BHASKER MANUVANSH Vs. VINOBA SHAVE UNIVERSITY

JUDGEMENT

(1.) I.A. No. 3302 of 2006 file by the petitioner has been pressed for hearing today.

(2.) Heard counsel for the petitioner and counsel for the respondents.

(3.) Learned Counsel for the petitioner submits that the petitioner had originally prayed in this writ application for an order directing the respondents to cancel the appointment of Respondent Nos. 5 and 6 on the post of Lecturers in the Department of Political Science in the P.T.P.S. College, Patratu. During the pendency of this writ application, the respondent University has issued a notification (Annexure-13) whereby the appointment granted to the Respondent Nos. 5 and 6 has been declared to be approved. Learned Counsel submits that the petitioner needs also to challenge the aforesaid notification since it confirms the appointment given to the Respondent Nos. 5 and 6 and such appointment has already been challenged by the petitioner in this writ application.