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Judgment
When the matter was taken up, the learned Counsel for the respondents submits that impugned Annexure A1 order has been cancelled. The learned Counsel for the applicant submits that the O.A can be closed.
Accordingly, the O.A is closed as infructuous. No costs.
List of Annexures in O.A No.483/2024
Annexure A1- A true copy of relevant portion of the transfer order bearing No.AN/X/10060/6/2024/SSCs/TR-705 to 894 dated 02.08.2024, issued from the office of the second respondent.
Annexure A2- A true coy of the transfer order No.27 dated 28.08.2024, issued from the office of the third respondent.
Annexure A3- A true copy of the transfer policy bearing No.0600/AN-X/Vol.XXI dated 28.03.2014, issued from the office of the 2nd respondent.
Annexure A4- True copies of the medical certificates indicating the applicant's continued treatment for long before the different medical authorities.
Annexure A5- A true copy of the representation submitted by the applicant dated 05.08.2024 addressed to the second respondent.
Annexure A6- A true copy of the letter bearing No.SSC/KTM/AN/Tfr/74 dated 06.08.2024, issued by the 5th respondent.
Annexure A7- A true copy of the communication bearing No.SSC/KTM/AN/Tfr/74 dated 30.08.2024, of the 5th respondent.