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Judgment
Hon’ble Ms. Harvinder Kaur Oberoi, Member (J)
The applicants have filed the present Original Application seeking, inter alia, notional promotion and stay of the Departmental Promotion Committee (DPC) proceedings. It is stated that all the applicants have since retired from service, some of them having retired more than two to three years ago.
In view of their retirement, the master-servant relationship between the applicants and the respondents no longer subsists. Having regard to the reliefs sought and the fact that the applicants have already retired from service, we are not persuaded that any ground is made out for grant of the interim relief sought, namely, stay of the DPC proceedings. The Original Application is, accordingly, dismissed.
The aforesaid order was dictated when the matter was taken up in the first call during admission.
Later, at about 1:30 p.m., when the Court was rising for the lunch break, learned counsel for the applicants appeared and sought permission to withdraw the Original Application.
In view of the above, learned counsel for the applicant seeks permission to withdraw the present Original Application. Accordingly, the present OA is dismissed as withdrawn.