The Special Chief Secretary To ... vs M.Rajeshwar Guptha,
2022 Latest Caselaw 1434 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                       AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                   WRIT APPEAL No.557 OF 2018


JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      Learned counsel was fair enough in stating before this

Court that the present writ appeal has become infructuous, as

on account of the interim orders passed by this Court, the writ

petitioner has continued on the post of Senior Lecturer and also

retired as Senior Lecturer.



      In the light of the aforesaid, the writ appeal stands

disposed of as infructuous.



      Miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.



                                               ________________________
                                                SATISH CHANDRA SHARMA, CJ



                                                 _______________________
                                                 ABHINAND KUMAR SHAVILI, J
23.03.2022

ES