Giridhar Laxmandas Harwani vs The State Of Maha. Thru. Secty. And ...
2016 Latest Caselaw 6431 Bom

                                                           1                          wp172.07

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                         
                                       NAGPUR BENCH : NAGPUR




                                                                 
                                   WRIT PETITION NO.172 OF  2007


    Giridhar Laxmandas Harwani,




                                                                
    aged about 49 years, resident of 
    Kachchi Kholi, Sindhi Camp, Akola.                         ...            Petitioner 

                      - Versus -




                                                          
    1)      The State of Maharashtra, through

            Department, Mantralaya, 
            Mumbai - 32.
                                   
            its Secretary, Urban Development 
                                  
    2)      The Akola Municipal Corporation,
            Akola, through its Mayor, Akola. 

    3)      Chandrashekhar B. Rokde,
      

            Municipal Commissioner, Akola
            Municipal Corporation, Akola. 
   



    4)      Madhusudan Dinkarrao Adiwarekar,
            Deputy Secretary, Urban Development 
            Department, Government of 
            Maharashtra, Mantralaya, Mumbai-32.                ...            Respondents





                                       -----------------
    Shri  R.A. Haq, Advocate for the petitioner. 
    Ms. T. Khan, Assistant Government Pleader for the respondent no.1. 





                                       ----------------


                                              CORAM :   SMT. VASANTI A  NAIK AND 
                                                        KUM. INDIRA JAIN, JJ.

DATED : OCTOBER 27, 2016

2 wp172.07

ORAL JUDGMENT (PER SMT. VASANTI A NAIK , J.) :

By this writ petition, the petitioner has challenged the

appointment of the respondent no.3 as Municipal Commissioner, Akola

Municipal Corporation, on deputation.

Though initially this Court had granted interim relief, the

interim order was vacated on 5/3/2007. Since the respondent no.3 was

posted as Municipal Commissioner, Akola Municipal Corporation only on

deputation, the respondent no.3 must not be holding the said post in the

year 2016, as the appointment on deputation was made in the year 2006.

Since the cause for filing the writ petition is rendered

infructuous due to passage of time, we dismiss the writ petition with no

order as to costs. Rule stands discharged.

                       JUDGE                                                       JUDGE





    khj