Gautam Kumar Choudhary, J
1. Learned counsel representing the petitioner submits that the petitioner has already been promoted. Thus, he does not want to press this writ petition.
2. Considering the submission, since the petitioner has already been granted the relief which he has claimed in this writ petition, the present writ
petition is dismissed as having been rendered infructuous.
3. I.A. No.9412 of 2019 and other pending I.A., if any, stands disposed of.
