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Judgment
10 paragraphs · 181 wordsManoj Kumar Tiwari, J
WPSS No. 1094 of 2017 filed by the petitioner was disposed of by Writ Court vide order dated 16.05.2017 with a direction to respondents to
complete selection process on the basis of advertisement dated 18.11.2016, within a period of three weeks.
For enforcement of the said order, this Contempt Petition was filed in August, 2017 and this Court vide order dated 11.08.2017 had directed for
issuance of notice to the respondent, however, as per the office report, petitioners had not taken any steps. Thereafter, the matter was listed on
11.09.2017 and, on the said day, no one appeared on behalf of the petitioners.
Since the only direction was to complete the selection process in terms of advertisement dated 18.11.2016. Such direction was issued in the year
2017, therefore, this Court can take judicial notice of the fact that selection process must have completed by now.
In such view of the matter, nothing survives in the contempt petition.
Accordingly, the contempt petition is closed. Contempt notice issued to the respondent is hereby discharged.