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Judgment
This appeal is before us to examine correctness of order
dated 20.03.2014 passed by learned Single Bench in batch of writ
petitions led by S.B. Civil Writ Petition No.1963/2009.
By the judgment impugned, learned Single Bench directed
the respondents to continue the petitioner therein as Auxiliary
Nurse Midwife without insisting upon them to execute a fresh
annual contract. A further direction was given to consider case of
the petitioner for regularization in service.
At the threshold, it is submitted by learned counsel
appearing on behalf of respondent-petitioner that the appellant-
respondent after disposal of the writ petitions conducted a
process of selection for the purpose of recruitment to the post of
Auxiliary Nurse Midwife as well as Women Health Worker in the
pay band of Rs.5,200-Rs.20,200/- with grade pay of Rs.2,800/-.
The respondent-petitioner faced the process of selection and has
also been selected and appointed on the post aforesaid.
In view of the appointment already given as per learned
counsel, the appeal has become infructuous. Learned counsel
appearing on behalf of appellant does not dispute the position
stated above. In view of it, the appeal is dismissed.