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Judgment
4 paragraphs · 89 words
Mr. Justice L. Narasimha Reddy:
Learned counsel for the applicant submits that after the OA was filed, the applicant was promoted to the post of Executive Engineer. Resultantly, the whole complex of the litigation undergoes a change. He sought permission of the Tribunal to withdraw the OA with liberty to the applicant to file a fresh OA.
2.
Permission is accorded. The OA is dismissed as withdrawn, leaving it open to the applicant to pursue the remedies in accordance with law.
There shall be no order as to costs.