- (1.) This writ petition was dismissed for want of prosecution on 27.11.2003. I have heard learned Counsel for the petitioner. Learned standing Counsel appears for respondents.
(2.) In this writ petition an interim order was passed on 20.9.1989 staying operation of the letter dated 31.7.1989 of the manager of the college cancelling petitioner's appointment on ad hoc basis as Lecturer in Zoology, made in the special circumstances in the college on 20.5.1987. The Manger of the college vide letter dated 31.7.1989 informed the petitioner that his appointment could not continue, as he is not qualified to be appointed as Lecturer in Zoology.
(3.) The petitioner continued to serve in terms of the interim order for about 14 years. The writ petition was dismissed on 27.11.2003 for want of prosecution.;