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Judgment
10 paragraphs · 147 wordsManoj Kumar Tiwari, J
Writ petition filed by the petitioner against cancellation of promotion was allowed by Writ Court, however, liberty was reserved to the respondents
to proceed with the matter, in accordance with law.
Alleging disobedience of the said order, petitioner has filed this Contempt Petition.
Learned Standing Counsel has apprised the Court that, in terms of the liberty granted to the respondents, a fresh order has now been passed after
hearing the petitioner, whereby petitioner has again been promoted from a later date.
In such view of the matter, this Court is of the considered opinion that the order passed by Writ Court stands complied with.
Accordingly, the contempt petitions are closed.
Contempt notices issued to the respondents are hereby discharged.
However, petitioner shall be at liberty to approach appropriate forum, if any of his grievance still survives.