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Judgment
4 paragraphs · 59 wordsC.M. Poonacha, J
1.
None appears for the petitioners.
2.
The learned counsel for respondent Nos.2, 3 and 4 submits that the relief sought in the writ petition has been rendered infructuous in view of the examination already having taken place on 15.05.2026.
3.
In view of the aforementioned, the writ petition is dismissed as having been rendered infructuous.