SHAMSHER SINGH SATYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner was appointed as Chairman of a statutory body. By means of this writ petition, he has sought a direction to the Competent Authority to restrain respondent no. 5 from functioning as Secretary of that particular statutory body, of which petitioner is the Chairman.

(2.) Learned Senior Advocate for respondent no.5 submits that his client has been removed by the State Government from the office of Secretary, Uttarakhand Building and other Construction Welfare Board and now, in her place, one Dr. Abhishek Tripathi has been appointed vide order dtd. 29/9/2021 and Dr. Abhishek Tripathi has assumed the charge as Secretary of the Board on the same day i.e. 29/9/2021. He further submits that petitioner has also been removed from the office of Chairman of the said Board and, in his place, Dr. Harbans Singh Chugh has been appointed as Chairman vide order dtd. 29/9/2021. The orders produced by learned Senior Advocate are taken on record.

(3.) Since respondent no. 5 has been removed from the office of Secretary of the Board, therefore, the relief, as claimed in the writ petition, does not survive.