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Judgment
9 paragraphs · 195 wordsRitu Bahri, CJ
This petition has been filed by the petitioner seeking the following reliefs:-
“i. Issue a writ or order in the nature of certiorari for quashing the impugned order dated 12.07.2024 passed by the Additional Secretary, Panchayati Raj, Government of Uttarakhand (Annexure No. 6 to the writ petition).
ii. Issue a writ, order or direction in the nature of mandamus commanding the respondents to not give effect to the impugned order dated 12.07.2024 being illegal, arbitrary and without jurisdiction.
iii. Issue any other appropriate writ, order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the present case.”
Today, the counsel for the State has informed the Court that the petitioner has already been relieved on 25th July, 2024 from the Directorate, Panchayati Raj, Dehradun as Additional Chief Officer to Zila Panchayat, Nainital.
Since the petitioner has already been relieved, no cause of action survives in this petition.
This petition is being disposed of by giving liberty to the petitioner to take any other step(s) as per law, if he is so advised.
Pending application, if any, also stands disposed of accordingly.