PRAVINKUMAR KANTILAL DAVE Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate Writ, direction and/or order quashing and setting aside the orders dated 18. 11. 2004 and 20. 11. 2004 passed by respondent No. 2. The petitioner has also further prayed directing respondent No. 2 to supply all documents sought to be relied upon while proceeding against the petitioner pursuant to the charge-sheet dated 29. 10. 2004.

(2.) TODAY when the matter is taken up for final hearing, learned Advocates appearing on behalf of the respective parties have jointly submitted that infact during pendency of present Special Civil Application, Departmental Inquiry has already been concluded and final order imposing punishment is passed by the District Development Officer, Surendranagar vide order dated 31. 12. 2007.

(3.) IN view of above, no further order is required to be passed by this Court as in view of conclusion of departmental inquiry and passing of final order, present Special Civil Application has become infructuous. However, Mr. Ankit Bachani, learned Advocate for the petitioner has stated that against the order dated 31. 12. 2007 the petitioner has already preferred appeal before the Appellate Authority and same is still pending, therefore, it is requested to issue appropriate direction directing the Appellate Authority to decide and dispose of the appeal at the earliest.