MAHANTESH R.NAYAK Vs. REGISTRAR

JUDGEMENT

(1.) The case of the petitioner is that, the petitioner was appointed as Special Officer of SC/ST Cell in the first respondent - University on 25/7/2019 and that he was entitled to hold the post for a period of three years. However, before expiry of the said term, the first respondent - University issued fresh notification inviting application for the said post and has appointed the second respondent to the same. Aggrieved by the same, the instant writ petition is filed.

(2.) Learned counsel for the first respondent submits that, pursuant to filing of the writ petition, interim orders have been passed giving protection to the petitioner. However, three years has lapsed since the appointment of the petitioner on 25/7/2022 and the writ petition has become infructuous.

(3.) Admittedly, the case of the petitioner is that, he has a right to serve as Special Officer of SC/ST Cell at the first respondent - University for a period of three years from 25/7/2019. Three years having elapsed, the writ petition has become infructuous and the same is hereby dismissed.