- (1.) I.A. No. 1066 of 2011.
(2.) HEARD learned Counsel for the parties on Interlocutory Application No. 1066 of 2011. It has been submitted by the learned Counsel for the Respondent that the Division Bench of this Court on 18.04.2009 passed the order to maintain status -quo with regard to the post of Director, National Institute of Foundry & Forge Technology (NIFFT), Ranchi and it has been ordered that no fresh appointment on the post of Director, National Institute of Foundry & Forge Technology (NIFFT), Ranchi shall be made by the Appellant during the tendency of these appeals.
(3.) LEARNED Counsel for the Respondent submits that the term of the service if it would have been allowed to the Respondent -writ Petitioner then it would have come to an end on 31st May, 2011.;