KAMTAM ANNAMAYYA SUDARSHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The relief sought in this petition no longer survives in view of the order dated February 2, 1983 which was issued by the Commissioner for Co-operation and Registrar of Co-operative Societies, Maharashtra State, Pune, during the pendency of this petition. A copy of that order is taken on record, by consent of parries and marked "X".

(2.) Shri Qovilkar, learned counsel appearing on behalf of the petitioner, sub-wits that paragraph 2 of that order sets out that the promotion of the petitioner as Deputy Registrar should have retrospective effect tor the purpose of seniority and increment (without payment of arrears) in the cadre of Deputy Registrar, but the respondents have takes no steps to jave effect to this order as the dats of seniority is not fixed, anr th increments are givea. The grievance of Shri Govilkar is correct, Shri Masodkar, learned counsel appearing on behalf of the respondents, assures and state that the efect will be given to paragraph 2 of the order within a period of two months from today The State Government shall determine the seniority of the pesitioner in the cadre of Deputy Registrar with retrospective effect and shall also fix the increments and pay the amount which would be due to the petitioner in view of this fixation. As the respondents have assured to do the accessary within a period of two months from today. It is not necessary to issue any writ.

(3.) Accordingly, rule is discharged but without any order as to costs. Rule discharged.