AI Structured Summary
Not yet generated for this judgment
Judgment
Vivek Singh Thakur, J
It is informed that in compliance of order, petitioner has been regularized and some arrears have also been paid, however, as per petitioner, he is entitled for more than that what has been paid to him.
Learned Additional Advocate General submits that in view of passing of order by the authority, nothing survives to be adjudicated in the present contempt petition and in case, petitioner is still aggrieved by the action taken/order passed by the authority, he has to resort to filing of comprehensive writ petition for adjudication of his claim.
In view of the above submissions, the present petition is closed and disposed of with liberty to the petitioner to file appropriate comprehensive writ petition before the Competent Forum, in accordance with law, for redressal of his remaining grievances, if any, still survive, as per legal advise.