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Judgment
3 paragraphs · 125 wordsT.R. Ravi, J
The petitioner has approached this Court seeking a direction to the 2nd respondent to consider and pass orders on Ext.P3 representation regarding approval of his appointment. Pending the writ petition this Court had directed the respondents 1 and 2 to pass appropriate orders on the request for approval. When the case is taken up today, it is submitted by Counsel on either side that orders have been issued approving the appointment.
In the above circumstances, this writ petition is closed directing the respondents to grant all consequential benefits pursuant to the order of approval which has been granted for appointment of the petitioner. Necessary action shall be taken within two months from the date of receipt of a copy of this judgment.