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Judgment
3 paragraphs · 103 wordsAjay Mohan Goel, J
Learned counsel for the petitioner submits that with the passage of time, the direction passed by the learned erstwhile State Administrative Tribunal, stood complied with and this petition be closed, however, with liberty to the petitioner to assail the subsequent order which has been passed by the authority concerned.
Petition is ordered to be closed on account of subsequent developments, however, with liberty to the petitioner to assail the subsequent order which has been passed by the authority concerned, by way of appropriate legal proceedings. Notice stands discharged. Pending miscellaneous applications, if any, also stand disposed of.