SUMALATHA T.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA undertakes to appear for respondent Nos.1 to 3.

(2.) The petitioner herein who is working as guest lecturer in the 3rd respondent-College has approached this Court seeking for the following reliefs:

(3.) Learned AGA appearing for the respondents submits that the relief sought for in this writ petition has been rendered infructuous by efflux of time. He submits that the academic year 2022-23 in respect of which relief is sought for by the petitioner has already come to an end, therefore the prayer made in this writ petition will not survive for consideration.