01Facts
The petitioners, guest lecturers, invoked Articles 226 and 227 of the Constitution to challenge a 3 January 2023 order inviting applications for guest lecturers.
p. 8They also sought an order permitting them to continue in service at the respondent colleges until the end of the academic year.
p. 8During the proceedings, their counsel filed a memo stating that the petition had become infructuous by efflux of time and seeking its dismissal on that basis.
p. 9 · ¶ 1–202Issues
i.1. Whether the writ petition should be dismissed as infructuous in view of the petitioners’ memo.
p. 9 · ¶ 1–3ii.2. Whether the pending interlocutory applications should also be disposed of.
p. 9 · ¶ 403Law Applied
The petition was brought under Articles 226 and 227 of the Constitution.
p. 8The Court did not discuss any substantive statutory provision, precedent, or legal doctrine.
p. 9 · ¶ 2–304Reasoning
The Court accepted the petitioners’ submission that, owing to the passage of time, the petition had become infructuous.
p. 9 · ¶ 2–3It therefore did not examine the legality of the order inviting applications or the petitioners’ request to continue in service.
p. 9 · ¶ 2–3As the writ petition was dismissed, the Court also dismissed the pending interlocutory applications.
p. 9 · ¶ 405Holding
The Court dismissed the writ petition as infructuous.
p. 9 · ¶ 3–4The Court dismissed the pending interlocutory applications accordingly.
p. 9 · ¶ 3–4The Court made no determination on the merits of the challenge or the requested continuation of service.
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RAMESH S/O ADEPPAvsTHE PRINCIPAL SECRETARY AND ORS
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