S.K.DHAON, J. - (1.) The petitioner, a President of a Municipal Board (hereinafter referred to as the Board) approached this Court with this petition at a stage when a motion of no-confidence in him was about to be considered. On 2/07/1990, this Court passed an interim order, the relevant portion of which runs as follows :- "........ Accordingly, I direct that if the motion of no confidence is carried out against the petitioner in the meeting scheduled for today, the same shall not be given effect to till 10.7-1990. . . . . . ."
(2.) On 10/07/1990, this Court passed another interim order to the following effect:- ".........In case no confidence motion is going to be passed or has been passed, the same shall be provisional and shall be subject to further orders passed by this Court in the present writ petition. . . . . . . "
(3.) On lst December 1990, the District Magistrate, Ghaziabad, informed the petitioner that by a communication dated 30/11/1990, received from the Secretary, Government of Uttar Pradesh, he (District Magistrate) had been directed that the petitioner should be relieved from the office of the President of the Board and the Vice-President may be given the charge of the office of the President. He, therefore, directed the petitioner to hand over charge to the Vice-President. This communication of the District Magistrate was challenged by the petitioner by means of Writ Petition No. 34495 of 1990.;