- (1.) The appellant State of Rajasthan has challenged the order dated 22.05.2015 passed by the Single Bench whereby the writ petition preferred by the respondent herein was allowed and the downgrading from the APARs of the petitioner therein was expunged and they were to be ignored while considering her case for further promotion/ higher scale.
(2.) In response to the notice, the respondent has put in appearance through her counsel Mr. Tanveer Ahmed. Learned counsel for the respondent submits that the relief which was sought in the writ petition pertains to the categorization of grading of APARs which has neither been granted to her nor has been dealt with by the Single Bench and as such the respondent (petitioner therein) has not derived any benefit from the judgment which is impugned in the present appeal. He further submits that he is also seeking review of the impugned order.
(3.) Learned Additional Advocate General appearing for the appellants does not dispute that the relief which was sought by the petitioner in the writ petition has neither been granted to her nor the issue has been addressed by the court.;