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Judgment
P.Madhavan, Member J
This Original Application has been filed by the applicant seeking the following reliefs:
“ (i) To call for the records relating to Annexure A-1 to A-9 and to declare that the applicant is entitled to be reckoned as regularly appointed candidate to the post of GDS BPM Muniyara as per A-3, with effect from 10.5.2014.
(ii) To direct the respondents to release her increments and bonus and to pay her TRCA with 4 years increments and all other attendant allowances and benefits and to pay the arrears with 18% penal interest.
(iii) To direct the IInd respondent to pay her TRCA with increments of last 4 years and to reckon her service with effect from 10.5.2014 as regular service for the purpose of promotional examinations
(iv) To issue such other appropriate orders or directions this Hon'ble Tribunal may deem fit, just and proper in the circumstances of the case.
(v) To grant the costs of this original application. ''
When the matter came up for hearing today, Counsel for the respondents has produced some more documents stating that the applicant has already been appointed after the subsequent examination. He has also filed an affidavit to this effect. Counsel for the applicant has no objection in closing the O.A. Hence, the O.A is dismissed as not pressed. No costs.