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Judgment
8 paragraphs · 126 wordsManoj Kumar Tiwari, J
Mr. Jitendra Chaudhary, learned counsel appearing for the petitioners submits that the order passed by Writ Court has been partly complied with,
inasmuch as, minimum of pay scale has been granted to the petitioners, however, their claim for regularization has been rejected.
Since the direction was to pay minimum of pay scale and also to consider petitioner’s claim for regularization, and according to the own
showing of the petitioners, their claim for regularization has been considered and rejected, therefore, substantial compliance of the order has been
made.
Accordingly, contempt petition is closed. Notices issued to the opposite parties are hereby discharged. However, petitioners shall be at liberty to
approach the appropriate forum for redressal of their grievance, if any.