MANGALORE UNIVERSITY Vs. C KUSUMAKARA HEBBAR

JUDGEMENT

(1.) the appeals are preferred against the order dated 7-10-1992 passed by the learned single judge in W.P. nos. 28080 to 28097 of 1991; 2340 to 2342 of 1992, 7797 to 7798 of 1992 and 7849 of 1992. Though the appellant has paid one set of court fee, it is submitted by Sri p. Viswanatha shetty, learned counsel for the appellant that the deficit court fee of Rs. 2300/- will be paid within a week. This submission is placed on record and the appeals are treated as appeals against the interim orders passed in the aforesaid 24 writ petitions, and consequently, this judgment will dispose of 24 writ appeals,

(2.) before considering the validity of the interim order, there is one another aspectof the matter which requires to be disposed of.

(3.) during the pendency of the above writ appeals, the petitioner in W.P. no.28091 of 1991 - b. Udya has been regularly appointed. Therefore, his grievance does not survive. Similarly, the petitioners in W.P. no. 28093 of 1991 - Dr. V.m. jali; W.P. no. 28096 of 1991 - k.ramesh; W.P. no. 2340 of 1992 - k.sridhara, have resigned their jobs. Therefore, their grievances also does not survive.