RAJIV NARAIN RAINA, J. (Oral)
On 9.10.2013, this Court passed the following order:
“Mr. Sunil Nehra, Sr. DAG, Haryana accepts notice on behalf of the respondents and waives service on them. Let him take instructions as to the action taken on the recommendations made by the Inspector General of Police, Police Training College, Sunaria, Rohtak in his letter dated 10.09.2013 The petitioners were called as Instructors to impart training in the Recruit Basic Training Courses Batch Nos. 04 & 05. Both the batches have passed out. The petitioners who are among 27 police officials deputed for imparting training as Instructors are willing to go back to their parent unit where their seniority lies; and Mr. Nehra to apprise the Court as to why they should not be sent back so that they do not waste their time doing nothing effective which would be contrary to public interest.”
2. Today, Ms. Kirti Singh appears for the State and submits that the petitioners have been repatriated to their parent units where their seniority lies. This redresses the grievances of the petitioners.
3. Learned counsel for the petitioners has nothing further to say.
4. Disposed of as infructuous.
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