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Judgment
5 paragraphs · 86 wordsAhanthem Bimol Singh, J
(Through video conferencing)
Heard Mr. Serto T Kom, learned counsel appearing for the petitioner and Mr. H. Debendra, learned GA appearing for the respondent.
The counsel for the petitioner submitted that during the pendency of this writ petition the Government has issued an order dated 25.06.2021, extending the period of adhoc-services of the petitioner and in view of the above, the present writ petition has become infructuous.
In view of the submission made above, the present writ petition is closed as infructuous.