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Judgment
Misc. Application No. 200/638/2022
This application has been filed by the respondents for taking on record the subsequent events.
In para 2, it has been submitted by the respondents that pending Original Application, the respondent department has considered the case of the applicant for compassionate appointment, which was the only relief claimed by the applicant in this O.A., and the applicant has been offered the post of GDS on compassionate ground. A copy of offer order dated 19.03.2021 is annexed as Annexure M/1.
In view of it, M.A. is allowed. Copy of offer order dated 19.03.2021 annexed as Annexure M/1 is taken on record.
Misc. Application is accordingly disposed of.
Original Application No. 200/984/2018
In view of Annexure M/1, offer letter has been granted to the applicant on 29.03.2021. In the relief clause, the applicant has claimed for compassionate appointment only.
In view of order Annexure M/1 this Original Application has rendered infructuous.
Accordingly, the Original Application is disposed of as having become infructuous.