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Judgment
Rajiv Joshi, Member (J)
List has been revised. Nobody is present on behalf of the applicant. However, Shri Saurabh, learned counsel for the respondents is present.
The present original application has been filed seeking relief to quash the impugned order rejecting the candidature of the applicant for recruitment for the post of Loco Pilot and Technician of Allahabad Board. Prayer has also been made for a direction to the respondents to permit the applicant in written examination of Assistant Loco Pilot and Technician advertised in Centralized Employment Information No. 01/2014, scheduled to be held on 13-20/7.2014.
When the matter was called even in the revised list, none has appeared on behalf of the applicant. However, Shri Saurabh, learned counsel representing the respondents submits that by the efflux of time, the relief claimed by the applicant has become infructuous and as such the applicant has lost interest and nobody has been appearing on behalf of the applicant to press this OA since last several dates.
In view of the aforesaid situation, we have no other option but to dismiss this OA as having become infructuous. Accordingly, the O.A. No 860/2014 stands dismissed as having become infructuous.
Interim order, if any, stands vacated.
All associated M.A.s stand disposed of.