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Judgment
Vivek Singh Thakur, J
Learned Deputy Advocate General has placed on record copy of instructions dated 13.07.2020, whereby it has been informed that in compliance of order dated 29.07.2016, passed by erstwhile H.P. State Administrative Tribunal in O.A. No.2797 of 2016, titled as Jalam Singh vs. Narender Chauhan & others, concerned authority had passed a detailed speaking order dated 05.12.2016, which has been annexed as Annexure R-1 to the reply of contempt petition, whereby claim of the petitioner has been rejected. It is submitted by learned Deputy Advocate General that petitioner instead of filing present petition, may have filed independent comprehensive petition, for redressal of his grievances, if any survive.
Faced with this situation, learned counsel for the petitioner submits that petitioner intends to file a comprehensive writ petition for redressal of his grievances and in view of order passed on 05.12.2016, nothing survives to be adjudicated in present matter.
In view of above, present contempt petition is closed and disposed of with liberty to the petitioner to file comprehensive writ petition for redressal of his grievances, if any survive, before appropriate Forum, in accordance with law, as per legal advice. Pending application(s), if any, also stand disposed of.