JAI KISHAN Vs. KURUKSHETRA UNIVERSITY KURUKSHETRA

JUDGEMENT

(1.) LEARNED counsel for the petitioner states that in view of certain developments after filing of the instant writ petition, this writ petition requires to be re-filed by challenging those orders and he prays for withdrawal of the instant writ petition with liberty to file fresh one to challenge the subsequent orders passed in the matter. Accordingly the petitioner is permitted to withdraw the instant writ petition with liberty to file fresh one by challenging the orders subsequently passed. However the interim order dated 12.7.2005 is allowed to continue for two weeks from today which is to the effect that the services of C.W.P. No. 10361 of 2005 -2- the petitioner is not to be terminated or could be replaced by the other contract employee. Writ petition stands disposed of in the aforementioned terms.