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Judgment
5 paragraphs · 94 wordsManoj Kumar Tiwari, J
Petitioner filed writ petition claiming compassionate appointment. Her writ petition was allowed by Writ Court vide judgment dated 15.05.2017.
Alleging willful disobedience of the said judgment, this contempt petition was filed.
Learned counsel for the petitioner makes a statement at the bar that, pursuant to the order passed by Writ Court, petitioner has now been appointed on compassionate ground.
In view of the statement so made by learned counsel for the petitioner, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.