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Judgment
8 paragraphs · 120 wordsManoj Kumar Tiwari, J
The direction issued by Writ Court to the respondents was to grant promotional pay scale to the petitioner.
Alleging willful violation of the said order, this Contempt Petition has been filed.
In the compliance affidavit filed by respondent no. 3, it has been stated in paragraph no.2 that the order passed by Writ Court has been complied
with, as payment has been released in favour of the petitioner on 07.09.2017.
Learned counsel for the petitioner does not dispute this submission and also endorses the statement made in the compliance affidavit.
In such view of the matter, the contempt petition is closed.
Contempt notices issued to the respondents are hereby discharged.