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Judgment
PER: MRS. JUSTICE S. SUJATHA, MEMBER (J)
This Original Application is filed by the applicant under Section 19 of the Administrative Tribunals Act 1985, seeking the following reliefs:
“(i). To set aside the Suspension Order dated 15-12-2025 in No.C/27/2025-O/o AC (VIG) HQ, passed by the Respondent No 2 herein, produced as ANNEXURE A1, and ;
(ii)To direct the respondents to consider the representation submitted dated 25/12/2025 by the applicant produced herewith as ANNEXURE A5, and
(iii).Grant any such relief, as deemed fit in the facts and circumstances of the case, in the interest of justice.”
Learned counsel Smt. Akkamahadevi Hiremath representing the applicant has filed a memo along with a copy of the Order dated 15.09.2026 whereby revocation of suspension of the applicant has been ordered w.e.f. 11.09.2026.
The same is taken on record.
In view of the aforesaid, the learned counsel appearing for both the parties submit that OA has become infructuous.
Accordingly, OA stands dismissed as having rendered infructuous.
No order as to costs.