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Judgment
6 paragraphs · 113 words
Hon’ble Mr. R. N. Singh, Member (J):
In the present OA the applicants have prayed for the following reliefs :-
“(i)Issue an appropriate order or directions to the respondent No.2 to issue posting order to join duties on priority; and
(ii)pass such other further order or orders as this Hon’ble Tribunal may deem fit and proper in the fact and circumstances of the case.”
2.
At the outset, learned counsel submits that during pendency of the OA, the respondents have issued the posting order to the applicant and accordingly he submits that the OA has become infructuous.
3.
In view of the aforesaid, OA is disposed of as having become infructuous.