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Judgment
Justice P.R. Ramachandra Menon
The petitioner has approached this Court with the following prayers :-
i) a writ in the nature of certiorari and calling for the records relating to Ext.P9 and quash the same;
ii) a writ in the nature of mandamus directing Respondents 1 and 3 to issue orders creating the department as per regulations of the Central Council of Homoeopathy and to provide an opportunity to the teaching staff to exercise option to the various specialization to the teachers and fill up the posts based on seniority in the Department;
iii) such other and further reliefs as this Hon''ble Court may deem fit and proper in the facts and circumstances of the case;
The learned standing counsel for the 2nd and 4th respondents submits that, in view of G.O. (Ms) 270/2012 dated 14.08.2012 issued subsequent to the filing of the writ petition, nothing further requires to be considered in this writ petition. It is also pointed out that, the said G.O. however has been subjected to challenge in three writ petitions, which are pending consideration as W.P. (C) Nos. 20502, 20434 & 21834 of 2012
The learned counsel for the petitioner also concedes the position as above. In the said circumstance, nothing further requires to be adjudicated by this Court.
This writ petition is closed in terms of the G.O. dated 14.08.2012, however without prejudice to the rights and liberties of the affected parties, if any.