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Judgment
Alexander Thomas, J.
The above contempt of court case has been filed alleging non-compliance of the directions and orders passed by this Court as per Anx.A6 judgment dated 04.02.2022, rendered by the Division Bench of this Court in O.P. (KAT) No.344/2021 (arising out of the impugned final order dated 23.011.2021 in O.A. (Ekm) No.1591/2021, on the file of the KAT, Tvm.).
Today, when the matter has been taken up for consideration, Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondent officer would submit, on the basis of instructions, that the competent authority of the State Government in the Co-operation department has recalled Anx.A7 G.O.(Rt) No.466/2022/Co-op dated 08.07.2022 and has now passed fresh orders as per G.O.(Rt) No.688/2022/Co-op. dated 21.10.2022, in compliance of the directions issued by this Court as per Anx.A6 judgment, and allowed the plea of the petitioner by according sanction to extend the leave without allowances of the petitioner herein for the period from 20.08.2021 to 06.08.2025.
Recording the abvovesaid submissions of the respondent officer, the above contempt of court case (civil) will stand disposed of.