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Judgment
This petition has been filed by the petitioner - college being aggrieved by alleged order dated 31.05.2018, Annexure P/1.
Having perused the aforesaid order, it is appar nt that the said communication has been issued by the Officer on Special Duty of Higher Education
Department simply seeking necessary orders and decisions on the basis of the decision taken by the Coordination Committee. Apparently the
communic tion dated 31.05.2018 is not an order, but is a mere a communication issued by the O.S.D. of the concerned department.
During the course of hearing, the learned Deputy Advocate General has placed before this Court an order dated 5/6th June, 2018, which is an ultimate
rder passed by the Higher Education Department cancelling the recognition granted to the petitioner - college. Apparently this order that has been
passed subsequent to the order Annexure P/1 is not the subject matter of the present petition.
In the circumstances, as Annexure P/1 is a mere communication and t e ultimate order passed by the authority concerned is dated 5/6th June, 2018 is
not the subject matter of this petition, we are of the considered opinion that in view of the subsequent order passed by the authority, the present
petition has been rendered infructuous and is dismissed accordingly.
At this stage, on the request of learned counsel for the petitioner, we grant liberty and permission to the petitioner to file a separate petition assailing
the order dated 5/6th June, 2018, if so advised.
In view of the subsequent order passed by the Court, the interim order passed by this Court automatically comes to an end.
With the aforesaid liberty/observation, the petition filed by the petitioner stands disposed of as rendered infructuous.
C.C. as per rules.