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Judgment
Alok Aradhe, J
This petition has been filed for non-compliance of the directions contained in the order dated 10.12.2015 passed by the learned Single Judge in W.P.Nos.48466-48571/2015.
Learned Additional Government Advocate, while inviting the attention of this Court to averments made in paragraph 3 of the compliance affidavit, has pointed out that the entire arrears of salary as per the revised pay scale has been paid to the complainant.
In view of the aforesaid statement made on oath before us, we are not inclined to proceed further with this contempt proceedings.
Accordingly, the contempt petition is disposed of with liberty to the complainant to take recourse to such remedy as may be available to him in law, in case his grievance subsists.
Needless to state that if the arrears of salary as mentioned in paragraph 3 of the compliance affidavit has not been paid, the complainant shall be at liberty to seek revival of this contempt petition.