A NABACHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Mr. H.S Paonam, learned senior counsel for the petitioner appeared; Mr. M. Devananda, learned counsel appeared for the private respondent and Mr. Y. Ashang, learned Government Advocate appeared for the State respondents.

(2.) When the matter is taken up today, Mr. M Devananda, learned counsel for the private respondent informed this Court that the writ petition is filed challenging the order of the private respondent before this Court. Now, the private respondent is retired from his service. Therefore, the writ petition itself has become infractuous.

(3.) Mr. H.S. Paonam, learned senior counsel for the petitioner informed this Court that though the private respondent was appointed as in-charge Additional (OSD) Director of University and Higher Education, after his retirement the petitioner is appointed as regular Additional Director of University and Higher Education. Therefore, the writ petition has become infractuous.