Writ petition dismissed for failure to comply with office objections despite repeated opportunities.

The petitioners, guest lecturers at government colleges, filed a petition under Article 226 seeking to quash a notification inviting applications for guest lecturers and to continue their services until the end of the 2024–25 academic year

On 11 September 2026, the Court granted a final opportunity to comply with office objections by 7 October 2026 and directed that, failing compliance, the petition be listed for dismissal on 12 October 2026

The objections remained uncomplied with

1. Whether the petition should be dismissed for the petitioners’ failure to comply with the office objections despite the final opportunity granted by the Court

2. Whether the petitioners’ substantive challenges and requested reliefs should be considered

The Court applied its procedural direction of 11 September 2026, which granted a final deadline for compliance and specified that non-compliance would result in the petition being listed for dismissal

The judgment cites no statute, precedent, or substantive legal doctrine as the basis for its decision; the dismissal was procedural.

The Court noted that sufficient time had been granted to address the office objections, including a final opportunity with a specified deadline. As the petitioners had not complied, the stated consequence in the Court’s earlier order applied.

The Court did not examine the merits of the challenge to the notification or the request for continuation of service

No substantive relief was granted, and the merits of the petition were not adjudicated.