As per case facts, the petitioner was appointed as an Assistant Librarian on an outsourcing basis. His services were continued for several years, but eventually discontinued, allegedly due to the ... malafide intentions of the then Principal and non-receipt of extension orders. The petitioner filed a Writ Petition challenging this, obtaining interim orders for continuation. Later, facing difficulties in discharging duties and subsequent appointments to the same post, he filed another Writ Petition seeking further relief. The question arose whether the discontinuation was unjust, if he was entitled to continued service, or if his petition was barred by non-disclosure of material facts and delay. Finally, the Court dismissed the initial Writ Petition, found the petitioner guilty of non-disclosure and laches, and vacated the interim orders in the second petition. While noting the respondents' actions were contemptuous, the Court allowed respondents to consider the petitioner for any suitable existing vacancy, but did not record specific findings on personal allegations against the Principal.