A.K.Yog, J. - (1.) Committee of Management, Lal Bahadur Shastri Post Graduate College, Mughal Sarai, district Chandauli through its manager Sheo Shanker Tewari filed Civil Misc. Writ Petition No. 8444 of 1998 with the prayer to issue a writ of certiorari to quash order dated 26th February, 1998 (Annexure-10 to the writ petition) passed by State Government (Respondent No. 1) in exercise of its powers under Section 58, U. P. State Universities Act, 1973 (for short called Act). Petitioners also claimed writ of mandamus to restrain respondent Nos. 2. 3 and 4 not to interfere with the working of the Committee of Management. Interim order was passed.
(2.) At the bar, it is stated that the matter was finally heard but final judgment could not be delivered. Petitioners themselves subsequently filed an application to dismiss as infructuous said Writ petition No. 8444 of 1998. The said application was allowed and Writ Petition was dismissed as infructuous vide Judgment and order dated 17th May, 1999.
(3.) When the above writ petition was pending. It appears that original term of Authorized Controller under the order dated 26th February, 1998 was coming to end. Certain correspondence ensued between the concerned authorities of the State and the Authorized Controller of the Institution. The State Government ultimately passed impugned order dated 16th April, 1999 whereby term of Authorised Controller was extended for six months with effect from the date when original term was to come to an end, i.e., 26th February, 1999.;