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Judgment
M.S. Raman, J
This matter is taken up through virtual/physical mode.
The Original Application No.1965 of 2018 (C) was filed before the Odisha Administrative Tribunal, Cuttack Bench, Cuttack. After its abolition, the same has been transferred to this Court which is renumbered as WPC (OAC) No.1965 of 2018.
Mr. P.K. Mohanty, learned Additional Standing Counsel submitted that on account of wrong recording of the date of birth in the service book, the petitioner continued beyond the age of superannuation. Subsequently, when the matter come to fore, the departmental proceeding was initiated against him, and as a consequence he was put under suspension.
The pleadings of the petition reveals that the petitioner has come up before the Court for a direction to revoke the order of suspension on the plea that instead of issuing notice for retirement, suspension order could not have been passed.
None appears for the petitioner.
Mr. P.K. Mohanty submitted that by efflux of time the matter has been rendered infructuous.
In view of the above, the writ petition stands disposed of as infructuous.
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