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Judgment
4 paragraphs · 94 wordsManoj Kumar Tiwari, J
The only direction issued by Writ Court vide order dated 22.12.2017 in WPSS No. 2662 of 2017 was to decide petitioner's representation.
Mr. Harendra Belwal, learned counsel appearing for the petitioner has apprised the Court that such decision has been taken on petitioner's representation and the Competent Authority has considered and rejected the representation of the petitioner.
Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged. However, petitioner shall be at liberty to challenge the rejection order before the appropriate forum.