AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 193 wordsManoj Kumar Tiwari, J
Writ Petition (S/B) No. 424 of 2017 filed by the petitioner was disposed of by a Division Bench of this Court with a direction to the Competent
Authority to take decision in the matter of the petitioner.
Ms. Seema Sah, learned counsel appearing for respondent submits that pursuant to the direction issued by Division Bench of this Court,
petitioner’s claim was considered and rejected. She further submits that the rejection order was challenged by the petitioner by filing a subsequent
Writ Petition (S/B) No. 55 of 2018, which was disposed of by a Division Bench of this Court, vide order dated 13.08.2018. Copy of the order passed
in Writ Petition (S/B) 55 of 2018 has been produced by her in Court, which is taken on record.
Since the Competent Authority has taken decision in the matter of the petitioner in terms of the order passed in Writ Petition (S/B) No. 424 of 2017,
therefore, this Court is of the considered opinion that the order stands complied with.
In such view of the matter, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.