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Judgment
4 paragraphs · 112 wordsH. S. Thangkhiew, J
Mr. L. Syiem, learned counsel for the petitioner as also Dr. N. Mozika, learned DSGI for the respondents No. 1 has submitted that the writ petitioner has since been reinstated into his old post, they pray that the matter can be closed at this stage, as nothing remains for consideration in the instant writ petition.
On the submissions of the learned counsels, this writ petition is accordingly disposed of, however, by also directing that the writ petitioner be allowed to continue in service under the prevailing terms and conditions till March, 2026, the date of culmination of the agreement.
As ordered above, matter stands closed and disposed of.