The petitioner by this petition prays for direction to the respondent for release of all arrears of all retirement dues and allow pensionary benefits.
The respondent passed an order dated 20.01.2010 vide which the petitioner's request for retention of Government accommodation beyond 31.01.2010 was rejected. Subsequently, applicant has filed this Original Application. However now that the incumbent has already vacated the accommodation and now his all post retiral benefits has been released to him, nothing survives in the case. Accordingly, the petition is disposed off.
The Interim Stay passed on 08.03.2010, stands vacated.
The Original Application is dispose of. No order as to costs.