- (1.) It is submitted that this appeal arises out of an interim order passed by the learned Single Judge, which was subject matter of appeal before the Division Bench. The Division Bench did not grant the interim stay, while admitting the appeal. It is submitted that writ petition, which was pending before the learned Single Judge has been decided vide order dated 23.08.2017 passed in WPMS No.2051 of 2013 and has been dismissed as infructuous, since the petitioners have already completed their Post Graduate Course.
(2.) In view of the above, nothing further survives in this appeal. The appeal is, accordingly, disposed of.
(3.) Pending application(s), if any, shall stands disposed of.;