LETKHONMANG KHONGSANG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This appeal has been filed against the order of the learned Single Judge dismissing the writ petition with certain directions at para No. 12 as below:-

(2.) The matter relates to appointment of the respondent No.4 as Ex--Officio Chief Engineer-cum-OSD to complete the drinking water project. The order of the learned Single Judge, as recorded above, has made it clear that the period of service of respondent No.4 should not be extended beyond 30.6.2019.

(3.) Today when the matter was taken up, learned Advocate General appearing for the State, on instruction, reports that the services of the 4th respondent as Ex-Officio Chief Engineer-cum- OSD has not been extended beyond 30.6.2019 and therefore, the cause of action to prosecute the matter any further does not arise.