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Judgment
By way of the present petition, the petitioner is questioning the order Annexure P-1, whereby he has been relieved from the charge of Gram Rozgar Sahayak, Gram Panchayat Kutela.
Learned counsel appearing for respondent No. 4, referring to paragraph 10 of the return, submits that the petitioner was relieved from the charge of Gram Rozgar Sahayak, Gram Panchayat Kutela, vide the impugned order dated 21.09.2026, only with a view to facilitating a fair and uninfluenced enquiry into the allegations levelled against him. It is further submitted that, subsequently, vide order dated 16.10.2026, the petitioner has been posted in the Yojna Shakha, Janpad Panchayat, Masturi. Thus, it is contended that the petitioner has neither been discharged from service nor has his assignment been discontinued; rather, he has merely been shifted to another place of posting. In view of the subsequent order dated 16.10.2026, the impugned order having been modified, the present writ petition has been rendered infructuous.
At this juncture, learned counsel for the petitioner submits that the petitioner may be granted liberty to assail the subsequent order dated 16.10.2026, if so advised.
In view of the subsequent development and the submissions made by learned counsel for the parties, nothing further survives for consideration in the present writ petition.
Accordingly, the writ petition is disposed of as having been rendered infructuous. However, the petitioner shall be at liberty to assail the subsequent order dated 16.10.2026, if so advised, in accordance with law. SD/-