AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 104 wordsT.R. Ravi, J
In both these writ petitions, the grievance of the petitioners is that despite directions issued to approve the appointment of the petitioners, the same was not complied with. On 26.09.2023, this Court had directed the case to be posted today for reporting compliance.
When the cases are taken up today, it is submitted by the Government Pleader that orders have been issued on 11.10.2023 with regard to the petitioners in both these writ petitions granting approval of the appointments. In view of the orders which have been issued, nothing further remains in these writ petitions and the writ petitions are closed.