KANWALJIT SINGH AHLUWALIA,J. - (1.) The present petition has been filed under Article 226 of the Constitution of India, praying that action of the respondents to curtail the term of petitioner as Head of Department be set aside along with order dated 28.9.2015 (Annexure-5).
(2.) As perusal of the Annexure-5 reveals that for administrative reasons, charge of Head of Department of Shiksha Shashtra Department was handed over to Dr. Divakar Mishra. Prayer made in the present petition, reads as under:- "It is, therefore, prayed that this writ petition may kindly be allowed and by appropriate writ, order or directions, the impugned order dated 28.9.2015 may kindly be quashed and set aside. The respondent University may further be directed to allow the petitioner to complete his tenure either upto 24.4.2017 or 24.4.2016 and he may be allowed to work continue on the post of HoD in the Department of Shiksha Shashtra of the respondent University with all consequential benefits."
(3.) A perusal of the prayer reveals that both dates 24.4.2017 and 24.4.2016 have already elapsed and hence, it has been rightly urged by the learned counsel for the respondents that the writ petition has been rendered infructuous.;