(1.) This matter is taken up through hybrid mode.
(2.) Heard Learned Counsel for the Petitioner and Learned Counsel for the Opposite Parties.
(3.) The petitioner has filed the present writ application challenging the inaction of the Opposite parties, more particularly the Opposite Party no.3 (Registrar, Khallikote Unitary University, Berhampur) in issuing the impugned advertisement dtd. 30/3/2022 for selection to the post of Guest Faculty and further challenges the order of removal dtd. 30/4/2022.