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Judgment
4 paragraphs · 55 words
C. Hari Shankar, J.
1.
Learned Counsel for the petitioner submits that the impugned order dated 22 April 2024 passed by the learned Central Administrative Tribunal1 in OA 635/2024 already stands implemented and that, therefore the cause of action in this petition does not survive.
2.
The petition is accordingly disposed of.
Footnotes
- 1.“the Tribunal”, hereinafter