S.K.Mookerji, J. - (1.) Heard learned counsel for the Parties.
(2.) By means of this writ petition, the petitioner has prayed for a writ of mandamus directing the respondent No. 1, District Assistant Registrar, Co-operative Societies, Marajganj, to treat the suspension order dated 1-6-1989 to be illegal, void and inoperative and reinstate. The petitioner alongwith all benefits admissible under law. There is no prayer for quashing the impugned termination order dated 1-6-1989, Annexure 8 to this writ petition. Learned counsel for the petitioner has pointed out that the petitioner has retired on 31st of January, 1991. In this view of the matter the petitioner is not entitled to any relief from this Court. This writ petition is, accordingly, dismissed. The costs shall borne by the parties.
(3.) It shall be open for the petitioner to question the legality of the departmental proceedings against him after his retirement before the appropriate authority. Petition dismissed.;