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Judgment
ORDER
Shri Naveen Srivastava holding brief of Shri Sameer Srivastava, learned counsel for the applicant and Shri N P Singh, learned counsel for the respondents were present at the time of hearing.
Shri N P Singh, learned counsel for the respondents has filed an order dated 22.12.2023 passed in Writ A No. 20678 of 2023 by Hon’ble High Court of Judicature at Allahabad which is taken on record.
He further states that the instant Original Application has become infructuous. To substantiate this argument, he has referred to paras 8 and 9 of the order dated 22.12.2023 passed in aforesaid Writ and further argued that the Original Application be dismissed as having become infructuous.
I have heard and considered the submissions put forth by the learned counsel for the respondents.
Before passing any order, it will be useful to quote the paras 8 and 9 of the order dated 22.12.2023 passed in Writ A No. 20678 of 2023:-
… “8. In view of the above, present petition is disposed of with the direction, subject to the petitioner joining at the institution at Rihandnagar within two weeks from today and subject to his continuing to perform duties at that institution till the end of academic session 2023-24, his case for transfer would be considered in the new academic session upon further application to be made by him. In that circumstance, he may be treated to have served at Rihandnagar for the entire academic session 2023-24.
In view of the above order, nothing survives for adjudication before the Tribunal. Accordingly, the proceedings in Original Application No. 974 of 2023 before the Tribunal would stand disposed of.”
In view of paras 8 and 9 of the order dated 22.12.2023 quoted hereinabove, the cause shown in the Original Application does not survive. Thus, the present Original Application is dismissed as having become infructuous.
Pending M.A., if any, stands disposed of. No costs.