made in this writ petition and it is, therefore, dismissed as having become infructuous. However, the benefits, derived by the petitioner under the interim orders of this Court will not be affected.;