Janta Shikshan Sanstha, Nagbhid ... vs Ramchandra S/O Ekaji Satpute ...
2016 Latest Caselaw 83 Bom

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                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                         
                                  NAGPUR BENCH, NAGPUR.




                                                                                            
                                       WRIT PETITION No.1634 OF 2013
                                                                       
         (Janta Shikshan Sanstha, Nagbhid  Vs. Ramchandra Ekaji Satpute, through LRs. Smt.
                            Sulochana Ramchandra Satpute and others)
    __________________________________________________________________________




                                                                                           
    Office Notes, Office Memoramda of Coram,
    appearances, Court's orders of directions                                Court's or Judge's orders.
    and Registrar's Orders.
                                                     
                                             Mr. M.P. Jaiswal, Advocate for the Petitioner.




                                                                         
                                             Mr. P.N. Shende, Advocate for the Respondent No.1(a) to 1(e).

CORAM : PRASANNA B. VARALE

DATE : 25 th , J .

FEBRUARY, 2016.

The respondent No.1(a) to 1(e) i.e. the legal heirs of the respondent No.1 submit before this Court that in the present petition the petitioner-society challenged

the judgment and order dated 17.9.2011, passed by the

learned Presiding Officer, School Tribunal, Chandrapur.

The claim of the respondent No.1 i.e. the appellant before the Tribunal was for promotion and

difference of arrears of salary.

It is submitted in the petition that during the pendency of the appeal, the appellant-respondent No.1

expired and as such there is no question of grant of any promotion to be considered.

It is further submitted that in view of the order dated 5th August, 2013 passed by this Court admitting the petition, the petitioner was directed to deposit the difference of arrears of salary before the Tribunal. The

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amount so directed is also withdrawn by the respondent

Nos.1(a) to 1(e).

It is submitted that in view of these facts, nothing remains to be decided in the present petition and petition has rendered infructuous.

Learned counsel for the respondent also submit that in view of the facts referred to in the petition, the petition has rendered infructuous. He fairly submits that

he has no objection to dispose of the petition as infructuous.

ig In view of the submissions of the learned

counsel appearing for the respective parties, the petition is disposed of as infructuous.

JUDGE

DWW