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Judgment
L. Narasimha Reddy, J
The applicant filed this OA challenging the vigilance clearance given to Ms. Ashima Neb, the 6th respondent, herein, and an order dated 11.04.2012 through which she was posted to the Indian Embassy in France.
We heard the applicant who argued the case in person as well as Shri Hanu Bhaskar, learned counsel for the respondents, at some length.
The vigilance clearance was given to the 6th respondent in the context of her being posted in the Indian Embassy of France. On the basis of an order dated 11.04.2012, she has been posted in the Indian Embassy in France, and we are informed that after completion of the term, she has come back to India. When these facts are pointed out, the applicant sought permission of the Tribunal to withdraw the OA but without prejudice to his right to raise his contentions vis-a-vis the vigilance clearance given to the 6th respondent, as and when the context arises.
We accord permission. The OA is dismissed as withdrawn, leaving it open to the applicant to work out his rights or claims vis-a-vis 6th respondent in the appropriate forum.
This RA is filed with a prayer to review the order dated 06.06.2014 passed in MA Nos.1736/2014 in OA No.4561/2013. Since OA itself is dismissed as withdrawn, the order which is sought to be reviewed, passed during the pendency of the OA, merged into that. Therefore, the RA has become infructuous.
In view of the order passed in the OA, all the MAs shall stand disposed of.