AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 105 words
By Hon’ble Mr. Justice Om Prakash VII, Member (Judicial)
Shri Pradeep Kumar Mishra holding brief of Shri S.K. Om, learned counsel for the applicant and Shri Ajay Kumar Rai, learned counsel for the respondents are present.
2.
Learned counsel for the applicant states that respondents have redressed the grievance of the applicant in the matter as the applicant has been promoted. Thus, the present OA has become infructuous and the same may be dismissed.
3.
Learned counsel for the respondents did not dispute this fact.
4.
Accordingly, the O.A. is dismissed as having become infructuous. No costs.
5.
All associated MAs also stand disposed of.