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Judgment
8 paragraphs · 121 wordsRavi Malimath, J
This is a writ petition seeking for a writ of quo-warranto to declare the continuation of respondent no. 7, as Director, State Sainik Welfare and
Rehabilitation Directorate & Managing Director, UPNAL, as against the rules and unconstitutional.
Shri Pradeep Joshi, learned additional chief standing counsel appearing for the State Government, submits that respondent no. 7 has superannuated
and does not hold that post anymore and that another person has been appointed in his place.
In view of the submission made by the learned additional chief standing counsel for the State Government, the writ petition seeking for a writ of
quo-warranto is dismissed as infructuous.
Pending application (CLMA No. 5155 of 2015) also stands rejected.