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
5 paragraphs · 85 wordsManoj Kumar Tiwari, J
1.
Writ Court had directed the respondents to consider the petitioners for out of turn promotion.
2.
Learned counsel appearing for petitioners submits that pursuant to the direction of Writ Court, petitioners were considered for out of turn promotion and four out of seven petitioners were actually granted out of turn promotion.
3.
In such view of the matter, nothing survives in this Contempt petition.
4.
Accordingly, Contempt petition is closed. Contempt notice issued against respondent no. 2 is hereby discharged.