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Judgment
6 paragraphs · 175 wordsManoj Kumar Tiwari, J
Writ Petition (S/S) No. 3831 of 2018 filed by the petitioner was disposed of by Writ Court with a direction to Competent Authority to consider petitioner's claim for compassionate appointment and pass appropriate order.
It is an admitted position that petitioner's claim has been considered and rejected by the Competent Authority on certain grounds.
Mr. Subhash Upadhyay, learned counsel appearing for the petitioner submits that issues, raised by the petitioner in his representation and also the judgment cited by the petitioner in support of his claim for compassionate appointment, have not been considered at all by the Competent Authority while rejecting petitioner's claim.
Be that as it may, the fact remains that the only direction for the Competent Authority was to take decision on petitioner's claim and such decision having been taken, no case is made out for proceeding against respondents under Contempt of Courts Act, 1971.
Accordingly, Contempt Petition is closed. However, petitioner shall be at liberty to challenge the decision taken on his representation.