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Judgment
7 paragraphs · 157 wordsRavi Malimath, J
The petitioner seeks for the following reliefs:
I. Issue a writ order or direction in the nature of certiorari quashing the Office Memo. No.758(1)/Units (1) /2020/ (08ADHI.) /2020 Dated 31 July, 2020(Annexure No.11), Office Memo No.767(1)/Units (1)/2020/ (08 ADHI.)/2020 Dated 31 July,2020(Annexure No.12) & Office Memo No.768(1)/Units (1)/2020/(08 ADHI.)/2020 Dated 31 July, 2020 (Annexure No.13).
II. Issue a writ, order or direction in the nature of mandamus commanding respondent no.1 to permit the petitioner to act as and discharge the duties of Managing Director for the remaining period till the date of his superannuation i.e. 30.09.2020.
It is undisputed that the petitioner retired on 30.09.2020. Under these circumstances, to consider the contentions on merits, in our considered view, would not serve any purpose and would only be academic in nature.
Hence, in view of the passage of time, the petition is disposed off.
Pending application, if any, stand disposed off.