KIRTI BHUSHAN Vs. MINAKSHI SUNDARAM

JUDGEMENT

(1.) Petitioner had participated in the process of selection for appointment on the post of Assistant Teacher " " L.T. Grade in a Government Aided College. He was found suitable but appointment letter was not issued to him on the ground that he has not qualified TET-II examination.

(2.) Writ Petition (S/S) No. 1980 of 2013 filed by him was allowed vide judgment dtd. 27/3/2018 with a direction to the respondents to offer appointment to the petitioner. Against the said judgment, respondents filed Special Appeal No. 675 of 2018 before Division Bench of this Court, which was dismissed vide judgment dtd. 4/10/2018. Thereafter, the respondents preferred Special Leave Petition before Hon"ble Supreme Court and an interim order was passed in the said SLP.

(3.) Today, Mr. Vikas Bahuguna, learned counsel for the petitioner submits at the bar that the petitioner has passed away after filing of this contempt petition.