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Judgment
8 paragraphs · 170 wordsDinesh Mehta, J
By way of the present contempt petition, the petitioner has alleged non-compliance of the order dated 10.03.2017.
Mr. KS Rajpurohit, learned Additional Advocate General submitted that vide order dated 14.01.2020, the order under consideration has been complied with and the petitioner has been conferred benefit of selection grade on completion of 18 and 27 years of service.
Mr. Vyas, learned counsel for the petitioner, at this stage submitted that though the Medical and Health Department has done the needful but the Pension Department has still not revised petitioner’s pension accordingly.
Considering that the Pension Department was neither a party in the writ proceedings nor is a party in the present contempt petition, this Court is not inclined to proceed any further in the present contempt petition.
Notices of contempt are hereby discharged.
The present contempt petition is disposed of.
Needless to observe that the petitioner shall be free to agitate his cause before the Pension Department by moving appropriate representation.