LAWS(GJH)-2008-2-137

RAJNIKANT N RAMI Vs. DEVLOP COMMISSIONER

Decided On February 18, 2008
RAJNIKANT N.RAMI Appellant
V/S
DEVLOP COMMISSIONER Respondents

JUDGEMENT

(1.) THE petitioner has sought a mandamus on respondent nos. 1,2 and 4 to fill the post of Research Assistant in the Ahmedabad District Panchayat and further quashment of order passed by respondent no. 1 on 16. 7. 1988 making inter-district transfer of Mrs. K. V. Chaudhary from Panchamahal District Panchayat to Ahmedabad District Panchayat.

(2.) LEARNED advocate Mr. Rajesh M Chauhan for Mr. Munshaw for the respondents states that the petitioner was, at the time of filing of petition, working as Statistical Assistant. Later on, he came to be promoted to the post of Research Assistant and he has retired from service with effect from 31. 7. 2001. In view of the fact that the petitioner is not pursuing the petition and in light of the above stated development, it appears that the petition has probably become infructuous and stands disposed of accordingly. Rule discharged. No costs. Ad-interim relief granted earlier shall stand vacated. Liberty reserved to the petitioner to approach this Court in case of difficulty.