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Judgment
When taken up, learned counsel for the applicant submits that during the pendency of the O.A, the applicant stands promoted as Vice Principal. Hence the Original Application has become redundant. This is recorded and the Original Application is closed. No costs.
List of Annexures
Annexure A1 - True copy of notification No.F.2-1/2022(ATD)-NVS(Estt.II)/Gen/10961 dated 23.3.2022 issued by the 1st respondent
Annexure A2 - True copy of notification No.F.2-3/2020/ATD-NVS(Estt.II)/10818-31 dated 28.1.2022 issued by the 1st respondent (relevant portion)
Annexure A3 - True copy of the application dated 26.4.2022 submitted by the applicant
Annexure A4 - True copy of the grievance petition dated 31.7.2022 submitted by the applicant
Annexure A5 - True copy of communication No.2-3/2022/ATD-NVS(Estt.II)/PGT/Mathematics/10439-10442 dated 20.8.2022 issued by the Office of the 2nd respondent
Annexure A6 - True copy of the representation dated 23.8.2022 to the NVS New Delhi
Annexure A7 - True copy of the representation dated 23.8.2022 submitted by applicant's father
Annexure A8 - True copy of the communication dated 30.8.2022 in response to Annexure A7 issued by the office of the 2nd respondent
Annexure A9 - True copy of Office Order No.F.2-5/2021-NVS(Estt.I)/1789 dated 29.7.2022 issued by the office of the 2nd respondent
Annexure A10 - True copy of the medical records in connection with the applicant's parents
Annexure A11 - True copy of the notification published by the NVS Headqurters for recruitment Drive 2022-23 by which recruitment of various categories of Teachers
Annexure A12 - True copy of Notice Ref.No.2-3/2021-NVS(Estt.I)/2423 dated 3.11.2022 issued by the office of the 2nd respondent
Annexure R1 - True copy of Authorization Letter