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Judgment
H. S. Thangkhiew, J
Dr. N. Mozika, learned DSGI assisted by Ms. S. Rumthao, learned counsel for the respondents on instructions has produced an office noting of the respondents, with regard to the case of the writ petitioner.
A perusal thereof, it appears that the writ petitioner has been included in the list, and will be issued offer of appointment to the post of Nursing Officer in the Institute. However, it is indicated therein that due to the enforcement of the Model Code of Conduct in view of the announcement of the General Elections, the appointment to the waitlisted candidates will be issued by the Institute only after the election process is over, tentatively from 05.06.2024.
In view of this development, Mr. K.P. Bhattacharjeee, the learned counsel for the petitioner submits that as the grievance of the writ petitioner has been redressed, the writ petition may be closed.
Accordingly, this writ petition stands closed and is disposed of.
The communication as provided by the learned DGSI is taken on board and made part of the record.