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Judgment
8 paragraphs · 100 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Writ Petition (S/B) No. 289 of 2016 was disposed of by Writ Court vide order dated 08.05.2017 with a direction to State Government to consider
petitioner’s case for regularisation.
Mr. H.M. Raturi, learned Deputy Advocate General for respondents submits that pursuant to direction issued by Writ Court, petitioner’s claim
for regularisation was considered and rejected.
Learned counsel appearing for the petitioner also does not dispute this statement made on behalf of respondents.
Accordingly, Contempt Petition is closed. Contempt notices issued against respondents are hereby discharged.