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Judgment
9 paragraphs · 149 wordsManoj Kumar Tiwari, J
Petitioner has alleged violation of final order dated 08.05.2017 passed by Writ Court in WPSS No. 88 of 2013. By the said order, order of
termination passed against the petitioner was set aside and the respondents were directed to pay minimum of pay scale to the petitioner from the date
his juniors were granted.
Learned State Counsel has apprised the Court that, against the order passed by Writ Court, Special Appeal No. 291 of 2017 was filed and the
Division Bench of this Court vide order dated 11.08.2017 has modified the order passed by Writ Court.
Since the present contempt petition has been filed seeking enforcement of the order passed by Writ Court which stands modified by interim order
passed by Division Bench of this Court, therefore, the Contempt Petition is closed.
Contempt notices issued to the respondents are hereby discharged.