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Judgment
The petitioner in his present petition has made following prayer:
a) to issue a writ, order or direction in the form of writ of Mandamus to the respondents to grant continuity of service in the present duty station in accordance with Govt. of India-DOPT Order dated 12.03.2022 placed in page 23 of the Paper Book to meet the ends of equity, justice and fairplay.
The Army HQ issued a signal dated 16.10.2009 for grant of extension in the present duty station till July, 2010 and a posting order was released.
Relying on the Govt. of India Letter dated 13.03.2002, the petitioner prayed for continuity in the same station due to exceptional circumstances, where he gave the best for the Nation at dizzying heights of Siachen Glacier at -30 C for a job beyond the call of duty.
Vide Order dated 02.08.2010, the petitioner was permitted to make a representation to the respondents and on receipt of the representation, the respondents were directed to pass appropriate orders within a period of four weeks in view of the paragraph 18 of the policy instructions no. 59/2008.
We note that vide Order dated 02.08.2010, the respondents were directed to maintain status quo qua regard to the posting of the petitioner.
In view of the above, now 13 years have passed, it seems nothing survives in the present petition and the same is accordingly disposed of.