Tara Devi v. State Of Himachal Pradesh Through Additional Chief Secretary (Rd) And Others

Sabina, J.:— Learned Additional Advocate General has submitted that the petition has been rendered infructuous as the impugned order (Annexure P/1) has been cancelled, qua the petitioner, vide notification dated 19 January, 2022. Copy of the notification dated 19 January, 2022 has been placed on record.

2. Accordingly, this petition is disposed of as having been rendered infructuous. Pending miscellaneous application(s), if any, shall also stand disposed of.