Pramath Patnaik, J. - (1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to appoint the petitioner on the post of Auxiliary Nurse Midwifery.
(2.) Heard Mr. Prem Pujari Roy, learned counsel for the petitioner and Mr. Rohit, A.C to learned S.C. IV for the respondents.
(3.) During course of hearing, learned counsel for the respondents placing on record the photocopy of appointment letter dated 29.04.2013 submitted that pursuant to appointment on the post in question, the petitioner gave her joining and furthermore, gave undertaking before the respondents-authority that 'since she is working from 09.05.2013 on the post of A.N.M, she withdraws her case'. Let the said photocopy of letter dated 29.04.2013 along with said undertaking be tagged with the record, which shall be treated as part of the record.;