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Judgment
Per: Hon'ble Justice Sunil Thomas, Judicial Member
When the matter was taken up, learned counsel for the applicant submitted that the applicant has expired and the legal heirs have not come forward to get themselves impleaded. This is recorded.
The O.A is closed as abated. No costs.
List of Annexures
Annexure A1- True copy of the representation dated 26.06.2014 submitted by the applicant.
Annexure A2- True copy of the representation dated 04.07.2017 submitted by the applicant to the AO (P&A), PGMT, BSNL, Ernakulam.
Annexure A3- True copy of the representation dated 14.02.2018 submitted by the applicant.
Annexure A4- True copy of the letter No. AO(P&A)/EKM/GPF/Genl/2016-2019/28 dated 15.02.2019.
Annexure A5- True copy of the letter no. CCA/KRL/GPF/2018-19 dated 29.03.2019.
Annexure A6- True copy of the Letter No. AO P&A/GPF Genl CORR/2016-19/62 dated 24.07.2019.
Annexure A7- True copy of the representation dated 05.09.2019 submitted by the applicant.
Annexure A8- True copy of the letter No. AO P&A/GPF Genl CORR/2016-19/34 dated 19.12.2019.