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Judgment
3 paragraphs · 92 words
Manoj Kumar Tiwari, J
1.
Learned counsel for the petitioner submits that the contempt petition has become infructuous, inasmuch as, petitioner's claim for appointment, as Assistant Teacher, L.T. Grade (Music) was considered and rejected by Competent Authority and the rejection order was subsequently challenged by him in a writ petition, which was disposed of by this Court. Now, the matter is pending for adjudication, before Division Bench of this Court, in a Special Appeal.
2.
In view of aforesaid submission, contempt petition is dismissed. Contempt notice issued against respondent is hereby discharged.