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Judgment
5 paragraphs · 117 wordsManoj Kumar Tiwari, J
Writ Court had disposed of petitioner's writ petition by directing the respondents to make payment of full salary to her alongwith arrears.
Alleging willful disobedience of the said order, this Contempt Petition was filed.
A compliance affidavit has been filed by respondent no. 1, enclosing therewith an order dated 26.11.2018 passed by Mr. Nitesh Kumar Jha, Secretary, Health. Perusal of the said order reveals that full salary was sanctioned to the petitioner alongwith arrears.
In such view of the matter, this Court is satisfied that the order passed by Writ Court stands complied with. Accordingly, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.