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Judgment
4 paragraphs · 83 wordsManoj Kumar Tiwari, J
1.
Writ Court had directed for payment of promotional pay scale to the petitioner within ten weeks, which was withheld on account of some disciplinary enquiry.
2.
Mr. Rakshit Joshi, learned counsel for the petitioner makes a statement at the bar that the order passed by Writ Court has been complied with, inasmuch as, promotional pay scale has been released to the petitioner.
3.
Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.