DEPUTY EXECUTIVE ENGINEER Vs. MAHMADBHAI ISMAILBHAI MALEK

JUDGEMENT

(1.) The present writ petition has been filed inter alia for the following relief:

(2.) While issuing rule vide order dtd. 26/12/2012, this Court has passed the following order:

(3.) During pendency of the present writ petition, the respondent-workman has already reached the age of superannuation in April, 2021. Pursuant to the interim order, the respondent-workman was reinstated in service however, no specific date is known either to the learned advocate appearing for the petitioner or to the learned advocate appearing for the respondent-workman.