NARESH Vs. CHAIRMAN

JUDGEMENT

(1.) Heard Mr. Deshpande, learned Counsel for the Petitioner, Mr. Rao, learned AGP for the Respondent No.1 and Mr. Anjan De, learned Counsel for the Respondent No.2.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel for the parties.

(3.) Since the Petitioner has been dismissed from service with effect from 21/9/2022, the first prayer challenging the suspension order does not survive. Similarly, the second prayer regarding permitting the Petitioner to join the service also does not survive. The only prayer that survives now is about entitlement of the Petitioner to receive the arrears of subsistence allowance.