WPSS/1153/2016
2022 Latest Caselaw 1532 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPSS No. 1151 of 2016
                                  WPSS No. 1153 of 2016
                                  WPSS No. 1154 of 2016
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Yogesh Upadhyaya, Advocate, holding brief of Mr. P.C. Petshali, Advocate for the petitioner.

Mr. Shobhit Joshi, Advocate, holding brief of Mr. Ashish Joshi, Advocate for the respondents.

Heard learned counsel for the parties.

Since reliefs sought in these writ petitions are identical, therefore they were heard together and are being decided by a common judgment. However for the sake of brevity, facts of Writ Petition (S/S) No.1151 of 2016 are being considered and discussed.

By means of this writ petition, petitioner has sought the following reliefs:

"(i) Issue a writ order of direction in the nature of certiorari to quash the disciplinary enquiry against the petitioner.

(ii) Issue a writ order or direction in the nature of certiorari to quash the suspension order dated 24-2-2016 (Annexure 2).

(iii) Issue a writ order or direction in the nature of mandamus to direct the respondent to reinstate the petitioner on his post paying him regular salary."

        Learned           counsel         for           the
respondents           submits        that          during

pendency of these writ petitions, not only disciplinary enquiry was concluded; but, punishment order has also been passed against the petitioners, in all the three cases, on 11.08.2016.

Since mandamus was sought against the respondent to conclude the enquiry and suspension orders passed against the petitioners were put to challenge in these writ petitions, therefore, upon completion of enquiry and passing of final order, nothing survives in these writ petitions.

Accordingly, the writ petitions are dismissed as infructuous.

(Manoj Kumar Tiwari, J.) 19.05.2022 Arpan