BALRAJ PASI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) <DJG>B.S.Verma, J.</DJG> Heard learned counsel of the parties and perused the record.

(2.) By means of writ petition No. 1375 of 2006 (M/S), the petitioner has sought a writ in the nature of certiorari for quashing the letter dated 28.12.2005 written by the Joint Director to the Director of Education (AnnexureNo.9) to the writ petition, whereby the time of Committee of Management was extended from three years to five years.

(3.) The period of Committee of Management was extended upto 27.11.2007. Since, the period of Committee of Management had already been expired, therefore, the relief No.1 has become infructuous.