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Judgment
8 paragraphs · 134 wordsManoj Kumar Tiwari, J
Writ Petition (S/S) No. 2132 of 2019 filed by the petitioner was disposed of by Writ Court with a direction to respondent no. 2 to consider and
decide petitioner’s representation submitted on 07.03.2020 within six weeks of the presentation of certified copy of the order.
According to petitioner’s own showing, respondent no. 2 has taken a decision on 09.09.2020. Thus, there is no reason to issue contempt notice
to the respondent no. 2 for willful disobedience of the order passed by Writ Court.
Accordingly, the Contempt Petition is dismissed.
Learned counsel for the petitioner submits that the order passed by the respondent no. 2 is bereft of reasons.
If that is so, petitioner shall be at liberty to challenge the same before the appropriate forum.