JOSEPH ISAAC S/O LATE K E ISAAC Vs. UNION OF INDIA; DENTAL COUNCIL OF INDIA; THE SECRETARY AND MAJOR GENERAL (RETIRED) P N AWASTHI

JUDGEMENT

(1.) This appeal arises out of an order dated 22.10.2010 in W.P.(C) No. 31823 of 2010. By which, the learned Single Judge declined to pass an interim order as prayed for in the Writ Petition filed by the Appellant herein. The Writ Petition itself is filed with the prayers as follows:

(2.) The Appellant is challenging the appointment and continuance of the 4th Respondent to a public office viz. Secretary of the Dental Council of India, a statutory body. Today, when the matter is taken up, Adv. Sri. Sreelal N. Warrier, the learned Counsel appearing for the fourth Respondent made a statement that, the fourth Respondent has already resigned from the said office by his communication dated 7th December, 2010.

(3.) In the said circumstances, we do not see any reason to proceed with the Writ Appeal. The Writ Appeal is accordingly closed as the matter having become infructuous.