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Judgment
Anil Kumar, J.—The petition is taken up for disposal with the consent of the parties.
The petitioner has prayed for quashing of order dated 1st October, 2011 whereby the petitioner was struck of the strength from the unit on account of Invalidation due to colour blindness. The petitioner has also prayed for a direction to the respondent to reinstate him and grant all consequential benefits from the date of invalidation.
An affidavit dated 6th January, 2012 was filed by the respondents contending that the competent authority has accorded approval to reinstate the petitioner in service. According to the respondents, the directions were issued to the concerned officer at Bihar to reinstate the petitioner immediately and to file action taken report in this regard.
Another affidavit dated 14th February, 2012 is also filed on behalf of respondents contending inter-alia that pursuant to the approval granted by the competent authority to reinstate the petitioner, a call letter for rejoining the duties by the petitioner was issued at his home address which was received by him.
It is further stated that the petitioner has reported for duty at 94 Battalion, CRPF, Hqr.Khunti, Jharkhand on 16th January, 2012. The respondents have further asserted that since the petitioner has been reinstated, the reliefs claimed in the writ petition have already been received and the petition requires no further consideration.
The learned counsel for the petitioner on instructions does not dispute the statements made on behalf of respondents in respect of petitioner.
In view of the facts disclosed by the parties, no further directions are required in the writ petition and the writ petition is disposed of as satisfied. Parties are, however, left to bear their own cost.