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Judgment
10 paragraphs · 159 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Petitioners filed Writ Petition (S/S) No. 571 of 2012, which was partly allowed vide judgment dated 20.03.2017 and respondents were directed to
make suitable amendment in the Recruitment and Promotion Rules for providing sufficient promotional avenues to the petitioners. Against the said
judgment, Union of India has filed Special Appeal being Special Appeal No. 816 of 2017.
Mr. Sanjay Bhatt, learned Standing Counsel appearing for respondents has apprised the Court that petitioners’ counsel has made a statement
before Division Bench of this Court that he will not press the Contempt Petition till the next date of listing. The said Appeal is still pending before
Division Bench of this Court.
Having regard to the facts of the case, Contempt Petition is closed with liberty to the petitioners to file fresh, if Special Appeal is decided in their
favour. Contempt notices issued against respondents are hereby discharged.