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Judgment
11 paragraphs · 204 wordsR. N. Singh, Member (J)
The present MA has been filed for urgent hearing in the aforesaid Contempt Petition. Learned counsel for the applicant in the MA (respondents in
CP) submits that directions of this Tribunal have been complied with and the CP deserves to be closed.
Issue notice. Ms. Meenu Mainee, learned counsel for the petitioner in CP accepts notice. She submits that the petitioner has already been
reinstated by the respondents in compliance of the directions of this Tribunal. However, the nature of the period between date of removal till the date
of reinstatement is not decided by the respondents. She submits that CP may be closed with liberty to the petitioner to make a representation to raise
his grievance before the competent authority.
In view of the aforesaid with the consent of the learned counsels for the parties, CP has already been taken up for hearing today. Accordingly, the
MA is disposed of .
In view of the aforesaid, the submissions made by the learned counsels for the parties, the present CP is closed. Notices are discharged. However,
the petitioner shall be at liberty to raise his grievances by making an appropriate representation before the competent authority.