Sunil Chandra Srivastava vs Posts & Anr.

By Hon’ble Mr. Rajnish Kumar Rai, Member (J):-

Heard Shri Raj Kumar Pandey, learned counsel for the applicant and Shri Vidya Pati Tripathi, learned counsel for the respondents.

Learned counsel for the applicant submits that, during the pendency of the present Original Application, the respondents have granted the relief sought by the applicant with regard to his promotion to the post of Cash Overseer with effect from the date on which he became entitled to such promotion. In this regard, the applicant has been promoted to the said post vide order dated 08.10.2026.

Learned counsel for the applicant submits that he does not wish to press the present Original Application in view of the aforesaid development. However, he further submits that, during the pendency of the Original Application, the applicant has been transferred from District Fatehpur to Bindki. He, therefore, prays that liberty may be granted to the applicant to submit a representation before the competent authority seeking his transfer from Bindki to District Fatehpur.

Having considered the submissions made by learned counsel for the applicant, we are of the view that no fruitful purpose would be served by keeping the present Original Application pending, as the relief sought with regard to promotion to the post of Cash Overseer has already been granted to the applicant vide order dated 08.10.2026. Accordingly, the present Original Application is dismissed as having been rendered infructuous. However, the applicant is at liberty to ventilate his grievance regarding his transfer by submitting an appropriate representation before the competent authority, if so advice.

All associates MAs stands disposed of.