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Judgment
Alok Aradhe, J
Mr.Dhyan Chinnappa, learned Senior counsel for the complainant.
Mr.Vivek S.Reddy, learned Senior counsel for the respondents.
This petition has been filed for non-compliance of the directions contained in the order dated 07.10.2021 passed by the Division Bench of this Court in W.A.No.319/2021. The appeal preferred by the complainant was disposed of with a direction to the respondents to consider the proposal submitted by the complainant in accordance with the criteria laid down in the scheme by a speaking order within a period of four weeks.
Admittedly, in compliance of the aforesaid order, the proposal submitted by the complainant has been considered and has been rejected by a speaking order dated 23.11.2021. There is no element of willful disobedience of the order passed by this Court. Therefore, in the facts of the case, liberty is reserved to the complainant to take recourse to such remedy as may be available to him in law with regard to his grievance.
With the aforesaid liberty, the petition is disposed of.