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Judgment
Per: Mr. K.V. Eapen, Administrative Member
When the matter came up for consideration, learned counsel for the applicant submits that the applicant has already got employment and hence he is not pressing the O.A and can be closed.
Hence, the O.A is closed as not pressed. No order as to costs.
Applicant's Annexures
Annexure A-1 - A true copy of the order dated 04.01.2019 in O.A No. 556/2016 of this Tribunal.
Annexure A-2 - A true copy of the acknowledgement receipt issued to the applicant on 08.10.2016 by the SHO, Kaduthuruthy Police Station.
Annexure A-3 - A true copy of the FIR No. 401/2019 dated 08.03.2019 of Kaduthuruthy Police Station.
Annexure A-4 - A true copy of the relevant pages of the instructions issued as per Memo No. 17-1/2017-GDS dated 30.05.2017 on behalf of the 1st respondent.
Annexure A-5 - A true copy of the relevant pages of the Minutes of the Circle Relaxation Committee issued as per Memo No. Rectt/7-CCE/2019 dated 16.03.2020 issued by the 2nd respondent.
Annexure A-6 - A true copy of the advertisement published in Mathrubhumi daily dated 26.03.2019.
Annexures of Respondents
Annexure R-1 - True copy of the minutes of the meeting held on 02.03.2020 and 03.03.2020 letter No. Rectt/7-CCE/2019 dated 16.03.2020.
Annexure R-2 - True copy of the extract of the letter No. 17-115/ 2001-GDS, dated 21.10.2002 given in GDS, (Conduct & Engagement) Rules, 2011.