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Judgment
Jayesh V. Bhairavia, Member (J)
Heard Shri R.N.Singh, counsel for the applicant and Shri H.D.Shukla counsel for the respondents.
Today, Shri R.N.Singh, counsel for the applicant submits that the applicant herein is working as Presiding Officer, DRT-II, Ahmedabad since 24.6.2020. He further submits that during the pendency of this OA, he has already completed two years of services and as such, now he is eligible to submit his application for vacancy suitable to his academic career. Since the applicant is willing to apply for the vacancy advertised by the Government of India in different Tribunals, he seeks permission to withdraw this OA at this stage as it become infructuous.
Considering the aforesaid submissions and since there is no dispute with regard to date of applicant's appointment as Presiding Officer in DRT-II, Ahmedabad i.e. 24.6.2020 and as such, he has completed two years of service thereon, we accept the request of the counsel for the applicant to withdraw the OA. Accordingly, the OA stands disposed as withdrawn. Pending MAs also stand disposed of.