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Judgment
O R D E R
Per : Mr. P. MADHAVAN, JUDICIAL MEMBER – The counsel for the applicant submits that the matter has become infructuous and therefore, he is not pressing the OA. Hence, the Original Application stands dismissed as infructuous. No order as to costs.
List of Annexures in Original Application No.181/00593/2019
Annexure A1 – True copy of notification F. No. 1/102/2019-SYA dated 6.3.2019.
Annexure A2 – True copy of check list for the post of Matron published by the 2 respondent on 26.4.2019.
Annexure A3 – True copy of the final check list published by the 2 respondent for the post of Matron on 28.5.2019.
Annexure A4 – True copy of select list dated 21.6.2019 issued by the 2 respondent.
Annexure A5 – True copy of the experience certificate of the applicant dated 7.5.2018.
Annexure A6 – True copy of representation dated 19.6.2019 preferred by the applicant to the 1 respondent.
Annexure A7 – True copy of order F. No. 1/102/2019-SYA/121 dated 8.7.2019.
Annexure R1(a) - True copy of the score sheet F. No. 01/102/2019-SYA dated 19.6.2019.