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Jeeshan vs Union Of India And Others

Central Administrative Tribunal · Decided on 25 August 2023 · Citation: (2023) 08 CAT CK 0030

HON’BLE JUDGES
Om Prakash VII, Member (J) · Dr. Sanjiv Kumar, Member (A)
RESULT
Dismissed
CASE NUMBER
Original Application No. 78 Of 2023
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Judgment

5 paragraphs · 120 words

Om Prakash VII, Member (J)

1.

Heard Shri S.J. Ishtiaque, learned counsel for the applicant and Shri Vidyapati Tripathi, learned counsel for the respondents.

2.

Learned counsel for the applicant referring to the relief clause has made a statement at the Bar that the respondents have permitted the applicant to appear in the examination provisionally and the applicant has already appeared in the said examination and as such, the instant original application has become infructuous.

3.

Learned counsel appearing on behalf of the respondents conceded to the statement of the learned counsel for the applicant.

4.

In view of the above position, OA No. 78/2023 is dismissed as having become infructuous. All the associated MAs shall also stand disposed off.