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Judgment
5 paragraphs · 86 wordsManoj Kumar Tiwari, J
1.
Mr. Anil Anthwal, learned counsel appearing for respondent submits that pursuant to the order passed by Writ Court, petitioner’s case was
considered for engagement as a member of Prantiya Rakshak Dal and, since he was not found suitable, therefore, the same was rejected.
2.
Since the only direction was to consider petitioner’s case, which has now been considered, therefore, it is not a case of wilful disobedience.
3.
Accordingly, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.