- (1.) HEARD learned counsel for the parties. Mr. G.R. Punia, learned Additional Advocate General, has submitted that during pendency of this special appeal, the State Government has passed the order dated 24.12.2012 and the effect of this order is that all the writ petitioners have become eligible for promotion on the post of Professor. He submitted that he has filed an application along with order dated 24.12.2012 and in view of this order, the writ petition does not survive and the writ petition as well as special appeal, both be dismissed as having become infructuous.
(2.) PER contra, learned counsel for respondents submitted that order of the State Government has been passed, in compliance of the order of the Single Bench, therefore, the special appeal has become infructuous and be dismissed as such. After considering the submissions of the learned counsel for the parties and examining the order dated 24.12.2012, we agree with the submissions of the learned counsel for the parties that effect of this order is that all the writ petitioners have become eligible for promotion on the post of Professor.
(3.) SINCE , order dated 24.12.2012 has been passed during pendency of this special appeal, therefore, the special appeal has become infructuous.;