Radha P.G vs Director General of Audit & Others

P.Madhavan, Judicial Member

This is an Original Application filed seeking the following reliefs:

i) Set aside Annexure A-5 communication issued by the 4th respondent.

ii) Direct the respondents to continue the service of the applicant at the office of the 2nd respondent till her deputation period expires

iii) Such other and further reliefs as deemed fit and proper for this Hon'ble Tribunal to grant in the facts and circumstances of the case.

iv) Grant costs to the applicant.

When the matter came up for admission hearing, Adv.Mr.P.Vijayakumar takes notice on behalf of respondent nos.2 to 4 and Adv.Mr.K.I.Mayankutty

Mather takes notice on behalf of respondent no.1.

Learned counsel for respondent nos.2 to 4 submits that the order has been cancelled and the Original Application has become infructuous. Counsel for

the applicant is also satisfied.

In view of the cancellation of the order, this Original Application has become infructuous. Hence, the Original Application is dismissed as infructuous.

No costs.

List of Annexures

Annexure A1-The true copy of the appointment order dated 13.6.2018 issued by the 4th respondent

Annexure A2-The true copy of the order dated 25.1.2021 issued by the 4th respondent

Annexure A3-The true copy of the representation dated 2.2.2021 submitted by the applicant before the 3rd respondent

Annexure A4-The true copy of the communication dated 4.2.2021 issued by the 4th respondent

Annexure A5-The true copy of the communication dated 27.5.2021 issued by the 4th respondent

Annexure A6-The true copy of the representation submitted on 27.5.2021 by the applicant before the 3rd respondent along with the copy of forwarding mail.