KARNATAKA STATE HOUSING Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri V. Lakshminarayana, learned Senior Advocate, appearing for the petitioners, would submit that the writ petition has become infructuous in the light of the fact that the temporary appointments made for a period of two years from 2017-18, in terms of Annexure-D, has come to an end in the month of May 2020 itself. Hence, nothing further would survive in the present writ petition.

(2.) In terms of the submission of the learned Senior Advocate appearing for the petitioners, the writ petition is dismissed as having become infructuous.