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Judgment
Heard Mr. Abhinesh Kumar, learned counsel for the petitioner and Mr. Gaurav Abhishek, learned counsel for the opposite parties.
This Contempt petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.
Pursuant to order dated 15.01.2021, show cause has been filed on behalf of the opposite parties whereby it has been informed that decision has been taken and arrear of salary has been decided to be paid to the petitioner.
Learned counsel for the petitioner submits that the entire grievance of the petitioner has not been considered.
On perusal of show-cause and looking to the order dated 07.07.2020 passed in W.P.(S) No. 921 of 2020, it transpires that compliance is there.
In that view of the matter, the contempt proceeding is dropped and the contempt petition stands disposed of. However, petitioner is at liberty to take steps in accordance with law if still aggrieved with the reasoned order passed by the opposite parties.