Datta Shrirang Mane vs State Of Maharashtra And 3 Ors
2022 Latest Caselaw 1747 Bom

                                                            4-PIL.401.2022


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ORDINARY ORIGINAL CIVIL JURISDICTION

     PUBLIC INTEREST LITIGATION (L) NO. 401 OF 2022

Datta Shrirang Mane                          }    Petitioner
          versus
State of Maharashtra and Ors.                }    Respondents


Ms. Unnati Ghia i/b. Mr. Pradeep Havnur for the
petitioner.
Mr. Ashutosh Kumbhakoni, Advocate General with
Mr. Akshay Shinde, 'B' Panel Counsel, Mr. Jagdish
Badgujar, Ms. P. H. Kantharia, Government
Pleader for respondent nos. 1 to 3 (State).
Mr. Anil C. Singh, Additional Solicitor General with
Mr. R. R. Shetty for respondent no. 4.
Mr. Ranbir Singh with Mr. Saket Mone, Mr. Subit
Chakrabarti and Mr. Abhishek Salian i/b. Vidhi
Partners for respondent no. 5.



                        CORAM: DIPANKAR DATTA, CJ &
                               M. S. KARNIK, J.

                        DATE:       FEBRUARY 21, 2022


P.C.:

1. Mr. Kumbhakoni, learned Advocate General for the State of Maharashtra submits that vide Government Resolution dated 18th February 2022 issued by the Home Department, Government of Maharashtra, one of the candidates empanelled by the Empanelment Committee of the Union Public Service Commission (UPSC) has been selected by the Government for appointment as the Director General of Police,

J.V.Salunke,PS 4-PIL.401.2022

Maharashtra and that in pursuance of such resolution, the selected candidate (Mr. Rajnish Seth, IPS) has assumed charge of such office on 18th February 2022 itself.

2. In view thereof, nothing survives for decision in this PIL petition. The order reserving judgment stands recalled. The writ petition stands disposed of. There shall be no order as to costs.

3. The Government Resolution dated 18th February 2022 and the consequent joining report of Mr. Rajnish Seth, produced before us by the learned Advocate General, shall be marked 'X' collectively and retained with the records.

4. The original file, which was directed to be kept in the custody of the Prothonotary and Senior Master of this Court, is produced before us once again in terms of the earlier direction. We record that the entire file has been handed over to Mr. Shinde, learned 'B' Panel Counsel appearing along with the learned Advocate General.

SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.02.21 (M. S. KARNIK, J.) (CHIEF JUSTICE) 20:34:53 +0530

J.V.Salunke,PS