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Judgment
Kurian Joseph, C.J.—The writ petition is filed with the following prayers:
(i) To set aside and quash the orders contained in Annexures P-1, P-2, P-3 and P-4 supra.
(ii) To direct the Respondents No. 1 and 2 to promote the applicant to the post of the Assistant General Manager in the Respondent-bank with effect from 23.7.1997, with all consequential benefits.
Learned Counsel for the Petitioner submits that in view of the dismissal of OA No. 192 of 1999 (CWP (T) No. 5695 of 2008, the case of the Petitioner has to be re-considered. The Petitioner may produce a copy of this judgment along with a copy of the judgment in CWP (T) No. 5695 of 2008 (OA No. 192 of 1999) before the second Respondent along with appropriate representation regarding the implication thereof, in which case the matter will be duly considered by the second Respondent and appropriate action in the matter will be taken within another four months. Needless to say that the impugned orders shall not stand in the way of the matter thus being considered by the second Respondent.
The writ petition is disposed of, so also the pending applications, if any. Dasti copy.