M WAGI MOHD Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the State, with the consent of the counsel for the parties, the petition is finally disposed of.

(2.) THE petitioner was a Government servant and retired on attaining the age of superannuation on 31-1-1993 as Joint Director, Finance in the State of Madhya Pradesh. After his retirement, he was appointed as secretary of M. P. Wakf Board vide order dated 20/26-5-1993 and the appointment was for a period of two years.

(3.) THE learned counsel for the respondents submitted that the period of two years has come to an end on 20-5-1995 and as such, the petition is rendered infructuous and the petitioner has no right to continue the petition, and get the advantage on the basis of the interim order passed by this court. Learned counsel for the respondent submitted that the services of the Secretary, M. P. Wakf Board are governed by the rules known as M. P. Wakf Rules, 1960 published in M. P. Rajpatra, Part IV Gazetted on 11-12-1960 and he relied on Rule 17 of the said Rules, which is extracted below :