Bhudeo S/O Shripat Mohankar vs The Education Officer ...
2017 Latest Caselaw 1307 Bom

                                                                                        wp2558.13.odt

                                                      1

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH AT NAGPUR

                                 WRIT PETITION NO.2558/2013

     PETITIONER:                Bhudeo s/o Shripat Mohankar, 
                                Aged about 48 years, resident of 
                                Sant Jagnade Nagar, Near Electric
                                Power House, Tumsar, District Bhandara. 

                                               ...VERSUS...

     RESPONDENTS :    1.  The Education Officer (Secondary), 
                           Zilla Parishad, Bhandara. 

                                2.  The Education Society through its 
                                     Secretary and Head Master, 
                                     Lokmanya Tilak Rashtriya Vidyalaya 
                                     and Junior College, Tumsar, District 
                                     Bhandara. 

                                3.  Gondwana University through its 
                                     Registrar, Gadchiroli.

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             Shri Vaidya, Adv. h/f Shri Anand Parchure, Adv. for petitioner
            Ms N.P. Mehta, AGP for respondent no.1
            Ms Kirti Deshpande, Adv. h/f Shri B.G. Kulkarni, Adv. for respondent no.3   
     --------------------------------------------------------------------------------------------------

                                                    CORAM  :  SMT. VASANTI  A  NAIK, AND
                                                                      MRS. SWAPNA JOSHI, JJ.

DATE : 30.03.2017

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

By this petition, the petitioner challenges the order, dated

26.4.2013 refusing to grant a certificate of lien to the petitioner.

wp2558.13.odt

It appears that the petitioner was selected for the post of

Junior Division Clerk -cum- Computer Operator, on deputation for a

period of two years. In view of the selection, the petitioner sought a

certificate of lien from the respondent no.2 - Education Society, where

the petitioner was working. The application for certificate of lien was

rejected by the respondent no.2 by the impugned order.

Since the petitioner had sought the certificate of lien for a

period of two years when he was selected for deputation for the said

period, the cause for filing the writ petition would not survive as the writ

petition was filed in the year 2013 and the period for which the petitioner

was sent on deputation has expired.

In view of the aforesaid, the writ petition stands disposed of

with no order as to costs. Rule stands discharged.

                   JUDGE                                                                JUDGE




     Wadkar